MONU KUMAR BIJAWAT vs HOME AFFAIRS

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OA No. 2963/2026


Item No. 20 (C-4)

CENTRAL ADMINISTRATIVE TRIBUNAL
PRINCIPAL BENCH, NEW DELHI

OA No. 2963/2026

th
This the 25 August, 2026

Hon’ble Mr. Chhabilendra Roul, Member (A)
Hon’ble Mr. Rajveer Singh Verma, Member (J)

1. Monu Kumar Bijawat Age 32 Years
S/o Sh. Ramesh Chand Bijawat,
R/o H No. D-961, D-Block JJ Colony Shiv Vihar,
Uttam Nagar PO OK Mohan Garden Distt.
West Delhi 110059
..……….. Applicant
(By Advocate : Mr Anoop Kumar)
VERSUS
1. Union of India through the Secretary,
MHA, North Block,
New Delhi-01

2. The Director, Intelligence Bureau, GOI,
Ministry of Home Affairs, 35, Sardar Patel Marg,
Bapu dham, Chanakyapuri, Delhi, New Delhi, Delhi
110021

3. The Assistant Director, Intelligence Bureau
Headquarter, Sardar Patel Marg, Bapu Dham
Chanakyapuri, Delhi, New Delhi, Delhi 110021.

4. The Joint Deputy Director/Examination, Intelligence
Bureau, MHA, Government of India, 35 Sardar Patel
Marg, New Delhi - 110021
……..Respondents
(By Advocate : Mr Piyush Gaur)

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OA No. 2963/2026


Item No. 20 (C-4)

ORDER (ORAL)
Hon’ble Mr. Chhabilendra Roul, Member (A)

1. Learned counsel for the applicant refers to the
Order dated 10.08.2026, whereby the following
Order has been passed:-

“Notice is not being issued at this stage.
2. Mr. Piyush Gaur, learned counsel appearing on
advance service, is directed to obtain appropriate
instructions as to whether the representation dated

10.07.2026 has been disposed of or not as of today.
3. Re-list the matter on 25.08.2026.”

2. Learned counsel for the respondents, on
instructions, states that the respondents have
considered the representation submitted by the
applicant and have issued the letter dated
24.08.2026.

3. A query was put to learned counsel for the
respondents as to whether a formal order would be
passed in respect of the reply submitted by the
applicant to the show-cause notice issued to him
vide Order/Memorandum dated 06.07.2026. The
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OA No. 2963/2026


Item No. 20 (C-4)

reply to the show-cause notice has been annexed
as Annexure A-2.
4. To which, leaned counsel for the respondents
refers to Para 3 & 4 of the letter dated 24.08.2026
issued by the respondents which are as follows:-
“3.As regards his offer of appointment, it was
reported during C&A that in FIR No. 207/2025
dated 8.11.2025 u/s 85, 316(2), 115(2) of BNS
lodged at Mahilla Police Station, Dist Ajmer
against Monu Kumar Bijawat(candidate),
Rameste Bijawat (father of the subject), Amit
Bijawat (brother of the subject) by Kranterwan of
the subject) on the grounds of domestic violence.
Worth mentioning whdidate, FIR/criminal
proceeding is found initiated or pending against
a candidate department has been following
practice to issue offer of appointment only when
the candidate is acquitted from the cases against
him, in order to avoid any undesirable entry in
the bureau.
4. Hence, in view of foregoing, we had kept the
appointment of the candidate pending till he is
acquitted by the Hon'ble Court in respect of the
charges levelled against him in the aforesaid
case. It is requested that the above mentioned
facts may be brought to the notice of the Hon'ble
Tribunal on the next date of hearing i.e.
25.08.26.”
5. Learned counsel for the applicant produces a copy
of the judgment dated 14.11.2024 passed by the
Hon’ble High Court in W.P.(C) No. 13913/2024,
and submits that while passing a detailed order
dealing with the applicant's reply, the respondents
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OA No. 2963/2026


Item No. 20 (C-4)

may also consider the applicability of the aforesaid
judgment dated 14.11.2024 in W.P.(C) No.
13913/2024.
6. Heard learned counsel for the parties.
7. It is submitted that no final decision has yet been
taken in respect of the show-cause notice
(Annexure A-1) or the reply submitted by the
applicant thereto. In view thereof, the OA appears
to be premature.
8. However, in the interest of justice, the respondents
are directed to consider the reply submitted by the
applicant pursuant to the show-cause notice dated
06.07.2026 and pass a reasoned and speaking
order. Further, while passing a reasoned and
speaking order, the respondents shall also take
into consideration the judgment dated 14.11.2024
passed by the Hon’ble High Court in W.P.(C) No.
13913/2024, as relied upon by the applicant.
9. The aforesaid exercise shall be completed within 30
days from the date of receipt of a certified copy of
this order.
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OA No. 2963/2026


Item No. 20 (C-4)

10. It is made clear that this Tribunal has not
expressed any opinion on the merits of the case.
11. The OA stands disposed of in the above terms.

(Rajveer Singh Verma) (Chhabilendra Roul)
Member (J) Member (A)

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