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Justice Ritu Raj Awasthi was functioning as the Chairperson of Law Commission of India and resigned from this post on 26-03-2024 after a tenure of 17 months.
The accused is the President of the Jharkhand Mukti Morcha, a State Political party in the State of Jharkhand and a sitting Member of the Parliament in Rajya Sabha nominated from the State of Jharkhand.
Delhi High Court observed that repeated petitions seeking to interdict the proceedings before Lokpal would defeat the very purpose of the legislation.
S.O. 202(E).—Shri Justice Dilip Babasaheb Bhosale, Member (Judicial), Lokpal has tendered his resignation from the office of Member (Judicial), Lokpal in pursuance
Shri Justice Ajay Kumar Tripathi has tendered his resignation from the office of the Chief Justice of the Chhattisgarh High Court from
by Dr. Madhubrata Mohanty*
Supreme Court: The Bench comprising of Ranjan Gogoi, R. Banumathi and Navin Sinha JJ., expressed it’s wholly unsatisfactory view on the affidavit
Supreme Court: Directing the Union of India to implement the Lokpal and Lokayukta Act, 2013, the bench of Ranjan Gogoi and Navin
The Central Government in exercise of the powers conferred by clause (g) of sub-section (1) of section 14 of the Lokpal and Lokayuktas Act,