Central Administrative Tribunal - Delhi
Anurag Singh vs Central Bureau Of Investigation on 19 February, 2025
1
Item No. 3 OA 619/2025
Central Administrative Tribunal
Principal Bench, New Delhi
OA 619/2025
This the 19th day of February, 2025
Hon'ble Mr. Justice Ranjit More, Chairman
Hon'ble Mr. Rajinder Kashyap, Member (A)
1. ANURAG SINGH
S/O SUNESHWAR SINGH
Vill- Mahabirganj, PO- Panwari,
PS- Chouri, District Bhojpur, Bihar-802222
... Petitioner
(By Advocate : Mr. Aadil Singh Boparai)
Versus
1. CENTRAL BUREAU OF INVESTIGATION
THROUGH ITS DIRECTOR
Plot No. 5-B, 6th Floor, CGO Complex,
Lodhi Road, New Delhi-110003
2. ADMINISTRATION DIVISION
THROUGH ITS ADMINISTRATIVE OFFICER (PERS.)
CENTRAL BUREAU OF INVESTIGATION
Plot No. 5-B, 6th Floor, CGO Complex,
Lodhi Road, New Delhi-110003
3. STAFF SELECTION COMMISSION (EASTERN REGION)
THROUGH ITS REGIONAL DIRECTOR,
Staff Selection Commission (Eastern Region), 1st MSO
Building (8th Floor), Nizam Palace, 234/4, A.J.C. Bose
Road, Kolkata - 700 020.
...Respondents
(By Advocate : Mr. Basab Sengupta for Mr. G.S. Virk)
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Item No. 3 OA 619/2025
ORDER (ORAL)
Justice Ranjit More :
Heard learned counsels for the respective parties.
2. The applicant was initially selected to the post of Sub- Inspector in Central Bureau of Investigation (hereinafter, CBI) after qualifying the two Tier Combined Graduate Level Examination, 2023 conducted by the Staff Selection Commission (hereinafter, SSC). After selection, the applicant underwent medical examination, which was conducted by the Medical Superintendent, Safdarjung Hospital and was found fit for the post.
3. The grievance of the applicant is that despite the above, his dossier has been returned by the CBI to the SSC, without recording any reasons. The applicant, thereafter, preferred representation dated 22.12.2024 to all the respondents. However, the said representation is still pending consideration before the respondents. Being aggrieved by inaction of the respondents, the applicant approached this Tribunal by way of the present OA.
4. In the above circumstances, we deem it convenient to dispose of this Original Application by passing the following order:-
(i) Respondent No. 1/Competent Authority shall decide the applicant's representation dated 22.12.2024 [Annexure A-5 3 Item No. 3 OA 619/2025 (colly)] independently, on its own merit, in accordance with law by passing a reasoned and speaking order, as expeditiously as possible, and preferably within a period of four weeks from the date of receipt of copy of this order.
(ii) It is expressly made clear that we have not gone into the merits of the matter and all points and contentions of respective parties are kept open.
(iii) Needless to mention that if the applicant is still aggrieved, he shall be at liberty to approach the appropriate forum for redressal of his grievances.
5. In the facts and circumstances, there shall be no order as to costs.
(Rajinder Kashyap) (Justice Ranjit More) Member (A) Chairman /akshaya/