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Supreme Court - Daily Orders

Common Cause A Registered Society vs Ajay Mittal on 15 May, 2018

Bench: Ranjan Gogoi, R. Banumathi

                                                                                      1


     ITEM NO.11                          COURT NO.3                  SECTION PIL-W

                               S U P R E M E C O U R T O F      I N D I A
                                       RECORD OF PROCEEDINGS

                                     CONMT.PET.(C) NO. 714/2018
                                                  IN
                                         W.P.(C) NO. 245/2014

     COMMON CAUSE A REGISTERED SOCIETY                                PETITIONER(S)

                                                  VERSUS

     AJAY MITTAL                                                      RESPONDENT(S)

     (FOR ADMISSION )

     Date : 15-05-2018 This petition was called on for hearing today.

     CORAM :
                          HON'BLE MR. JUSTICE RANJAN GOGOI
                          HON'BLE MRS. JUSTICE R. BANUMATHI

     For Petitioner(s)
                                         Mr. Prashant Bhushan, AOR

     For Respondent(s)                   Mr.   K.K. Venugopal, AG
                                         Mr.   Maninder Singh, ASG
                                         Mr.   V. Shyamohan, Adv.
                                         Mr.   Ritesh Kumar, Adv.
                                         Mr.   Ankur Talwar, Adv.
                                         Mr.   Rohit Bhat, Adv.
                                         Mr.   Mukesh Kumar Maroria, AOR

                           UPON hearing the counsel the Court made the following
                                              O R D E R

On 11th May, 2018, the eminent jurist who is to function as a Member of the Selection Committee has been appointed under Section 4(1) of the Lokpal and Lokayuktas Act, 2013. The next step that would be Signature Not Verified required to be done by the Selection Committee is to Digitally signed by VINOD LAKHINA Date: 2018.05.15 constitute a Search Committee. Thereafter the Search 15:07:34 IST Reason:

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Committee would be required to recommend persons for appointment of Chairperson and Members of the Lokpal which again will be considered by the Selection Committee.
The order of the Court pursuant to which the above action has been initiated was passed as far back as on 27th April, 2017. A period of over a year has elapsed in the meantime.
However, having regard to the fact that the Selection Committee comprises of high constitutional functionaries we do not consider it appropriate to pass any direction for the completion of the process of appointment of Lokpal within a particular time frame. Rather, we are of the view that the matter should be left to the wisdom of the high functionaries who constitute the said Selection Committee. Needless to say, the Court would expect the said functionaries to act in the matter in a suitable manner and within an appropriate time frame.
List the matter again on 2nd July, 2018.
 [VINOD LAKHINA]                                   [ASHA SONI]
       AR-cum-PS                                  BRANCH OFFICER