MANOHAR LAL SHARMA Vs. PRINCIPAL SECRETARY & OTHERS

JUDGEMENT

(1.) Arguments on two queries put to learned Attorney General on July 10, 2013 concluded. Order reserved.

(2.) With regard to certain changes in the administrative arrangements, namely, (i) writing of ACR of Director of Prosecution, (ii) Writing of ACR of Law Officers by Director of Prosecution in consultation with concerned Joint Director, CBI, and (iii) Power to Conduct DPC (for Inspector to DySP) to Director, CBI, learned Attorney General submits that appropriate administrative order will be issued within two weeks.

(3.) We accept the statement of the learned Attorney General as in our opinion these changes will help in effective discharge of functions by CBI.