Things seem a bit shaky in the SCBA for some reason as the Secretary of the Supreme Court Bar Association (SCBA), Advocate Ashok Arora called in for a General Meeting with agenda being the removal of Senior Advocate Dushyant Dave from the post of President.
The meeting has been scheduled for May 11 and to be conducted via a web-session.
Dave, on the other hand in his defense has called the move illegal, improper and unfortunate.
Arora, who is the Secretary of the SCBA, has called the meeting invoking Rule 22 of the SCBA Rules for the purpose of considering various points of agenda, one of which is to put off Senior Advocate Dushyant Dave from the post of SCBA President.
This is the result of objection being raised by several members of the SCBA to a resolution passed by the authority condemning the statements made by Justice Arun Mishra praising PM Narendra Modi during the International Judicial Conference conducted last February.
One another agenda of the meeting is also to withdraw the same resolution.
Arora has criticized the step by Body President and said that Office shouldn't be used to fulfil political agendas. He added that the meeting shall discuss Dave's removal from the position and from primary membership of the SCBA 'for working against the interest of the Bar'
Responding to all this, Dave has sharply hit out on the meeting and its agenda and asserted that, being the elected President of the SCBA, he will continue to serve in such capacity till the end of his tenure.
He fruther added that the Executive Committeee (EC) of the SCBA has not called for any such meeting and which makes Secretary Arora's action not only illegal and improper but unfortunate also.
He established that he has been elected by the SCBA members and it is only them who have the power to oust him from his post and not some person carrying personal agenda.
He quoted saying:
The meeting though has been scheduled and it will be interesting to see the outcome of the same.
Read Letter Calling for Meeting Here:
Picture Source :
