UNION OF INDIA Vs. RAJESH P U PUTHUVALNIKATHU

JUDGEMENT

(1.) Leave granted.

(2.) The Central Bureau of Investigation (for short CBI) invited applications on 29-3-2000 for filling up 134 posts of Constables Male/Female (Executive) and 5 Male Constables (Motor Transport) in various branches of its office all over India, indicating the qualifications to be fulfilled by the incumbents for selection stipulating for the holding of a written examination and interview for the purpose at Hyderabad, fixing the date of recruitment as 24-4-2000. Several persons including the private respondent applied and the candidates were called for undergoing written test on 24-4-2000 and interview on 30-4-2000 at Hyderabad. After passing the same, the contesting respondent was served with a communication dated 25-5-2000 that he was selected for appointment to the post of Constable (Group C post) in the CBI in the pay scale of Rs. 3050-75-3590-80-4590. The Chief Medical Officer Civil Hospital, Cherthala, was also subsequently asked to examine him to find out and certify the candidates medical fitness and forward the same in the prescribed form by 7-6-2000, indicating some of the details to be furnished therein in clear and specific terms, asking the candidate to report before the other Medical Officer for the purpose. The said test regarding medical fitness also was undergone successfully and the respondent was found to satisfy all those requirements.

(3.) While the candidates, including the respondent, were anxiously waiting for orders of appointment, the respondent and other selected candidates were informed by a communication dated 8-1-2001 that though they were selected for appointment and were asked to undergo medical test - the selection process for appointment already conducted and the list of selected candidates has been cancelled by the Competent Authority of CBI. It appears that, in the meantime, some of the unsuccessful candidates, who appeared for selection in Hyderabad, filed an application (O. A. No. 1034 of 2000) before the Central Administrative Tribunal (for short CAT), Principal Bench at New Delhi, challenging the selections making allegations of favouritism and nepotism on the part of officers in conducting Physical Efficiency Test. The CBI seems to have opposed the same refuting such allegations asserting that the impugned process of selection was conducted under the overall supervision of the Chairman, Recruitment Board and that the Physical Efficiency Test was also conducted under the supervision of a Superintendent of Police. As for the challenge made to the written test, it was asserted by the CBI that sufficient steps were taken for proper conduct of the test though held in the CRPF ground on an evening and no favouritism whatsoever was shown to select anyone, out of the way. The selection was, therefore, said to have been strictly in accordance with the governing instructions. It further transpired that the Director, CBI, on receipt of complaints relating to the selections made, constituted a Committee under the Chairmanship of a Joint Director with two Deputy Inspector Generals of Police, CBI, as Members to enquire into the same and on submission of their Report and considering the same, ordered cancellation of the recruitment process held at Hyderabad. Placing such information before the CAT at New Delhi, dismissal of the OA, as having become infructuous, seems to have been sought and the Tribunal also dismissed the same as having been rendered infructuous in the light of the subsequent turn of events.