RATILAL JHAVERBHAI PARMAR Vs. STATE OF GUJARAT

JUDGEMENT

(1.) In recent times, on more occasions than one, this Court has suo motu initiated proceedings having noticed attitudinal and thought patterns of learned Judges of various high courts across the country which tended to lower the image of the judiciary in general and the high courts in particular. While some of the proceedings are still pending, one such proceeding has been disposed of recently emphasising the need for learned Judges to exercise restraint while expressing one's views in open court.

(2.) Yet again, a fortnight back, this Court set aside a judgment of a high court on the ground that such judgment had been signed by the learned Judge after demitting office.

(3.) These are distressing trends indeed.