The country’s two top judges — CJI S A Bobde & next in line Justice N V Ramana — on Saturday said judges are often soft targets of vituperative criticism in social media as they are trained to exercise restraint & don't have recourse to unbridled free speech like their critics.
Speaking at the release of Justice R Banumathi’s book, Chief Justice of India Bobde said constitutional limitations on free speech restrains judges, as it should others, from speaking whatever they feel. But Justice Ramana, who will succeed Bobde as CJI next year, did the plain speaking — “As judges are self-restrained from speaking out in their own defence, they are now being construed as soft targets for criticism.”
Ramana said the proliferation & popularity of social media has further complicated the issue as “judges are becoming victims of juicy gossip & slanderous social-media posts. I believe, judgeship in the present day requires sacrifices unparalleled in any other profession, & the same is required to be made as the country’s future is dependent on strong, independent judges.”
This is the 2nd time in recent weeks that the Chief Justice of India has expressed his misgivings over judges being targeted. Speaking in court he had noted that allegations often surface when judges are being considered for elevation. The case before the court dealt with a district judge from Madhya Pradesh facing allegations of sexual harassment that dragged on.
Justice Banumathi, who retired recently from the Supreme Court after a 32-year-long career that spanned from trial courts to the top court, narrated her experience as a judge in the book ‘Judiciary, Judges & the Administration of Justice’ in four parts — Judiciary as a collective institution, insights about being a judge, measures taken by the Centre for the implementation of e-courts, & shift from traditional methods of case management.
Ramana said the public has a misconception about a judge’s life, that it is one of luxury lived in ivory towers. “The reality is quite different & it is difficult for others to comprehend. Best judges of the same are the family members, who are usually torn between restraints & relationships. Judges have to balance their social life in order to be independent. It is completely upon the judge to maintain such self-imposed restrictions.”
Bobde said, “A judge is called upon to play a whole range of roles including that of arbiter, mediator, counsellor, sociologist, etc; & in the midst of all this adjudicate disputes presented to him in a manner cognisant of constitutional aspirations & social realities.”
The Chief Justice of India said, “The judicial mind has to take into account several barriers & divisions existing in society, which are reflected in the cases that come to Court. While the judicial mind must acknowledge the existence of these social divisions & barriers, it can't be swayed by these prejudices & add its own prejudice to the issue.”
CJI said that to command public respect, the judges should maintain dignified conduct & aloofness. “Judicial service isn't merely an employment nor the judges are employees of the govt. They are the holders of public trust & responsibility,” he said.
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Picture Source : Chief Justice Sharad Arvind Bobde, pic by: Hindustan Times
