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The Supreme Court hears the plea of CBI director Alok Verma against the October 23 orders of the CVC . The central government divesting him of all powers and functions while giving charge to M.Nageshwar Rao in the meantime. The bench headed by Chief Justice Ranjan Gogoi issued notice to the centre, the CVC and Mr. Asthana on the petition.
On Friday the bench refused to hear the Senior Advocate Mukul Rohatgi on Mr. Asthana’s challenge to the central government order of October 23 of sending him on leave. Senior counsel Dushyant Dave appearing on behalf of NGO Common cause indicated CVC own approach of in context of Mr. Asthana appointment and not taking view of complaints received against an officer at last instant on the verge of appointment except in case of misconduct.
The petition states that Alok Verma was heading investigation of “high sensitive cases” including those monitored by supreme court.PIL moved by Advocate Prashant Bhusan seeks SC to monitor probe into the corruption allegation against CBI official and also seeks removal of Rakesh Asthana from the post of CBI special director in view of recent FIR registered against him on allegation of acceptance of bribe to derail investigation against Moin Qureshi.
Common Cause also states that M. Nageswar Rao IPS, who has been given the charge of CBI Director now following the removal of Alok Verma, is not fit for the job because of corruption charges against him.
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