ANAND KUMAR Vs. UNION OF INDIA

JUDGEMENT

(1.) The petitioners are brothers of private respondent No. 10, who appears to have been given compassionate appointment on the death of their mother who was in service, in the year 2010.

(2.) The petitioners have lodged a complaint that the private respondent No. 10 had fraudulently obtained appointment on compassionate ground. The complaint was filed on 04.04.2016 and a reminder was sent on 04.05.2016.

(3.) This Court has perused Annexure-8 of the writ petition which is the complaint lodged by the petitioners before the Chairman of the Central Board of Excise and Customs. Thereafter, a communication was made by the Deputy Commissioner (Vigilance) of the Directorate General of Vigilance with petitioner No. 1 to confirm whether the complaint has been sent by him and for further production of any other documentary evidence which he may be in possession of for substantiating the allegations levelled against private respondent No. 10. Thereafter, there does not appear to be any communication between the petitioners (petitioner No. 1) and the Vigilance Department of the Central Board of Excise and Customs.