A REGISTERED SOCIETY Vs. UNION OF INDIA

JUDGEMENT

(1.) Writ Petition (Civil) No.245 of 2014 has been filed seeking a declaration that Rule 10(1) and Rule 10(4)(i) of the Search Committee (Constitution, Terms and Conditions of Appointment of Members and the Manner of Selection of Panel of Names for Appointment of Chairperson and Members of Lokpal) Rules, 2014 (hereinafter referred to as the "Search Committee Rules") framed under the provisions of the Lokpal and Lokayuktas Act, 2013 (hereinafter referred to as "the Act") are ultra vires and for a further direction to restrain the initiation of any process of selection for appointment of Chairperson and Members of the Lokpal under the provisions of the aforesaid Search Committee Rules.

(2.) There is no manner of doubt that the aforesaid grievance of the writ petitioner has been taken care of by the Search Committee (Amendment) Rules, 2014 which has deleted the following words in sub-rule (1) of Rule 10:

(3.) Notwithstanding the above, it is urged on behalf of the writ petitioner that the provisions of the Act are yet to be implemented and the Selection Committee/Search Committee under the Act are yet to be constituted so as to further the appointment of the Chairperson and Members of the Lokpal.