S K SRIVASTAVA Vs. UOI

JUDGEMENT

(1.) THE petition seeks setting aside / quashing of the recommendations of the empowered Committee of Secretaries for appointment to the post of Member, CBDT qua respondent no.4 Sh. S.S. Rana (IRS 75014) and respondent no.6 Ms. Sudha Sharma (IRS 76007). THE petition also seeks setting aside and quashing of the Vigilance Clearance issued to the said Sh. S.S. Rana and Ms. Sudha Sharma, on the ground of the same being patently illegal.

(2.) THE petitioner has pleaded:

(3.) IT was thus enquired from the senior counsel, whether the Court can interfere with the decision of the Committee of Secretaries and the Vigilance Department, of Sh. S.S. Rana and Ms. Sudha Sharma having impeccable reputation of integrity in as much as while this Court is not equipped to know the reputation enjoyed by Sh. S.S. Rana and Ms. Sudha Sharma, the Committee of Secretaries is expected to have, by making inquiries and on the basis of record, reached a conclusion that they are enjoying impeccable reputation of integrity.