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The NGO common cause has filed a PIL challenging the decision of Central Vigilance Commission and central Government to relieve Alok Verma of powers as CBI Director. The petition also claims a direction for the removal of CBI’s Special Director Mr. Rakesh Asthana from the CBI in light of serious corruption cases pending against him in order to ensure institutional integrity.
In the Petition it is narrated that Verma had raised objection at the time of appointment of Mr. Asthana as Special Director in CBI, when he was consulted by the Appointment Committee of the cabinet in October 2017 on the ground that Mr. Asthana name was also figuring some corruption charges.
The petition contends that removal of Alok Verma is contrary to DSPE Act and also the directions of the SC in Vineet Narain case. The removal also violates the rule of fixed tenure of CBI director and is made without the consent of the High Powered Committee comprising PM, Leader of Opposition and Chief Justice which appointed the Director. The petition was mentioned before CJI Ranjan Gogoi today by Advocate Prasant Bhushan for urgent listing the CJI stated he will look into it.
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