Referring to certain news reports quoting Supreme Court as source about complaints making insinuations against Judges, & possibility of action by CJI SA Bobde on them, the Apex Court on Thursday said it never releases information about confidential & 'in-house procedure'.
The official statement by the Top Court follows recent reports quoting 'Supreme Court sources', mentioning some past & future probable actions taken by the CJI on complaint of Andhra Pradesh CM YS Jagan Mohan Reddy against some judges of the higher judiciary.
Media has recently been reporting about complaints making insinuations against members of the higher judiciary, & the action likely to be taken by the Chief Justice of India, said the Supreme Court in its first public statement of the year.
The statement then referred to the use of the Top Court as the source to lend credibility to such news reports & said the 'in-house procedures' to deal with complaints against judges of higher judiciary was wholly confidential in nature & it never releases such an information.
Supreme Court is being quoted as the source of the information. It is clarified once & for all that inquiries under the "In-house Procedure" being totally & wholly confidential in nature, SC never releases information in matters incidental thereto, the statement said.
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