After Retirement a Judge of the Supreme Court shall not Act as a Judge
By
Justice Panachand Jain
Justice K. Venkataswami, it appears unable to accept the imputation that his conduct of the Tehelka Inquiry might be coloured by his appointment to a high official position, has resigned. “Hindustan Times’ is absolutely right in stating that he has been a victim of “shoddy politics”. He did not seek the assignment. He was chosen by the Supreme Court of India. Whatever may be the reason, the Thehelka investigation is scuttled. Now the Central Government will ask the name of another retired Supreme Court Judge to continue the inquiry, and God may forbid he may also become victim of “Shoddy politics”. Sadly, this is how the politics is being conducted in our country.
The question which it raises is : should Judges be given political assignment and non-political assignment.
The reasonable answer may be that the appointment in the Tehelka Inquiry or other assignment is justified on merit and that the choice made by the Chief Justice of ....