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Recently, the high-powered committee decided to transfer the former CBI Director Alok Verma, and the opposition leader opposed the decision. The Congress Leader tried to persuade the Prime Minister to ensure transparency. He demanded the reports of the Central Vigilance Commission and the findings of Justice Patnaik along with the minutes of meeting held on 10th January 2019 be made public.
Justice Patnaik, who was appointed by the SC to monitor the CVC probe, expressed that there was no evidence of corruption against Alok Verma. Further, he expressed that the decision by the high-level committee to remove Alok Verma was rushed. MalikarjunKharge said that the high-level committee did not examine the report of the CVC and Justice Patnaik independently.
Had there been independent scrutiny of the relevant submissions and reports, the high-level committee would have drawn its own conclusions before arriving at a decision. Thus, a decision merely based on the CVC report without scrutinizing does not exhibit a fair application of mind by the committee.
Manipulative tactics by the government without any rationale for this decision resulted in embarrassment to the Judiciary. The opposition leader sought for reconvening the high-level committee for the appointment of new CBI Director.
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