- (1.)In the course of consideration of these matters, the issue cropped up with regard to scope of Section 8 of the Central Vigilance Commission Act, 2003 (for short, 'C.V.C. Act') particularly Clauses (a), (b) and (e) of Sub-section (1) thereof and Section 4 of the Delhi Special Police Establishment Act, 1946 (for short, D.S.P.E. Act'). Let notice be issued to Central Vigilance Commission - Respondent No. 3 in Writ Petition (Civil) No. 463 of 2012 limited to the above extent returnable on March 10, 2014. Dasti, in addition to the ordinary process, is permitted.
(2.)Pursuant to the order dated 29.08.2013, status report has been submitted by the Central Bureau of Investigation (C.B.I.) with regard to inquiries/investigation done upto December 2013. It transpires from the status report that upto December 2013 inquiry in respect of 87 companies has been finalised in PE-2 by order of the competent authority and, out of these, 13 Regular Cases were registered for investigation and the investigation is in progress. In addition to 87 companies, inquiries in respect of 38 companies has been concluded and it is stated that reports are in process of scrutiny for getting the final order from the competent authority. Inquiry reports pertaining to 24 companies are being attended to at the level of chief inquiry officer. In so far as field inquiry is concerned, it is reported that field inquiry pertaining to 149 companies has been completed out of 169 companies and field inquiry pertaining to remaining 20 companies including ultra mega power project (UMPP) and coal to liquid (CTL) is in progress.
(3.)Mr. Amrendra Sharan, learned senior counsel for the C.B.I., submits that inquires and investigation in other PEs and all RCs shall be completed by 30.04.2014. Mr. Amrendra Sharan further submits that in 6 RCs wherein investigation is complete, final report under Section 173(2) of the Code of Criminal Procedure, 1973 shall be filed before the appropriate court within three weeks from today. We record and accept the statement of the learned senior counsel which obviously is made on instructions.