UOI Vs. SWAPAN KUMAR DAS

JUDGEMENT

(1.) UNION of India and its subordinate office ,,National Statistical Commission are aggrieved by the judgment and order dated October 20, 2011 passed by the Central Administration Tribunal allowing OA No.1653/2010. Challenge by the respondent to the decision of the Search Committee to empanel Prof.T.C.A.Anant at serial number 1 for the post of Chief Statistician of India and his consequent appointment to said post has succeeded before the Tribunal.

(2.) WITH a view to reorganise the statistical departments, the Ministry of Statistics & Programme Implementation, set up a Commission under the Chairpersonship of Dr.C.Rangarajan, which presented a report on September 05, 2011, recommending that a National Statistical Commission be constituted, of which a professional should be the Chief Executive Officer; to be called Chief Statistician of India. Accordingly, vide resolution dated June 01, 2005, the Government established the National Statistical Commission; to be headed by a Chief Statistician of India. Simultaneously the post of Director-General of the Central Statistical Organisation was abolished from the cadre of the Indian Statistical Service (ISS).

(3.) DR .Pronab Sen was appointed as the first Chief Statistician of India on February 22, 2007 for a period of three years. He was offered extension for a period of two years, an offer which he declined, requiring process for selection of a suitable candidate to be commenced.