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Bribery scandal in Prasad Medical College case got another gust when CBI released the transcript of the conversation between the accused persons in the apparent controversy. The transcript entails the discussion between I M Quddusi, Retired Odisha High Court Judge, B P Yadav, representative of Prasad Education Trust and the alleged middleman Vishwanath Agarwala which includes references with respect to seeking favours from judiciary in order to get the orders moulded in favour of the college. Further, routine terminologies such as ‘luggage’, ‘prasad’, ‘stuff’, ‘bahis’, ‘gamlas’ were also referred to in the conversation which is allegedly touted to be disguised codes for bribery. The recordings further suggest that the fixers have assured other medical education promoters to get favourable orders from Medical Council of India through influence of Supreme Court and Allahabad High Court judges. It is noteworthy that two judges of Allahabad High Court are already under the scanner.
Entire controversy got conceived when government banned 46 medical institutions from conducting admission procedures owing to the lack of proper infrastructure and facilities. Prasad Institute of Medical Sciences was one of them and like other institutions files petition against such order. The issue came under the limelight when a Supreme Court bench headed by Chief Justice Mishra permitted the Prasad Education Trust to withdraw petition and file it before the Allahabad High Court. This relief was provided only to the Prasad Education Trust out of numerous petitions filed by other institutions as well. Further, Allahabad High Court lifted the ban and allowed the trust to conduct the admissions.
Amidst the entire controversy, the sanctity of judiciary is getting tainted day by day. The matter has become more crucial in the light of recent incident in which four senior judges stood against Chief Justice of India Deepak Mishra in a press conference alleging him of defying the established norms of allocating cases to judges and for being arbitrary. It’s time for the judiciary to pierce its own veil.
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