A public interest litigation (PIL) has been filed before the Rajasthan High Court, urging the initiation of suo motu contempt proceedings against Rajasthan Chief Minister Ashok Gehlot. The PIL, filed by advocate Shiv Charan Gupta, alleges that Gehlot's recent statements about corruption within the judiciary amount to wilfully scandalizing and tarnishing the image of the judicial system.
Gupta's plea contends that the Chief Minister's remarks made on Wednesday regarding widespread corruption in the judiciary, including higher judicial institutions, cross the line of respect and undermine the integrity of the judiciary. In light of these allegations, the advocate has called for the Rajasthan High Court to exercise its jurisdiction under Article 215 of the Indian Constitution and take suo motu cognizance of Gehlot's statements.
During his statement, Gehlot asserted that corruption within the judiciary was pervasive, even suggesting that some lawyers write judgments and bring them to court, where they are subsequently pronounced. The CM's assertion that such practices are commonplace within the judiciary has raised concerns over its impact on the perception and functioning of the legal system.
Source: Link
Picture Source :
