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SC Issues Notice on PIL Challenging Order Retrospectively Amending Tenure of ED Director - (16 Feb 2021)

SERVICE

Supreme Court has issued notice on a Public Interest Litigation filed by Common Cause challenging the order dated 13th November, 2020 which retrospectively amended the tenure of the Director of Enforcement Directorate, Sanjay Kumar Mishra. According to the plea, the ED Director must be appointed strictly in accordance with the mandate of Section 25 of the Central Vigilance Commission Act, 2003.

Tags : SUPREME COURT   AMENDING TENURE OF ED DIRECTOR  

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