Supreme Court: In a petition filed seeking the removal of Aam Aadmi Party leader Arvind Kejriwal from the post and office of Chief Minister, Delhi because of his arrest by the Directorate of Enforcement (‘ED’) in the Delhi liquor scam, the Division Bench of Sanjiv Khanna and Dipankar Datta, JJ. said that the Court was not inclined to interfere with the Delhi High Court’s judgment dismissing the plea to remove Kejriwal as the Chief Minister of Delhi.
A writ of quo warranto was filed against Arvind Kejriwal, to show by what authority, qualification and title, he continued to hold the office of the Chief Minister of Delhi under Article 239-AA of the Constitution.
The Bench also pointed out that the petitioner who approached the Supreme Court, was not the petitioner before the High Court.
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Source: Press
