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First the Advocates of Madurai bench of Madars High Court boycotted the court proceedings and now the in Maharashtra's latur district more than 2,000 Advocates are boycotting the court proceedings on friday, the reason is that Justice Tahilramini hails from latur marathwada region. The statement from the Vice president of Latur Bar Association advocate Balaji Panchal claims that "more than 1,800 advocates from latur Bar Association and other advocates from district bar Association will boycott the court proceedings on friday upon the transfer of Justice Tahilramini Chief to the High Court of Meghalaya ".
He also added that advocates will be protesting on the case of transfer of Justice Tahilramini to the high Court of Meghalaya against the order passed by the collegium of Hon'ble Supreme Court. The advoacates are planning to approach the Supreme Court collegium to ask them to reconsider its decision on the transfer case and also to Justice Tahilramini to withdraw her resignation. Justice Tahilramini was born in Latur on October 3, 1958, also she obtained her law degree and enrolled herself in the Bar Council of Maharashtra and Goa in 1990. She was also appointed as the public prosecutor on the Appellate side of the Bombay High Court in 1997.
In June 26, 2001 she was elevated as the Judge of the High Court of Bombay and also as the acting Chief Justice of the High Court of Bombay in 2015. In May 2017 a bench headed by the Justice Tahilramini passed the the Judgement awarding life imprisonment to 12 people involved in the gang rape case of Bilkis Bano, the case was transfered from the High Court of Bombay to the High Court of Madars as directed by the Supreme Court. She was appointed as the Chief Justice of Madras High Court in August 2018.
A statement came out of the Chairman of All India Bar Association (AIBA) that " if this attitude of the judges continues then there will no proper administration of Justice and also there will be no Judges in the Courts of these places which are smaller in geographical area. Just because some place is geographically small the transfer cannot be avoided as all the Courts in India enjoys equal rights as duely mentioned in the Constitution of India, there will be the direct violation of the provisions mentioned in the Constitution of the Country".
Lastly he stated that there is no malice in the transfer order if there was Justice Tahilramin would not be appointed as the acting Chief Justice more than once of High Court of Bombay by the same collegium of Supreme Court of India, who gave her the transfer order.
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