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“The opportunity to the petitioner to file a reply to the show cause notice was therefore a mere eye wash, and nothing more.”
No reasonable body of persons or a prudent government or public body can overlook such glaring aspects that a person who is a defaulter of such enormous public money can be recognised to even continue to be a contractor irrespective of its existing contracts which are lucrative toll contracts awarded by public bodies / Governments. Would it not amount to a daylight fraud on the public exchequer ?
The accused is the President of the Jharkhand Mukti Morcha, a State Political party in the State of Jharkhand and a sitting Member of the Parliament in Rajya Sabha nominated from the State of Jharkhand.
Justice C.T. Ravikumar’s journey from a young graduate in Zoology to a distinguished judge of the Supreme Court exemplifies his dedication, passion, and exceptional legal prowess and serves as an inspiration for aspiring legal professionals.
Advocates Day is celebrated on 3rd of December every year to honour the legal profession and its contributions to justice and the rule of law. Read what legal luminaries have to say about the significance of this day.
About HPNLU, Shimla The Himachal Pradesh National Law University (HPNLU) is an autonomous law university in India located in Shimla, Himachal Pradesh.
“When a legitimate expectation of a specific outcome is created by a public authority, the said public authority is required to take into account such expectation created by it when making a decision that affects the interests of the individual or group” –Justice Krishna Murari
Supreme Court said that the conduct of the judge and her/his decisions must reflect and show independence, adherence to the democratic and constitutional values. This is necessary as the judiciary holds the centre stage in protecting and strengthening democracy and upholding human rights and the Rule of law.
Justice Sanjay Kishan Kaul stated that the Supreme Court is under intense scrutiny on a daily basis while emphasizing that functioning of the Apex court was always influenced by the dynamics of contemporary political forces, dominant economic realities and landmark social events.
The phenomenon of ‘Truth Decay’, i.e., the proliferation of misinformation and devaluation of truth, would spread into court proceedings and attack the justice system by, inter alia, diminishing the legitimacy of judgments and judges, and eroding public confidence in the institution, says Chief Justice Menon
Allahabad High Court: In a suo motu contempt application against an Advocate, the division bench of Ashwani Kumar Mishra and Shiv Shanker
Disobedience of this Court’s order strikes at the very root of the rule of law on which the judicial system rests. The rule of law is the foundation of a democratic society, and the Judiciary is the guardian of the rule of law. Hence, it is not only the third pillar but also the central pillar of the democratic State
It is travesty of justice that an institution contributing for noble cause being that of running a charitable hospital on a public land and providing for sound research and treatment facilities has been made to suffer the rigors of cancellation of the Lease Deed and vacation of the property. Being a constitutional court and the conscience-keeper of the democracy, this Court cannot lend a blind eye when the ends of justice are being bulldozed in broad daylight.
“The State being a welfare State governed by the rule of law, cannot arrogate to itself a status beyond what is provided by the statute”
by Justice N.V. Ramana†
Delhi High Court: The Division Bench of Mukta Gupta and Neena Bansal Krishna, JJ., observed that Court cannot assume the duties of
TOP STORY OF THE WEEK Anganwadi Workers/Helpers entitled to payment of gratuity; ‘Time to take serious note of their plight’ In a