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In a rather shocking incident it has come to light that the Chief Justice of India Ranjan Gogoi, has written to Prime Minister Modi to initiate an impeachment motion in Parliament for removal of Allahabad High Court Judge Justice Shri Narayan Shukla. Justice Shukla started his term in 2005 and is yet to finish it in 2020. The removal of a judge can be only on the ground of proved misbehavior or incapacity. It was eighteen months ago when it was discovered that Justice Shukla might be involved in the Medical College Admission Scam. The allegation against him was that he permitted a private medical college admit students for academic year 2017-18, despite orders against it by the Medical Council of India and the Supreme Court.
Upon inquiry it was found that Justice Shukla had disgraced the values of judicial life, acted in a manner unbecoming of a judge, lowered the majesty, dignity and credibility of his office. The then Chief Justice Dipak Misra withdrew all judicial work from him and also wrote to the President's Secretariat, requesting them to initiate removal proceedings against the Judge. In 2018 on a question by Shashi Tharoor the Government acknowledged that it is in receipt of a letter from the Chief Justice of India, on the need to remove Justice Narayan Shukla of Allahabad High Court, based on the findings of the in-house committee. Though, further questions were dodged by the Government.
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