VIVEK PLAWAT Vs. UNION OF INDIA

JUDGEMENT

(1.) THIS writ petition is filed by the petitioner under Articles 226 and 227 of the Constitution of India seeking a writ in the nature of mandamus or any other appropriate writ/direction for directing the respondents to appoint the petitioner to the post of Director (Technical) in the respondent no.2 -corporation. The prayer was made because the petitioner has been placed at serial no.1 in the select list of the respondent no.4 for being appointed as a Director (Technical) of the respondent no.2.

(2.) THE appointments such as in the present case, including of the petitioner to the relevant post with the respondent no.2, are by the Appointment Committee of the Cabinet (ACC). ACC before it gives appointment, the Central Vigilance Commission (CVC) has to give clearance with respect to making the appointment by the ACC.

(3.) IN the writ petition as originally filed the case of the petitioner was that against the petitioner no departmental proceedings have till date been initiated and therefore CVC was directed to give the vigilance clearance.