CJI squashes regional SC benches recommendation

CJI squashes regional SC benches recommendation

New Delhi, Equating what the law states Commission’s recommendation for establishing of regional Supreme Court Benches to the 'disintegration' of the apex court, the Chief Justice of India (CJI) KG Balakrishnan rejected the proposal.As reported by One India News.

I'm not the disintegration of the Supreme Court. Personally i think the Supreme Court can not be in any other part of India. This really is the highest court belonging to the land. It is in the capital city belonging to the land,” he said

It is a final court and we should maintain the integrity of the Supreme Court.” he added

Supreme Court challenges HC verdict bringing CJI in RTI ambit

Supreme Court challenges HC verdict bringing CJI in RTI ambit

The Supreme Court is believed to have filed an appeal before itself challenging the judgement of the Delhi High Court holding that the office of the Chief Justice of India came under the ambit of the RTI Act. As reported by India today.

Highly placed sources on Saturday said that the appeal against the January 12 verdict has been filed after there was unanimity among the judges of the apex court on challenging the verdict.

Sources said CJI K G Balakrishnan had consultation with other apex court judges on the issue and the grounds taken by it in the appeal are identitical to the stand taken in the High Court that disclosure of information held by the CJI would hamper independence of judiciary.

They said Attorney General would argue the matter on behalf of the apex court registry when it is expected to be listed for hearing shortly.

Sources said the apex court would seek stay of the operation of the High Court direction and would plead for referring it before a larger Bench or to the Constitution Bench.