The Delhi High Court on Friday pulled up Delhi Govt over the issue of non-supply of books to the children studying in MCD schools, saying the continuation of Arvind Kejriwal as the chief minister even after his arrest puts political interest over national interest.
The court said the Delhi government was "interested in appropriation of power".
The court's observations came after the Delhi government counsel said the matter requires certain approvals from Kejriwal who is in custody in the alleged money laundering case in connection with the 2021 excise policy.
The court stated that till now it has "politely" emphasised that national interest is "supreme" but the present case has highlighted what was "wrong" & it would pass an order in the matter on Monday.
"I am sorry to say you have placed your interest above the interest of the students, the children that are studying. That is very clear & we are going to give that finding that you have placed your political interest at a higher pedestal.
"It is very unfortunate that you have done this. It is wrong & that is what has got highlighted in this matter," said the bench of Acting Chief Justice Manmohan & Justice Manmeet PS Arora.
The court told the Delhi government lawyer that his client is "just interested in appropriation of power".
"I don't know how much power you want. The problem is because you are trying to appropriate power, which is why you are not getting power," it said.
It is the personal call of the chief minister if he wants the administration to be "paralysed", the court remarked.
The bench further said the persons who lead have to "carry everyone along" as it cannot be a case of "one man upmanship".
The Delhi government counsel said he was not appearing for the chief minister & assured the court that the issue of non-supply of educational material would be resolved if the Municipal Corporation of Delhi (MCD) commissioner makes a formal request for financial approvals even in the absence of the civic body's standing committee.
The court noted that the Delhi government counsel was appearing on instructions from Urban Development Minister Saurabh Bharadwaj & stated, "We will record your statement that it is because the chief minister is in custody that I cannot do anything. If that's his personal call, good luck to him."
"Choice is yours that the chief minster will continue despite being in jail. We will have to say this. This is your administration's will. You are asking us to go down that track & we will come with full vigour," said Justice Manmohan.
The court was dealing with a PIL by NGO Social Jurist, represented by advocate Ashok Agarwal, highlighting the non-supply of educational material & other statutory benefits to students in the MCD schools even after the commencement of the new academic session.
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