UNION OF INDIA Vs. TEJINDER SINGH

JUDGEMENT

(1.) After the interminable hearing of this appeal had gone on for quite some time lasting for several days, the appellants have filed an affidavit sworn by K. V. Choudhary, Under secretary, government of india, Ministry of Finance (Department of Revenue) today. Apart from revealing that the government has no desire or intention to spare any officer who is found to have intentionally flouted government instructions and orders with regard to deposit of seized cash etc. and that it had already issued instructions on 2/09/1986 to all the Directorates concerned to review the cases of delay in deposit of seized cash and report the facts, it is further stated that after receiving the reports the government proposes to scrutinise each and every case and initiate the necessary disciplinary action against such of the officers who may be found to have deliberately flouted government instructions and delayed deposits, in the light of the advice given by the central Administrative tribunal. This was in answer to a question put by us to learned counsel for the appellants on 25/09/1986 as to whether the government proposed to initiate departmental proceedings against officers similarly circumstanced as the respondent, asking him to put the facts in the form of an affidavit.

(2.) The aforesaid affidavit however goes further and discloses certain subsequent events to put the records straight. It transpires that during the pendency of the appeal the government received from the Union public Service Commission the proceedings of the Review Departmental. Promotion Committee held on 11/08/1986 wherein the respondent herein was graded as 'not yet fit', thereby revising the recommendation made by the Departmental Promotion Committee in September 1985 in respect of the respondent. It is stated that the review was necessitated as the confidential report of the respondent for the year 1982-83 recorded by K. R. Raghavan, the reporting officer, contains certain adverse remarks which were not considered by the Departmental Promotion committee in September 1985. Subsequently, the Union Public Service commission advised that the adverse remarks against the integrity and attitude of the respondent may be communicated to him and his representation may be considered and thereafter it would be open to the department to approach the Union public service commission for a review Departmental Promotion Committee.

(3.) It is averred that accordingly the government communicated the adverse remarks to the respondent. He filed his representation and the same was considered by the competent authority and rejected. It is further averred that thereafter the government approached the Union public Service Commission to review the proceedings of the Departmental Promotion Committee held in September 1985 in accordance with their earlier advice as regards the grading of the respondent for suitability for promotion in the light of the adverse entry in his confidential report for 1982-83 made by the Reporting Officer. It is also averred that the Union public service commission accordingly held a Review departmental Promotion Committee on 11/08/1986 and graded the respondent 'not yet fit' for promotion. It is said that this fact had been brought to the notice of the appointing authority which had earlier deferred the promotion of the respondent for the reason that a view should be taken later after the departmental proceedings initiated against him had concluded. These subsequent events brought on record put the matter entirely in a different complexion. Faced with the situation, learned counsel appearing for the respondent seeks leave to withdraw the application for interim relief filed by him before the Central administrative tribunal, with liberty to pursue such remedy as may be available.