January 08, 2019:

On Tuesday, Supreme Court pronounced the much-awaited verdict on Central Bureau of Investigation (CBI) director Alok Kumar Verma’s petition against the Centre’s directive to divest him as the chief of the investigation agency.

According to new agency ANI, Supreme Court reinstates Alok Verma as CBI chief after setting aside the Central Vigilance Commission (CVC) Oct 23 order.

A bench headed by Chief Justice Ranjan Gogoi had on Dec 6 reserved its judgment after hearing arguments on behalf of Verma, the Centre and the Central Vigilance Commission (CVC). The same bench delivered the judgment on Tuesday.

In a midnight order issued on Oct 23, Verma was asked to go on leave, prompting him to rush to the top court challenging the administrative orders. Verma’s two-year tenure as CBI director ends on Jan 31.

The Centre told the apex court that it was forced to intervene because of the rift between Verma and his number two, Rakesh Asthana — a development that is believed to have dented CBI’s image.

Both Verma and Asthana have accused each other of corruption.

A CBI team had begun a criminal investigation against Asthana. As the feud between the two senior officers became public, the government also asked Asthana to go on leave and as an interim measure it appointed CBI’s joint director M Nageswara Rao, a 1986 batch Odisha-cadre IPS officer, as the agency’s temporary chief.

With Rao’s approval, orders were issued to transfer and reassign 13 officials, including those who were probing the case against Asthana.

Verma has sought quashing of three orders of October 23, 2018 - one by the Central Vigilance Commission (CVC) and two by the department of personnel and training (DoPT), as being without jurisdiction.

The move to send him on leave amounted to removing him, he said, which cannot be done without the concurrence of a high-powered committee that approves CBI director’s appointment.

The court had also heard the plea moved by NGO Common Cause, which had sought a court-monitored SIT probe into the allegations of corruption against various CBI officers, including Asthana.

Challenging the government’s decision, Verma’s counsel and senior advocate Fali S Nariman had argued that the CBI director was appointed on Feb 1, 2017 and “the position of law is that there will be a fixed tenure of two years and this gentleman cannot be even transferred”. He argued there was no basis for the CVC to pass an order recommending that Verma be sent on leave.

Attorney general KK Venugopal justified the Centre’s intervention and said it was well within “its right” to send both officers on leave.

“Only the God knows where and how this fight between the two top officers would have ended” if the govt would not have taken the action which was aimed at restoring the public faith in the CBI, the law officer had argued.

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