Can departmental proceedings be initiated for charges including vigilance angle without approval of CVC? SC examines validity of departmental actions
“Anyone can make mistakes. The consequences of mistakes should not be unduly harsh”
CVC
CBI Director Alok Verma reinstated with riders; Can’t take major policy decisions till further orders
Supreme Court: Setting aside the Central Government and Central Vigilance Committee’s (CVC) October 23, 2018 order divesting CBI Director Alok Verma of
CBI| CVC Enquiry Report to be furnished to CBI Director Alok Verma for response: SC
Supreme Court: The Bench comprising of CJ Ranjan Gogoi and S.K. Kaul and K.M. Joseph, JJ. proceeded with the matter regarding CBI
CBI| CVC Enquiry Report on CBI Director Alok Verma filed; matter adjourned till Friday
Supreme Court: The Bench comprising of CJ Ranjan Gogoi and S.K.Kaul, J. addressed the progress in the matter regarding CBI Director Alok
Shri Sharad Kumar appointed Vigilance Commissioner
Shri Sharad Kumar (Indian Police Service, Retd., HY:1979) has been appointed as the Vigilance Commissioner in the Central Vigilance Commission, New Delhi
CVC Appointment Matter: SC will only examine ‘impeccable integrity’ criteria & not ‘political favouritism’
Supreme Court: Hearing the petition challenging the appointment of the incumbent CVC, K V Chaudhary, and vigilance commissioner (VC) T M Bhasin