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Today Congress leader Mallikarjun Kharge moved to the Supreme Court Praying for quashing of the October 23 order of the Central Vigilance Commission and that of the Centre’s Department of personnel and Training divesting CBI Director Alok Kumar Verma on the ground that the same were passed in derogation of powers conferred upon the Statutory Committee under the Delhi Special Police Establishment (DSPE) Act.
Kharge also stated that the October 23 orders were passed in violation of powers conferred upon the Statutory Committee under section 4A and 4B of the DSPE Act which provides that the Director of CBI shall be appointed on the recommendation of the statutory committee and transferred only with its consent.
Many in the opposition have been accusing the government of removing Verma only to stop him from probing Rafale scam.
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