On Tuesday, the Apex Court termed as "not maintainable" 2 pleas seeking the removal of YSR Jagan Mohan Reddy as the CM of Andhra Pradesh over his alleged unbecoming actions of levelling allegations against the 2nd senior-most Judge of the Supreme Court.
A bench of the Supreme Court, headed by Justice Sanjay Kishan Kaul, disposed of the 2 pleas filed by lawyers GS Mani & Pradeep Yadav & said they aren't maintainable.
The petition had sought directions for the removal of Jagan Mohan Reddy from the post of the CM of Andhra Pradesh after he allegedly made vague allegations against Justice NV Ramana, the second senior-most judge of the Supreme Court.
While hearing another petition seeking to restrain Reddy from making any further statements in the alleged Amaravati land scam case, the bench said, "When the gag order has already been lifted by this court earlier, then how does this prayer survive now?"
The plea filed by one SK Singh, which had also sought to restrain Reddy from passing any comment against a sitting Top Court Judge, was tagged with another matter already pending before a bench headed by Justice Ashok Bhushan.
Justice Kaul said that "When another bench is already hearing some of the issues & has also passed an interim order lifting the gag order against the media, why should we entertain these petitions? Let that bench examine everything".
He added that "The difficulty is that you pick up something from the paper, you didn't even apply ur application of mind in such caes".
The Supreme Court was hearing a number of pleas, including that of jointly filed by Lawyers -- GS Mani & Pradeep Kumar Yadav -- who contented that Jagan Mohan Reddy is allegedly facing more than 20 criminal cases including money laundering & corruption in the court, which are very serious in nature.
Reddy should be removed from the CM post as he in public & media had levelled such kind of allegations against the second senior-most Judge of the Apex Court, Justice Ramana, without any basis, the petition had said.
It said Reddy allegedly openly made false, scandalised remarks, vaugue & political allegations against a sitting Judge of the Supreme Court to tarnish the image of the judiciary in the public mind in order to get personal gain from the court by abusing his power.
The plea had also sought a detailed judicial enquiry, by constituting an internal committee headed by sitting or retired Judges of SC or any authority including the CBI, over the vague allegation made by Reddy against Justice Ramana.
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