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On Tuesday, the Supreme Court bench of Chief Justice RanjanGogoi and Justice S. K. Kauldismissed a PIL seeking a direction that the politicians, who were allegedly behind the massive unrest across the country fueled by the March 20 verdict of the apex court in the case Dr. SubhashKashinath Mahajan v. State of Maharashtradiluting the SC/ST Act of 1989, account for the losses and damage to public property so sustained.
To answer the question of the Chief Justice, who sought to know petitioner Bijon Kumar Misha’s credentials from his counsel, the Advocate replied that the petitioner was a social worker, to which the Chief Justice Gogoi expressed surprise at the irrationality of the prayer for a direction to immediately restrain the concerned politicians from taking part in the proceedings of the legislature and to stay their remuneration.
Replying to the PIL, the CJI said the just because there was some rioting over some Supreme Court verdict and you want us to say that politicians must not attend the Parliament or the (Legislative) Assembly and that they must not be paid till the CBI inquiry is over? Furthermore, you want them to account for and compensate for the losses and the damages to property? Did they take part in the rioting? What are these prayers? What has the Supreme Court come to? Lastly, asking rhetorically, he said you want us to issue guidelines to the politicians regarding their criticism of the judiciary on loaded topics of public importance? What are these topics according to social worker Bijon Kumar Mishra?
Even as the Counsel pressed that 9 persons were killed in the protests and that no action was taken against the concerned politicians, the CJI proceeded to dismiss the petition, recording that even assuming that the PIL is bonafide, having regard to its nature and the circumstances leading to it, the court is inclined to take a view that the matter does not deserve attention.
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