DEENDAYAL JANGIR vs COMPTROLLER AND AUDITOR GENERAL OF INDIA

Court
Central Administrative Tribunal

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CENTRAL ADMINISTRATIVE TRIBUNAL JAIPUR
Order Sheet
Item no.:   2
O.A./752/2026 (JAIPUR)
[ DEPUTATION ]
Court No.: 1
No of Adjournment:
Order Dated: 17/08/2026
DEENDAYAL JANGIR
Vs
COMPTROLLER AND AUDITOR GENERAL OF INDIA
For Applicant(s) Advocate : Shri R.D.Meena
For Respondent(s) Advocate : Shri Manu Bhargava
  Notes of The Registry     Order of The Tribunal
 
The applicant was initially sent on deputation
vide order dated 29.07.2021 (Annexure A-4)
for a period of one year.  The period of
deputation was extended from time to time and
ultimately his deputation  came to an end on
30.07.2026 upon expiry of the the extended
term. 
2.  Aggrieved by this, the applicant approached
this Bench of the Tribunal by filing OA
No.722/2026, which was disposed of vide
order dated 29.07.2026 (Annexure A-9) by
directing the respondents to consider and
decide the representation of the applicant. 
Pursuant thereto, the respondents considered
the representation and passed the impugned
order dated 30.07.2026 (Annexure A-1), which
he has challenged through the present OA.  
3 .  Issue notice to the respondents.
4. At this stage, Shri Manu Bhargava, learned
Senior Standing Counsel for Central
Government appears on advance notice and
DN: C=IN, O=Central Administrative Tribunal, OU=central
administrative tribunal, PostalCode=302001, L=Jaipur, S=Rajasthan, STREET="Sahakar Marg, Jaipur, Rajasthan", OID.2.5.4.65=
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accepts notice and waives service on behalf of
official respondents.
5.  Learned counsel for the applicant states
that the impugned order dated 30.07.2026
(Annexure A-1), passed on his representation,
has not been passed by the Competent
Authority.  According to learned counsel, in
terms of Clause 'c' of the Guidelines regarding
deputation of staff within the Indian Audit and
Accounts Department, the Director General
(Staff) is the Competent Authority in matters
relating to extension of deputation beyond five
years and up to seven years. In support of his
submission, learned counsel has placed
reliance upon Clause 'c' of the aforesaid
Guidelines, which reads as under:
"c. Deputation beyond 05 years upto 07 years on (+2
years) basis will be considered by DG (Staff) for
approval on case to case basis.  A request for
extension of deputation beyond 05 years will be
entertained by the Competent Authority only if it is
forwarded along with NOC of the borrowing office, with
cogent reasons and at least three months prior to the
expiry of the period of deputation."
6.  We have heard both the learned counsels
for the parties and carefully perused the
pleadings, materials and documents available
on record. 
7. In our view, the above said clause 'c'
provides for consideration of extention of
deputation for a period beyond five years and
up to seven years by DG (Staff), which means
that in case the deputation is to be extended
beyond five years, then the same is required to
be considered by the DG (Staff).  Hence, in
case, the deputation is not to be extended
DN: C=IN, O=Central Administrative Tribunal, OU=central
administrative tribunal, PostalCode=302001, L=Jaipur, S=Rajasthan, STREET="Sahakar Marg, Jaipur, Rajasthan", OID.2.5.4.65=
f9c6978f22a7c6d, Phone= c9127d0032386c6ff6f2dc108496f05e732619225ac1f8243ae98c53d99
f7ec4, SERIALNUMBER=
870759ef2f1952335c4269bf3698e2204e6521bc46faf0d3fefceadf0c12 c639, [email protected], CN=KHUSHBOO MITTAL GUPTA
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beyond five years, there is no requirement of
any order or decision. 
8.  As such, the contention of the applicant that
the decision not to extend his deputation is
required to be considered by the DG (Staff) is
misplaced.  The period of deputation has
automatically terminated on the date till which
the deputation was ordered.  Therefore, no
formal order is required for non-extension of
the period of deputation. 
9. Rather it is the other way round : if the
period of deputation is to be extended, then
only an affirmative act, i.e., a conscious
decision, is required to be taken.  In the
present case, the period of deptutation of the
applicant automatically stood expired on
30.07.2026, the date till which the applicant's
deputation was ordered.
10.  Besides, the guidelines which the
applicant has invoked relate to deputation
within the Indian Audit and Accounts
Department and, in the present case, the
applicant was on deputation from Indian Audit
and Accounts Department to State PWD /
State PHE.  As such, otherwise also, these
guidelines are not applicable in the present
case.
11.  It is also well settled that a deputationist
has no vested right to seek or claim extension
of deputation.  Extension of deputation beyond
the sanctioned period depends upon the
DN: C=IN, O=Central Administrative Tribunal, OU=central
administrative tribunal, PostalCode=302001, L=Jaipur, S=Rajasthan, STREET="Sahakar Marg, Jaipur, Rajasthan", OID.2.5.4.65=
f9c6978f22a7c6d, Phone= c9127d0032386c6ff6f2dc108496f05e732619225ac1f8243ae98c53d99
f7ec4, SERIALNUMBER=
870759ef2f1952335c4269bf3698e2204e6521bc46faf0d3fefceadf0c12 c639, [email protected], CN=KHUSHBOO MITTAL GUPTA
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decision of the competent authority and cannot
be claimed as a matter of right.
12.  In view of the foregoing discussion, we
find no infirmity or illegality in the impugned
order dated 30.07.2026 warranting
interference by this Tribunal. The challenge
raised by the applicant is, therefore, devoid of
merit. 
13.  Accordingly, the present Original
Application stands  dismissed with no order as
to costs.
14.  Pending MAs, if any, stand closed.
   LOK RANJAN
   MEMBER (A)
RANJANA SHAHI
MEMBER (J)
Khushboo Mittal Gupta
( steno 'c' )
 
Case No O.A./752/2026 Jaipur Bench
List In: Main causelist             Item No. 2
Generated by Khushboo Mittal CAT Central Administrative Tribunal Jaipur Bench on 18/08/2026
 
DN: C=IN, O=Central Administrative Tribunal, OU=central
administrative tribunal, PostalCode=302001, L=Jaipur, S=Rajasthan, STREET="Sahakar Marg, Jaipur, Rajasthan", OID.2.5.4.65=
f9c6978f22a7c6d, Phone= c9127d0032386c6ff6f2dc108496f05e732619225ac1f8243ae98c53d99
f7ec4, SERIALNUMBER=
870759ef2f1952335c4269bf3698e2204e6521bc46faf0d3fefceadf0c12 c639, [email protected], CN=KHUSHBOO MITTAL GUPTA
Reason: I am the author of this document Date: 2026.09.03 14:00:37+05'30'
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