GENCO OFFICERS ASSOCIATION Vs. UNION OF INDIA

JUDGEMENT

(1.) THIS writ petition has been filed on the ground that no action was being taken by the respondents and particularly the respondent No. 3 pursuant to the complaint dated 03.10.2012 with regard to certain alleged activities in Pragati Power Corporation Limited and Indraprastha Power Generation Company Limited (PPCL and IPGCL).

(2.) INITIALLY , a Division Bench of this Court had directed issuance of notice only to respondent No. 3 (Central Vigilance Commission). Thereafter, all the respondents were directed to file their counter -affidavits. The Central Bureau of Investigation (CBI) is respondent No. 4. They have filed their counter -affidavit which is not yet on record. But, a copy of the same has been handed over to us and which we take on record. In the said counter -affidavit, they have stated that representations of the petitioner association had been examined by the CBI and had been forwarded to the Chief Vigilance Officer, Government of National Capital Territory of Delhi for necessary action at their end, after approval of the competent authority as, according to the CBI, prima facie, procedural irregularities in the selection procedure by the senior officials of the PPLC had been indicated.

(3.) IN view of the fact that the matter is essentially a service related matter and it is not of an exceptional nature where investigation by the CBI would be necessary, we refrain from giving directions to the CBI to carry out further investigations in this matter and thereby accept the request made by the CBI.