Mahender Singh vs DY. COMPTROLLER AND AUDITOR GENERAL OF INDIA

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CENTRAL ADMINISTRATIVE TRIBUNAL
CHANDIGARH BENCH
O.A. No. 1011/2026

th
Chandigarh, this the 13 day of August, 2026
HON’BLE MR. SURESH KUMAR BATRA, MEMBER (J)
HON’BLE MRS. RASHMI SAXENA SAHNI, MEMBER (A)

Mahender Singh S/O Dharampal aged about 45 years, presently
working as Senior Translation Officer, Rajbhasha Cadre, presently
serving in the Office of the Accountant General (Audit-II), Punjab,
Plot No. 21, Sector 17-E, Chandigarh - 160017.
…Applicant
(BY ADVOCATE: Sh. Jagdeep Jaswal)

VERSUS
1. Deputy Comptroller & Auditor General of India, Office of the
Comptroller & Auditor General of India, New Delhi.
2. The Accountant General (Audit-II), Punjab, Plot No. 21, Sector 17-E,
Chandigarh - 160017.
3. The Principal Accountant General (A&E), Haryana, Lekha Bhawan, Plot
Nos. 4 & 5, Sector 33-B, Chandigarh - 160020.
…Respondents
(BY ADVOCATE: Sh. Barjesh Mittal on receiving advance notice)

O R D E R(Oral)

Per: SURESH KUMAR BATRA, MEMBER (J):

1. The applicant has preferred instant O.A under Section 19 of the Central
Administrative Tribunals Act, 1985 seeking following relief:
(i) Quash and set aside the communication/order
dated 22.09.2025 (Annexure A-10) issued by
the Office of the Principal Accountant General
(A&E), Haryana, Chandigarh, insofar as it
rejects/non-considers the Applicant's request
for deputation-cum-absorption in the AAO
MANDEEP SINGH
MANDEEP SINGH

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cadre on the ground that the vacancy position
did not permit deputation from another office;
(ii) That respondents may be directed to finalize
the process of applicant as Assistant Accounts
officer (AAO) under deputation cum absorption
as per clause 2(B)(ii) of Circulars dated
02.07.2018 (Annexure A-1) and dated
05.03.2020 (Annexure A-2), in a time bound
manner, preferably before the CGL to be
conducted by the SSC, which will clearly cause
prejudice to the claim of the applicant, in the
interest of justice. Applicant be granted the
benefit of deputation cum absorption from due
date with all consequential benefits, in the
interest of justice, as the delay in attributable
to the respondents and not the applicant.
(iii) Direct the Respondents, particularly
Respondent No. 3, to consider the Applicant's
candidature for appointment as Assistant
Accounts Officer in the Civil Accounts stream in
the Office of the Principal Accountant General
(A&E), Haryana, Chandigarh on deputation-
cum-absorption basis in terms of paragraph
2(B)(ii) of Headquarters Circular No. 19-Staff
Apptt. IV/2018 dated 02.07.2018, the
Headquarters communication dated
29.05.2025 and the applicable rules/policy;
2. Briefly stated facts are that the applicant is presently working as Senior
Translation Officer in the Rajbhasha Cadre. He qualified the SAS
Examination-I of 2024 in the Civil Accounts stream. Thereafter, he
submitted his representation dated 13.03.2025 seeking consideration for
appointment as AAO on deputation-cum-absorption basis in the Office of
the Principal Accountant General (A&E), Haryana, Chandigarh. His
representation was forwarded through proper channel and Headquarters,
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vide communication dated 29.05.2025, directed that action be taken in
accordance with Para 2(B)(ii) of the Circular dated 02.07.2018.
3. However, the Office of the Principal Accountant General (A&E), Haryana,
Chandigarh, vide communication dated 22.09.2025, declined the request
on the ground that the vacancy position was not such as to permit
deputation of an official from another office. The applicant thereafter
submitted a further representation dated 17.10.2025 to Headquarters
seeking consideration of his case in accordance with the applicable policy.
4. The applicant has also placed on record that vacancies of Assistant
Accounts Officer have subsequently been intimated for being filled through
the Staff Selection Commission and contends that, if such vacancies are
filled up, his claim for consideration under the deputation-cum-absorption
policy would be rendered ineffective.
5. At the outset, learned counsel for the applicant submits that the applicant
will be satisfied, if, competent authority among the respondents is directed
to consider and decide his representation dated 17.10.2025 (Annexure A-
12) for posting as AAO on the basis of results of departmental SAS exam
within a time bound manner.
6. Learned counsel for the respondents has conceded the innocuous limited
prayer of the applicant for redressal of her grievances.
7. In view of the above, without entering into the merits of the claim of the
applicant, we deem it appropriate to dispose of the present Original
Application with a direction to the competent authority of the respondents
to consider and decide the applicant's representation dated 17.10.2025
(Annexure A-12) for appointment to the post of Assistant Accounts Officer
on deputation-cum-absorption basis, in terms of Para 2(B)(ii) of
Headquarters Circular No. 19-Staff Apptt. IV/2018 dated 02.07.2018,
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Circular dated 05.03.2020 and the Headquarters communication dated
29.05.2025. The competent authority shall pass a reasoned and speaking
order on the representation of the applicant dated 17.10.2025 (Annexure
A-12) within a period of eight weeks from the date of receipt of a certified
copy of this order. The decision so taken shall be communicated to the
applicant forthwith thereafter.
8. It is made clear that this Tribunal has not expressed any opinion on the
merits of the applicant's claim. The O.A is disposed of accordingly. No
costs.


(RASHMI SAXENA SAHNI) (SURESH KUMAR BATRA)
Member (A) Member (J)

*ms





MANDEEP SINGH
MANDEEP SINGH