Supreme Court: Today on 27-07-2023, the Central government approached the Supreme Court seeking modification in verdict in Jaya Thakur v. Union of India, 2023 SCC OnLine SC 813 and extension of tenure for Enforcement Directorate (‘ED’) Chief Sanjay Kumar Mishra till 15-10-2023 in view of ongoing Financial Action Task Force review. However, the Bench of BR Gavai, Vikram Nath and Sanjay Karol JJ. Partially allowed the said plea by extending ED Director SK Mishra’s tenure for another 46 days till 15-09-2023 in ‘larger public interest’. The Court further made it clear that no further extension of tenure would be granted for SK Mishra.
Earlier on 11-07-2023 in Jaya Thakur v. Union of India, 2023 SCC OnLine SC 813, the Court had held the extension of ED Director SK Mishra’s tenure illegal but allowed him to continue his services as ED Chief till 31-07-2023 while considering the Union Government’s concern regarding peer review of international body Financial Action Task Force (‘FATF’) and smooth transfer of power. The Court had held the previous extension granted to SK Mishra to be in violation of the Supreme Court’s judgment in Common Cause (A Registered Society) v. Union of India, 2021 SCC OnLine SC 687.
Source: Press
