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In the case of SHRIRANG YADAVRAO WAGHMARE VERSUS THE STATE OF MAHARASHTRA AND ORS.,the appellant was a Judicial Officer. He was appointed as a Judicial Magistrate on 01.03.1985. On 08.02.2001, he was put under suspension and dismissed from service on 15.01.2004. The appellant challenged his writ petition filed before the High Court. The same was dismissed. Therefore the appellant filed an appeal in the Supreme Court challenging the decision of the High Court. In this case the allegation was that he had a proximate relationship with a lady lawyer and due to this relationship he passed certain judicial orders in favour of her clients, including her mother and brother when they were parties to certain proceedings. The supreme court held that Judges are also public servants. A Judge should always remember that he is there to serve the public.
A Judge is judged not only by his quality of judgments but also by the quality and purity of his character. Impeccable integrity should be reflected both in public and personal life of a Judge. One who stands in judgments over others should be incorruptible. That is the high standard which is expected of Judges There can be no manner of doubt that a judge must decide the case only on the basis of the facts on record and the law applicable to the case. If a judge decides a case for any extraneous reasons then he is not performing his duty in accordance with law. The Judicial Officer concerned did not live upto the expectations of integrity, behaviour and probity expected of him. His conduct is as such that no leniency can be shown and he cannot be visited with a lesser punishment. “Hence, we find no merit in the appeal, which is accordingly, dismissed.”
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