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Recently, Justice Shri Narayan Shukla of the Allahabad High Court had allegedly permitted a private medical college to give admissions for the academic year of 2017-2018 regardless of the orders given by the Medical Council of India and the Supreme Court. This was brought to notice of the Chief Justice Dipak Mishra and he held that as per para 7(ii) of the in-house procedure, Justice Narayan Shukla will be removed as he refused to either resign or take voluntary retirement. This decision of removal was based on the three-judge in-house committee which was formed by the CJI. The in-house committee consisted of Justice Indira Banerjee of Madras High Court, Chief Justice SK Agnihotri of Sikkim High Court and High Court Judge PK Jaiswal of Madhya Pradesh. The Committee along with CJI had examined the issue and it was brought to light that Justice Shukla acted in a way which was a disgrace to the Judicial Life.
Justice Shukla's removal is a not an easy process. After the decision was taken by the CJI along with the committee, it needs to be initiated by the President and the Prime Minister. The Rajya Sabha will then appoint an inquiry committee to deal with the issue of removal upon which it will be taken up by the Lok Sabha. A CBI probe had led to the arrest of the Orissa High Court's former Judge IM Quddusi. This case became agenesis of the unprecedented move by the Four Senior-most SC Judges where it has been held that all the PILs relating to the Medical College Admission Scam will be heard by them.
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