On Wednesday, while hearing a plea seeking exemption from payment of school fees in Uttarakhand due to COVID-19, CJI SA Bobde remarked that the Supreme Court's jurisdiction was being invoked in matters concerning all aspects as though it has 'omnibus jurisdiction'.
The Bench also comprised of Justice R Subhash Reddy and Justice AS Bopanna.
During the hearing, the CJI stated:
"Petitioners these days are invoking the jurisdiction of the court in all matters whether it be education or migrants... like an omnibus jurisdiction."
He pointed out that while some cases are 'fact-intensive', other petitions raise concerns that are 'purely within the executive domain' and yet, these pleas find their way to the Supreme Court.
He added that when the Court refuses to hear such matters or refuses to pass any orders, then the petitioners get disappointed regardless of the nature of the issues concerned in the plea
With these statements, the Court asked the petitioner in present plea to approach the High Court.
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