MEENA PREMCHANDANI Vs. GOVT. OF NCT OF DELHI

JUDGEMENT

(1.) This writ petition impugns the order dated 12.4.2013 of the Sindhi Academy, which is represented by respondent nos. 2 and 3. By the impugned order Sindhi Academy has appointed Mr. A.K.Hajelay, Advocate as an Enquiry Officer. Challenge is laid to the factum of appointment of a person who is not an employee of the organization-M/s Sindhi Academy as an Enquiry Officer and that the Enquiry Officer has to be a public servant which the Enquiry Officer is not.

(2.) This case was argued yesterday and matter was listed today for further directions including on the aspect of response of M/s Sindhi Academy to the letter of CVC dated 25.3.2003 filed as Annexure P-18 to the writ petition.

(3.) Today, counsel appearing for respondent nos. 2 and 3 - Sindhi Academy states that the petitioner is misleading the Court by relying upon the CVC circulars/letters inasmuch as the Central Vigilance Commission Act, 2003 applies only to Central Government and organizations under the control of the Central Government. It is argued that M/s Sindhi Academy is a society under the Societies Registration Act, 1860 under the control of Government of the NCT of Delhi. It is accordingly argued that CVC circulars hence would have no binding force upon M/s Sindhi Academy.