H. L. Gokhale, J. - (1.)The petitioners herein claim to be the Chairman and Secretary of one Shetkari Hitvardhak Sanstha. They have filed this petition based on some information received from respondent No. 10 herein concerning the decision of the Departmental Promotion Committee (for short "dpc") promoting Certain Officers from the State Civil Service to indian Administrative Service. The petition makes a grievance on the basis of that information that those selections were tainted and a writ of mandamus is sought directing the preliminary enquiry by respondent No. 2 Central Bureau of investigation ("c. B. I. ") with respect to the selection made by DPC of 2003. Prayer (b) of this petition is that in case the enquiry discloses commission of cognizable offence, the necessary investigation be again entrusted to respondent No. 2 and be monitored by this Court.
(2.)In this petition, respondent No. 1 is the State of Maharashtra, respondent No. 2 is C. B. I. , respondent No. 3 is Union of India, respondent No. 4 is union Public Service Commission and respondent Nos. 5 to 11 (except respondent N. 10) are the various officers who were involved in the process of this DPC. Respondent No. 10, as stated above, is the officer, who was not selected in that DPC.
(3.)Inasmuch as the petition is filed on the basis of the information received from respondent No. 10, it will be advisable to refer to Original application No. 683 of 2004 which he has filed in the Central Administrative tribunal making grievance about his non-selection. This original application has been filed on 9th September, 2004. In this original application, he has challenged the notification dated 29th March, 2004 wherein one P. E. Gaikwad and 11 others were appointed to the Indian administrative Service on probation with immediate effect. The original application refers to a conversation of respondent No. 10 on telephone with one N. Rama Rao, who has been joined as respondent No. 6 to this writ petition. This conversation, according to respondent No. 10, records a sorry state of affairs. In that conversation, this Mr. Rama Rao is reported to have stated that good amount has been paid to the then Chairman of the Selection Committee and two officers whose names are mentioned in para 4.17 of the original application, were stated to have been packed by the lobby which was working to get the IAS nominations.