- (1.) I.A. No.13 We have heard the submissions of learned Attorney General and other learned counsel including Mr. Vikas Singh, learned senior counsel on the issue of further steps to be taken on the report given by the Committee headed by Mr. M.L. Sharma, former Special Director, CBI. Orders reserved. Note on Administrative Issue dated 04.05.2016 We have gone through the Administrative Note given by the CBI dated 4th May, 2016.
(2.) It is clarified that contrary to what is stated in paragraph 3 of the Note, the reports that have been submitted by the Central Vigilance Commission have not been approved by this Court, but have only been accepted for taken on record and nothing more. As far as the prayer made by the CBI is concerned, the Director CBI will take a decision on case by case basis whether any particular file is to be disclosed to the Internal Vigilance of the CBI on the complaint relating to the conduct of any specific officer. This disposes of the Administrative Note. Observations of the CVC dated 27.07.2015
(3.) We have gone through the observations of the Central Vigilance Commission in the Note dated 27th July, 2015. The report of the CBI and the CVC indicates that the enquiry into the missing files does not indicate any criminality. Accordingly, the CVC is of the view that the matter may be allowed to rest.;