Central Administrative Tribunal - Allahabad
Satyam Singh vs Office Of The Director General Of Audit on 15 October, 2025
Open Court
CENTRAL ADMINISTRATIVE TRIBUNAL
ALLAHABAD BENCH, ALLAHABAD.
(This the 15th day of October, 2025)
Original Application No. 568/2025
Hon'ble Mr. Justice Rajiv Joshi, Member (Judicial)
Hon'ble Mr. Anjani Nandan Sharan, Member (Administrative)
Satyam Singh son of Anand Kumar Singh, Posted as Senior Auditor CORE
Prayagraj, Resident of House No.269/98, Mohalla Suturkhana, Galla Bajar,
District Prayagraj.
.....Applicant
By Advocate: Shri Krishna Kant Vishwakarma
VERSUS
1. Union of India through Audit Accounts Department office of the
Director General of Audit North Central Railway, Ganga Building, A-
Block G.M. Office Complex, Subedarganj Prayagraj-211015.
2. Senior Account Prayagraj officer/Administrative NCR
3. Principal Director of Audit Central Railway, 4th floor New
Administrative Building D.N. Road Mumbai.
4. Deputy Director (Admin) Central Railway C.S.T.M. Mumbai.
5. Assistant Comptroller and Auditor General (N) Office of Comptroller
and Auditor General of India, 9 Deen Dayal Upadhyay Marg, New
Delhi.
6. Director General Prayagraj. of Aduit, CORE, NCR, Prayagraj.
. . .Respondents
By Advocate: Shri Varun Singh
ORDER
By Hon'ble Mr. Anjani Nandan Sharan, Member (Administrative) Heard Shri Krishna Kant Vishwakarma, learned counsel for the applicant and Shri Varun Singh, learned counsel for the respondents. NEELAM KUMARI SINGH
2. This Original Application under Section 19 of the Administrative Tribunal Act, 1985 has been filed by the applicant seeking following relief:-
"(i) To set aside the circular/policy dated 27.01.2025 issued by respondents.
(ii) To set aside the repatriation order dated 23.05.2025 passed by respondent no.4.
(iii) To set aside the order dated 13.06.2025 passed by the respondents and may further direct to the respondents not to repatriate to the applicant during the pendency of the original application.
(iv) Any other relief which this Hon'ble Tribunal may deem fit and proper under the facts and circumstances of the case, be allowed in favour of the applicant and against the defendants."
3. Learned counsel for the applicant submits that the applicant is questioning the deputation policy of the department. Paragraph no.A of the said policy reads as under:-
"Deputation of Staff within Indian Audit & Accounts Department a. The officers can avail of deputation within IA&AD for a maximum period of 12 years during their career, with the duration of each deputation tenure limited to maximum of 05 years. It can be extended to a maximum of 7 years on (5+2 basis) in exceptional cases. There will be mandatory cooling off period of 03 years after a deputation, including deputation outside the department."
4. The applicant was informed by the respondents through the impugned letter dated 13.06.2025 that his deputation period is coming to an end on 26.07.2025 as per the above policy. In view of this the representation of the applicant for further extension of his deputation period had not been considered by the competent authority. The contents of the aforesaid letter read as under:-
"उऩरोक्त विषय एिं संदर्भित ऩत्र के संबंध में ऱेख है कक मुख्याऱय कायािऱय से प्राप्त "नई प्रतततनयुक्क्त नीतत-2025" ददनांक 27.01.2025 के क्रम में आऩके इस कायािऱय में प्रतततनयुक्क्त ऩर ऩदस्थावऩत रहते हुए 07 से अधधक का समय व्यतीत हो चुका है , साथ ही यह भी ऱेख है " नई प्रतततनयुक्क्त नीतत-2025" ददनांक 27.01.2025 के अनुसार Page 2 of 3 NEELAM KUMARI SINGH आऩकी इस कायािऱय में प्रतततनयुक्क्त अिधध ददनांक 26.07.2025 को समाप्त हो रही है ।
अतः उक्त के आऱोक में आऩके द्िारा प्रेवषत प्रतततनयुक्क्त अिधध को विस्ताररत करने से संबक्धधत प्राथिनाऩत्र को मुख्याऱय कायािऱय अग्रेवषत ककए जाने के संबंध में सऺम प्राधधकारी द्िारा विचार नहीं ककया गया है । यह आऩको सूचनाथि प्रेवषत है ।
5. The applicant seems to be on deputation from his parent department in North Central Railway. The deputation of employees/Government Officials is governed by the policies of the government which are notified from time to time. The applicant cannot claim extension of his deputation beyond the period prescribed in the policies as a matter of right. Therefore, there is no merit in the submissions of the applicant and the reliefs sought by him are not admissible as pointed out by the respondents vide letter dated 13.06.2025.
6. In view of the above facts and circumstances of the case, the original application is dismissed at the admission stage itself.
7. All pending MAs shall stand disposed of accordingly. No order as to costs.
(Anjani Nandan Sharan) (Justice Rajiv Joshi)
Member-A Member-J
/Neelam/
Page 3 of 3
NEELAM KUMARI SINGH