KHALIL SARVAR Vs. UNION OF INDIA

JUDGEMENT

(1.) Petitioner in this Writ Petition, assails order dated 4th April, 2006 of the Central Administrative Tribunal (hereinafter referred to as "CAT") dismissing OA No.2853/2005. Petitioner in OA had challenged the order dated 3.8.2005, repatriating him from CBI to CRPF.

(2.) Petitioner prays for directions to set aside the orders reverting and placing him at the disposal of his parent Department i.e. CRPF. He further prays for directions to the CBI for considering his case for absorption on the basis of his service record as per Rules and Circulars issued.

(3.) Facts leading to the present petition may briefly be recapitulated: (i)Petitioner joined CRPF as Sub Inspector on 16.1.1991. He was selected for Deputation to CBI as Inspector after being released from CRPF with effect from 26.3.1997, he took charge on 4.4.1997. The initial deputation period was for five years and was extended for the sixth year i.e. upto 3.4.2004 (ii)During his Deputation in CBI he was inter alia, entrusted with the investigation of the Telgi Scam Case No. RC SIB 2004 It may be noted that the investigation of the Telgi Scam was the subject matter of Writ Petition (Civil) No.522/2003: Ajay Kumar Aggarwal Vs Union of India in the Supreme Court. Vide its Order dated 10.1.2005, the Supreme Court noted the statement of the Solicitor General as under: