MANISH MATHUR,J. - (1.) To examine correctness of the order dated 1st November, 2018 passed by learned single Bench in a batch of petitions for writ led by Writ Petition No.24172 (S/S) of 2018, this appeal is preferred.
(2.) Under the order aforesaid, learned single Bench while adjourning the petition for writ issued the directions as under:- "37. Therefore, this Court, under compelling circumstances, is issuing following direction: "The Director, Central Bureau of Investigation shall make investigation in regard to the entire process of selection initiated for the recruitment of Assistant Teachers in Primary Schools against 68,500 posts, which is known as Assistant Teacher Recruitment Examination, 2018 initiated in pursuance to an advertisement dated 23.1.2018, taking into consideration the observation made in the order and the material taken notice by this Court and submit a report of the progress of the investigation in the matter to this Court on the date fixed. However, it is further directed that against the Officers who are found involved in corrupt practices, if any, necessary action in accordance with law be taken by the competent authority."
(3.) The direction aforesaid has been challenged mainly on the count that no direction to get the matter investigated by the Central Bureau of Investigation (hereinafter referred to as the CBI) could have been given as no justifiable reason was available even to lodge a criminal case and in alternative, if any, circumstance was existing to initiate criminal proceedings, then the appropriate course was to get the same investigated by the local investigating agency.;