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In the reply of Rafale review plea, the Ministry of Defense submitted that no valid ground has been presented by the petitioner, which can justify a reviewpetition, which was filed against well-reasoned judgment passed in the month of December last year so as to give the clean chit to the BJP-led NDA government at the center.
The center is of the view that monitoring of the progress by the PMO of this Government to government process cannot be construed as interference or parallel negotiations.
In respect of the April 10 decision of the top court permitting the petitioner to buttress their case with certain “secret” file-notings claimed to be obtained unauthorizedly from the ministry it has been argued that this may lead to the disclosure of all closely guarded state secrets relating to space, nuclear installation, strategic defense capabilities, operational deployment of forces, intelligence resources inside the country and outside the country, counter-terrorism and counterinsurgency measures, etc. which ought not to be shared.
Finally, it was deliberately discussed that the monitoring of the progress by PMO of this government to government process can not be construed as interference or parallel negotiations.
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