LAWS(DLH)-2002-5-181

CENTRAL VIGILANCE COMMISSION Vs. ANAND DARBARI

Decided On May 29, 2002
UNION OF INDIA Appellant
V/S
ANAND DARBARI Respondents

JUDGEMENT

(1.) All these LPAs being inter-related, with the consent of the parties, were taken up for hearing together and are being disposed of by this common judgment.

(2.) LPA 222/01 and 234/01 arise out of judgment and order dated 5.3.2001 passed by a learned Single Judge, in CW 4749/97. LPA 426/99 and 10/2000 are by Union of India - and Central Vigilance Commission respectively against the judgment dated 28.7.99 passed by the same learned Judge, in CW 3376/98. The respondent herein filed the aforementioned writ petition 4749/97 questioning an order of the CVC contained in letter dated 23-5-1997 whereby and whereunder vigilance clearance in relation to the writ petition was withheld. In CWP 3376/98 the respondent questioned a charge sheet issued against him vide memo dated 24.11.1997.

(3.) Both the writ petitions had been allowed by the judgment impugned herein. We may notice that CVC was not impleaded as a party but it was allowed to file an affidavit. CVC has preferred an appeal purported to be aggrieved by certain observations made against it by the learned Single Judge in his impugned judgment. FACTS