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The Supreme Court has dismissed Advocate M.L.Sharma’s PIL through which he sought for suspension erstwhile CBI Special Director Rakesh Asthana.
The Chief Justice Ranjan Gogoi after indicating many prayers by the party which was unconnected in the petition has remarked that “There should be some discipline maintained when prayers are made. Just don’t take everything under the sky and roll it into one. The first contention in your prayer is that Ashthana should not be appointed as next CBI Director? Are these aspects to be adjudicated even in a PIL? If there is any grievance regarding his incompetency, then go to the service tribunal. How can you speak of judges recusal on a conflict of interest? And just move on to criminal proceedings under 193? the FIR against Ashthana? Guidelines for appointment of CBI director? his impeachment should be done as per the guidelines of impeachment?”
After the petitioner was herd in person by the CJI he proceeded to record that after the pleadings are perused the bench is not inclined to interfere as there was multiple causes of action and not even one has any connection with other. Some of the reliefs are not within the realm jurisdiction of the court even while there are others which are not appropriate even, the petition was dismissed.
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