H MUKHERJEE UNION OF INDIA Vs. UNION OF INDIA

JUDGEMENT

(1.) These appeals by special leave are directed against the decision rendered by the Principal Bench of the Central Administrative Tribunal on February 9, 1993 whereby it directed the Appointments Committee of the Cabinet (for short 'ACC') to reconsider the suitability of respondent No. 1 S. K. Bhargava for appointment to the post of Chief Controller of Explosives without taking into consideration the adverse remarks made in the year 1987 and the outcome of the Central Bureau of Investigation's (for short 'CBP') enquiry from which he was exonerated and in the light of the observations contained in its judgment. The facts giving rise to these two appeals, briefly stated, are as under.

(2.) Shri B. R. Dave, the Chief Controller of Explosives superannuated on June 30, 1984 but as no suitable candidate was available for appointment to the post he was granted re-employment for a period of one year i.e. from July 1, 1984 to June 30, 1985. On his vacating the post w.f. July 1, 1985 as no suitable candidate was available for manning the said post the seniormost Joint Chief Controller of Explosives was appointed on ad hoc basis as Chief Controller of Explosives w.e.f. July 1, 1985. Dr. H. Mukherjee who was the seniormost Joint Chief Controller of Explosives thus functioned as the Chief Controller of Explosives on an ad hoc basis w.e.f. July 1, 1985. The ACC approved the ad hoc appointment on condition that he will vacate the post on regular appointment being made in accordance with rules. It may be mentioned that under the relevant rules the post of Chief Controller of Explosives could be filled in by promotion transfer on deputation (including short term contract) or by direct recruitment. Since no suitable candidate was available for filling the post by promotion! transfer a decision was taken to fill the post by direct recruitment. An advertisement was issued inviting applications for appointment to the said post on July 13, 1985. Pursuant thereto one R. C. Srivastava was selected for appointment but his selection was not approved by the ACC A fresh advertisement was issued by the Union Public Service Commission on February 7, 1987, in pursuance whereof respondent No. 1 came to be selected on June 10,. 1987. On June 18, 1987 the approval of ACC was sought but while the matter was pending before the ACC, a CBI enquiry was commenced against him in September, 1987 in regard to some incident of 1985. This enquiry ended in his exoneration in December, 1987. After he came to be exonerated the ACC took up the question regarding his appointment pursuant to the selection made by UPSC. It, however, appears that in his Confidential Report pertaining to the year 1987 an adverse comment was made to the following effect:

(3.) It may be mentioned that on the facts narrated above the Tribunal came to the following conclusion: