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Hearing a PIL by NGO Centre for Public Interest Litigation for a direction to the Centre to notify appointment of those whose candidature for judgeship has been reiterated by the collegium, Chief Justice Ranjan Gogoi assured that the issue will be addressed by him on the Administrative side.
The Chief Justice stated that the matter will be taken up after eight weeks, but the bench also comprising Justices K.M.Joseph and Hemant Gupta , was not inclined to accept the request of counsel for the petitioner- Senior Advocate Dushyant Dave-to issue notice to respondents.
The petition alleges that the Centre’s act of not notifying the names that have either been recommended more than six weeks back to have already been reiterated by the collegium is violative of the verdict in the case of Supreme Court Advocates-on-Record Assn.v.Union of India (1993)4 SCC 441, the principles which were re-established in Supreme Court Advocates-on-Record Assn.v.Union of India, (2016) 5SCC 1.
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