RAJASEKHAR MANTHA, J. - (1.) The writ petitioner is Deputy Superintendent of Police, C.B.I., who conducted an investigation into acts of omission and commission of Ministers and Members of the West Bengal State Legislative Assembly. A charge sheet has been filed and the Special C.B.I. Court is in seisin over the matter.
(2.) The petitioner was summoned to appear before the Speaker of the West Bengal State Legislative Assembly from time to time lastly on today, the 4th of October 2021 at 1 p.m. On each of the earlier occasions, the petitioner replied to the questions raised by the Speaker on the propriety of the investigation.
(3.) Mr. Tushar Mehta, learned Solicitor General submits before this Court that since the C.B.I. has obtained sanction of the Hon 'ble Governor of the State of West Bengal for prosecuting the four Members of the legislature and hence the Speaker does not have authority, to question the same.;