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"Corrupt practices within the judiciary can never be tolerated. it's worse than corruption publicly departments...many former Chief Justices have lamented that the judiciary isn't exempted from corrupt practices."
While affirming the dismissal of a Tirunelveli Registrar on grounds that he had accepted bribes, Justice SM Subramanian of the Madras high court recently involved increasing vigilance measures in judicial departments to protect against corruption within the Judiciary.
While generally commenting on the widespread prevalence of the devil of corruption among the general public services and lamenting on how this affects the country's development at the value of the taxpayers' money, the Judge also acknowledged that the judiciary isn't exempt from this evil either.
The Judiciary has got to strengthen its vigilance wing which these vigilance mechanisms are not sufficient to crush corrupt practices, the Judge went on to suggest that "frequent surprise visits and inspection within the judicial departments and premises are needed."
However, the Court lamented that systematic measures are yet to be taken on this front. The Judge remarked,
"Unfortunately, efficient measures are yet to be taken to affect many sorts of corrupt practices within the judiciary. If such findings are taken during a right spirit by the administrators then alone we will see the event of our great nation. Thus, the administrator must have a heart and spirit to require the problems in a right manner and attempts are to be made sincerely to develop an efficient and efficient system."
On a broader note, the Court also emphasised:
The Government of the day is predicted to strengthen the Anti-corruption wings.
Periodical and frequent surprise raids/ inspections are to be conducted in public offices.
The assets and therefore the liabilities of the department servants are to be periodically verified because the Service Rules require. The Court took critical note that an equivalent has not been maintained properly in many Departments by the upper Authorities.
Disproportionate wealth of public servants is to be monitored periodically.
The genuineness and sanctity of the knowledge provided by public servants are to be properly checked.
Appropriate instructions/guidelines are to be issued to all or any of the govt Offices. The competent authorities of the government can also obtain suggestions and expert opinions within the field of Anti-corruption and issue comprehensive instructions to affect corrupt practices publicly Departments.
Announcing beneficial schemes alone are insufficient. The implementation of the beneficial schemes must reach the poor and therefore the downtrodden during a hustle-free manner.
The Judge proceeded to direct that a replica of the judgment be communicated to the Chief Secretary of the State and therefore the Registrar General of the Madras high court, in order that measures to implement the observations of this Court could also be undertaken.
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