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The Gujarat High Court Advocates Association (GHCAA) has resolved to form a committee of five office bearers of GHCCA and five senior Advocates who will be appointed by the GHCAA president YatinOza to meet the Union Law Minister to make a representation to notify the appointment of justice AlilKureshi as CJ of Madhya Pradesh High Court.
Further the resolution empowers the bar president to engage senior Advocate and AOR to conduct the case in SC and it stated that if the representation to the Law Minster turn out negatively, the High Court Bar will go on one day token strike and also file petition in the SC under Article 32 on the subject.
The GHCAA had remained constant in its support for KureshiJ.,even when he was transferred from Gujarat to Bombay HC last year , thereby denying him the opportunity to become the CJ of Gujarat HC,they had gone on a strike and also met the CJI to convey its opposition to transfer Kureshi J. to Bombay HC.After the CJI assured co-operation and positive results, the strike has been called off.
Subsequently, the Supreme Court collegium had recommended the name of Akil Kureshi J. for appointment as CJ of Madhya Pradesh High Court on May 10.
The Central government issued 12 notifications on clearing appointments of judges to various HC and SC. This included 4 appointments to SC and 2 appointments CJ of HC of 2 states. It is noticeable that again absence of appointment ofAkil Kureshi J. as CJ of Madhya Pradesh HC looks suspicious.
Later things escalated when the Central government notified the appointment of Ravi Shanker Jha J. as Acting Chief Justice of Madhya Pradesh HC. GHCAA president YatinOza said that Kureshi J. was being singled out for an order passed by Kureshi J. in 2010 remanding current Union Home Minister Amit Shah to police custody.
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