Chief Justice of India, Ranjan Gogoi has written to Prime Minister Narendra Modi in regard to initiating the impeachment motion for removal of Justice Narayan Shukla of Allahabad High Court.

After an in-house inquiry into the matter was conducted, the report was submitted stating Justice Narayan Shukla to be guilty of committing gross judicial misconduct by not following the orders of the Supreme Court.

The matter for which Justice Narayan Shukla was found to be guilty:

Medical Council of India (MCI) case 

Justice Narayan Shukla granted permission to a private medical college to admit students despite a ban by Medical Council of India along with Supreme Court Orders for the same.

Justice Shukla, had allegedly defied the restraint orders passed by a CJI-led bench to permit private colleges to admit students for the 2017-18 academic session.

Following this, an inquiry committee was set up after which the then CJI Dipak Misra had advised Justice Shukla to either resign or take voluntary retirement to which he refused and eventually all the judicial work was taken away from Justice Shukla after which he went for a long leave.


[Source: Times of India]

[Picture Credits: India today]

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