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The Advocates of Madras High Court, Madurai Bench have decided to Boycott the court proceedings from September 10, 2019. The reason being the transfer of Hon'ble Chief Justice Tahilramini to the High Court of Meghalaya. The Collegium of Supreme Court passed the order of the transfer of Justice Tahilramini to High Court of Meghalaya and the Chief Justice of Meghalaya High Court to the High Court of Madras also quoting in their order that " It is for Proper administation of Justice in Meghalaya." Upon this Justice Tahilramin requested the Collegium to reconsider the Transfer order by rejecting the same the collegium answered that it is not possible, then came the resignationation letter by the Justice Tahilramini that is still pending for Consideration.
The decision for boycotting the Court proceddings was taken into consideration at the general metting of Madurai bench Madras High Court Advocates Association (MDHAA) and Madurai Bar Association (MBA) on Monday September 9 , 2019. Also, requested Justice Tahilramini to withdraw her resignation request, along with which they also requested the collegium to reconsider the transfer order to the High Court of Meghalaya.
The three year long peace has been disturbed and Madras High Court is back to the threats but various theories over the transfer of Judges have been given by the Collegium. As according to the order by the Collegium it is mentioned the transfer is " for the better administration of Justice " the Madras bar association is debating the transfer order by the collegium of Supreme Court of India.
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