SUDHIR KUMAR Vs. CENTRAL BUREAU OF INVESTIGATION

JUDGEMENT

(1.) The challenge in this petition is to an order dated September 12, 2018 passed by the Central Administrative Tribunal, Principal Bench, New Delhi ('Tribunal', for short) in OA 3395/2018 ('OA', for short) whereby the Tribunal has dismissed the OA filed by the petitioner herein, by stating in paragraph 10 as under:

(2.) The facts as noted from the petition are that, on October 6, 1988, the petitioner was appointed Sub-Inspector in Central Industrial Security Force ('CISF', for short) and was promoted as Inspector in the year 2002. On May 29, 2013, he joined, on deputation as Inspector, the respondent No.1 organisation / Central Bureau of Investigation ('CBI', for short) effective from May 28, 2013 for a period of five years as per order dated May 29, 2013. On October 16, 2014, respondent No.1 issued a circular for filling up 8 vacancies in the rank of Deputy Superintendent of Police ('Dy.SP', for short) on deputation / absorption basis.

(3.) It is the case of the petitioner that, on November 5, 2014, he submitted an application for absorption in CBI as Dy.SP. The petitioner was called for interview on September 1, 2015. Thereafter, nothing was heard with regard to the absorption process and the process was said to be pending, when enquired by the petitioner. It is stated that the respondent vide circular dated April 25, 2016, initiated another process for filling up the post of Dy.SP on deputation / absorption basis.