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The Campaign for Judicial Accountability and Reforms (CJAR) has lauded the efforts of four sitting judges for coming forward and exposing the alleged “abuse of power” by the Chief Justice of India in a press statement released following the press conference by the sitting judges. The organization has said that the act of the four sitting judges has not undermined public trust, rather the abuse of power by CJI is what amounts to “destroying image of the courts” and that destroyed the public confidence in judiciary. CJAR has emphasised that it was rather a necessary step taken by the four judges to restore public faith in institution of judiciary. It has further stated that, with this unprecedented step, the judges have finally informed citizens of a dangerous pattern of abuse of power which was becoming visible with regard to allocation of sensitive cases. Supporting these claims, CJAR asserts that though the Chief Justice of India is master of the roster and has authority to determine benches for the cases, such a power cannot be exercised in an arbitrary manner without effective consultation with senior judges.
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