JAMES K JOSEPH Vs. UNION OF INDIA

JUDGEMENT

(1.) INTERFERENCE declined by the learned single Judge with regard to the prayer for ordering CBI enquiry, as to the alleged fraud/forgery committed by some officials of the Government of India - Department of Personnel and Training (DOPT), in connection with the 'non-selection' of the petitioner as Administrative Member of the Central Administrative Tribunal ('CAT' in short) is sought to be interfered in this appeal.

(2.) THE appellant was a member of the Indian Audit and Accounts Service (IA&AS) during the period from 1972 to 1996. According to the appellant, he came out from the service in the year 1996, on voluntary retirement and was engaged otherwise in different capacities, as Managing Editor of 'Deepika' - a Malayalam daily, CEO of a Malayalam Television channel (India Vision), Managing Director of the Kerala State Industrial Development Corporation and also as the Managing Director of the Kerala State Road Transport Corporation. It is stated that there was no complaint from any corner, in respect of the service at any point of time.

(3.) AFTER filing the writ appeal, on 05.08.2011, the appellant filed I.A. No. 661 of 2011 seeking to "amend the prayers in the writ petition". The said I.A. came up for consideration before this Court on 20.09.2011 and since it was not opposed, it was allowed, as prayed for, directing the appellant to file amended copy of the writ petition. The prayers in the amended writ petition, as permitted above, read as follows :