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A plea has been filed in the SC seeking a direction to the Uttar Pradesh government for amending the law of bringing the office of Chief Minister under the purview of state ombudsman, Lokayukta. The plea claimed that the existing status of the ‘Uttar Pradesh Lokayukta and Up-Lokayukta Act, 1975’ does not empower the ombudsman with enough power to serve the purpose and object for which it was enacted.
The PIL, filed by advocate Shiv Kumar Tripathi, seeks a direction for amending the 43-year-old state law with the aim of bringing the Chief Minister under the purview of the ombudsman for ensuring effective control over corrupt activities.The plea also sought direction for bringing institutions like state and deemed universities and private institutes, boards, committees, commission, established under the state laws, under the ambit of Lokayukta law.
While seeking power to “search and seizure” for the Lokayukta, the plea also demanded that the ombudsman be provided the administrative control over state police to carry out the probe.The Lokayukta/Up-Lokayukta should be provided with independent police force working directly under his administrative control. UP Lokayukta is not “effective enough” in investigating corrupt public servants and is dependent on police authorities, which are under the control of the state government.
Through the plea, the petitioner also sought directions to empower Lokayukta for proceeding on its own on information regarding any corruption by a public servant as per the Lokayukta Act and for fixing a time limit for presentation of the report/recommendation of the Lokayukta before both the houses of the state legislature. Additionally, the plea also requested for the necessary amendments to be made according to which every public servant will be required to submit annual return of all the assets and liabilities before the Lokayukta.
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