COMMON CAUSE Vs. AJAY MITTAL

JUDGEMENT

(1.) We have perused the affidavit dated 11th July, 2018 filed by the Secretary, Department of Personnel and Training in compliance of the Court's Order dated 02.07.2018.

(2.) It has been stated that a meeting of the Selection Committee has been convened on 19th July, 2018 at 6.00 p.m. for the purpose of constituting the Search Committee which body is to recommend a panel of names for appointment of the Lokpal.

(3.) In the said affidavit it is further stated that once the Search Committee is constituted the said Committee will lay down the norms for selection keeping in mind the provisions of the Lokpal and Lokayuktas Act, 2013 and 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 (for short, `2014 Rules') and also the procedure to be followed in making its recommendations. It is only thereafter that the Selection Committee acting in accordance with the mandate of Rule 11 of the 2014 Rules would be able to fix a time frame for completion of the deliberations of the Search Committee. It is further stated that once the recommendations of the Search Committee comes to the Selection Committee further action will be taken.