MANOHAR LAL SHARMA Vs. THE PRINCIPAL SECRETARY & OTHERS
LAWS(SC)-2015-2-164
SUPREME COURT OF INDIA
Decided on February 09,2015

MANOHAR LAL SHARMA Appellant
VERSUS
The Principal Secretary And Others Respondents

JUDGEMENT

- (1.) A Note on administrative issues dated 09.02.2015 has been submitted by learned counsel appearing for the CBI in Court today.
(2.) The first request that has been made is that one Deputy Superintendent of Police may be disassociated with the investigation for reasons spelt out in the Note. It is further stated that no substitution is required in place of this officer. The said request is acceded.
(3.) The second request is that since Shri O.P. Galhotra has recused from the coal block cases and his recusal has been accepted by the Director, CBI, it is now necessary to appoint some other Joint Director of the Zone in his place. The Note has recommended the name of a particular officer, whose curriculum vitae is attached as Appendix 3 to the Note. We have gone through the Note as well as the Curriculum Vitae of the officer and we accept the request made by the Director, CBI. One of the reasons given for bringing the officer in place of Shri O.P. Galhotra is a fact that the volume of work has increased and it is necessary to have one Joint Director of the Zone in his place.;


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