P.V.SATHEESAN Vs. UOI

JUDGEMENT

(1.) The challenge in this writ petition by the petitioner is to the order dated August 11, 2006 passed by the Central Administrative Tribunal, Principal Bench, New Delhi ('Tribunal', in short) in Original Application No.1004/2006 ('OA', in short) whereby, the Tribunal has dismissed the OA filed by the petitioner herein.

(2.) The challenge in the OA, by the petitioner, was to the order dated January 20, 2006, whereby his request for absorption as Lower Division Clerk ('LDC', in short) in Central Bureau of Investigation ('CBI', in short) was rejected. In the said OA, the petitioner had sought a direction to the respondents to consider his appointment as LDC in CBI on permanent absorption basis and payment of deputation allowance till the date he continues to be on deputation in CBI.

(3.) The facts of the case are that the petitioner was appointed as LDC in General Reserve Engineering Force ('GREF', in short) / Border Roads Organization, and was selected on deputation basis in CBI, as LDC vide communication dated September 13, 2002. He was initially posted in Chennai. On October 29, 2004, the petitioner had applied for permanent absorption in CBI. Subsequently, on May 3, 2005, the petitioner was transferred to Delhi.