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The Supreme Court bench of Chief Justice Ranjan Gogoi a nd Justice S.K.Kaul for the issue of a “foolproof and better”, independent and transparent system for the appointment of the Election Commissioner, closer look required at the relevance of Article 324(2).
The AG confirmed that procedure for removal is the same leaving the case of the Finance Commission.Advocate Prashant Bhusan appearing on the behalf of the petitioner Anoop Baranwal relied on the reports of the Second Administrate Reforms Committee of the government of India insisting that it is absolutely essential for democracy and rule of law that certain institutions be independent
Mr Bhusan submitted how various election commissioner are in favor of a more transparent system of appointment ,however the politician in opposition have backed the same but on coming in power they change .The bench referred the matter for the consideration of Constitution Bench
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