Supreme Court: The 7-Judge Bench of Jagdish Singh Khehar, CJ and six senior most Judges of the Supreme Court, Dipak Misra, J. Chelameswar, Ranjan Gogoi, Madan B. Lokur, PC Ghose and Kurian Joseph, JJ, in the suo motu contempt proceedings initiated against Justice C.S. Karnan, restrained him from handling any judicial or administrative work, as may have been assigned to him, in furtherance of the office held by him. The bench also directed him to return, all judicial and administrative files in his possession, to the Registrar General of the High Court immediately.
Justice Karnan, who is a sitting judge of Calcutta High Court, had written letters to Prime Minister Narendra Modi, asking him to take actions against the corrupt sitting and retired judges of the Supreme Court and Madras High Court when he was a Judge of the Madras High Court and had passed an injunction against his own transfer orders. Attorney General Mukul Rohatgi had asked the Supreme Court to take suo motu action against the Judge to set an example.
Justice Karnan will appear before the Court on the next date of hearing on 13.02.2017. [IN RE : Justice C.S. Karnan, 2017 SCC OnLine SC 105, dated 08.02.2017]
