October 14,2017:

Allegations made against the judicial officers was said to be "baseless" and "condemnable".

The Association of Judges functioning in District Courts in Gelhi ie. Delhi Judicial Service Association (DJSA) has strongly condemned the strike called by a section lawyers of all the six district courts Complex in the national capital of Delhi.

Lawyers claimed that they are protesting the alleged misconduct of some judges.

The Judges Association has termed the allegations levelled by the Bar against the judicial officers as totally "baseless" and "condemnable".

DJSA president Rajesh Malik issued a written Resolution stating that Judges of Delhi judges are an easy target for all those who wish to malign the reputation of the judge out of the grudge from the courts orders.

Association resolved that such mindless allegations damage the image of judiciary and deserves strong condemnation and disapproval.

Initially the lawyers at the Tis Hazari Court Complex had gone on a flash strike on October 11 to protest the alleged "rude behaviour" of a Magistrate.

Later the strike was extended to all other district court complexes - Patiala House, Karkardooma, Saket, Dwarka and Rohini.

Lawyers Body on the other hand claimed the Bar has got an assurance from the High Court that a strict action would be taken against the magistrate of Tis Hazari Court and other erring judges.Related News @ Latest Laws-

13.10.2017 - Delhi Distt. Court Advocates to go on Strike today against Misconduct of Judges and Corruption in Judiciary

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