NATIONAL LAWYERS CAMPAIGN FOR JUDICIAL TRANSPARENCY AND REFORMS AND ORS. Vs. HONBLE SHRI JUSTICE J.S. KHEHAR AND ORS.

JUDGEMENT

(1.) By means of the present Writ Petition filed under Art. 32 of the Constitution of India by the National Lawyers' Campaign for Judicial Transparency and Reforms and fifteen other persons out of which eight petitioners are advocates, even though they have claimed as many as nine reliefs but basically they can be categorized in two main reliefs as follows:-

(2.) We have heard the learned counsel appearing for the petitioners as also Mr. Bijoy Krishna Adhikari-petitioner No.3 and Ms. Rohini M. Amin-petitioner No.4 who have appeared in person and perused the averments made in the writ petition.

(3.) Not only the citizens of our country but also all other persons have full confidence and faith in the judiciary of this country which has made a mark in doing justice to all. For it, there is nobody above the law and all are equal.