SC: Lokpal and Lokayuktas Act,2013 is a "workable piece of legislation", thus it was not justifiable to keep its operation pending

April,27,2017:

SC enunciates,"We are holding that it is a workable piece of legislation and it is not justifiable to keep this pending."

On Thursday, Supreme Court expounded that Lokpal and Lokayuktas Act,2013 is a "workable piece of legislation" and it was not justifiable to keep its operation pending.As per Act, Leader of Opposition in Lok Sabha will be part of Lokpal selection panel. At present, there is no Leader of the Opposition in Lok Sabha.

Apex Court Bench comprising of Justice Ranjan Gogoi and Justice Naveen Sinha, while referring to earlier judgement of Supreme Court enunciated that, "We are holding that it is a workable piece of legislation and it is not justifiable to keep this pending."

Apex Court had on March 28 reserved its verdict on a batch of pleas seeking appointment of Lokpal.

Earlier, while appearing for the NGO Common Cause, Senior Advocate Shanti Bhushan, had said that even though Lokpal Bill was passed by Parliament in 2013 and came into effect in 2014, Lokpal is not being appointed by Government deliberately.

Attorney General Mukul Rohatgi had submitted that the Lokpal cannot be appointed in the current scenario as the amendments regarding definition of Leader of the Opposition in Lokpal Act was pending in the Parliament.

Supreme Court had on November 23,2016 had pulled up Centre over delay in appointment of Lokpal and expounded that it should not allow law to become a "dead letter".

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• Lokpal and Lokayuktas Act,2013