- (1.)On 8.5.2014, Mr. Amrendra Sharan, learned senior counsel for the Central Bureau of Investigation (CBI) submitted that CBI was ready to submit files relating to all PEs completed so far to the scrutiny of the Central Vigilance Commission (CVC) over and above the 25 cases which were submitted to CVC on the directions of this Court. Having regard to the statement made by the learned senior counsel for the CBI, the Court directed that files relating to all PEs completed so far shall be submitted to the scrutiny of the two Vigilance Commissioners. The Vigilance Commissioners shall submit their report to this Court within six weeks of receipt of the files from CBI relating to PEs.
(2.)In compliance of the above, two reports have been submitted by the Vigilance Commissioners, one dated 9.5.2014 and other dated 2.7.2014.
(3.)From the two reports, it transpires that Vigilance Commissioners in certain cases have agreed with the recommendation of the CIO/SP and disagreed with the CBI headquarter and recommended registration of regular cases under relevant provisions.