Bombay High Court
The Sales Tax Tribunal Bar Association ... vs The State Of Maharashtra And 3 Ors on 6 December, 2018
Bench: Akil Kureshi, M.S. Sanklecha
5. os wp 3463-18.doc
R.M. AMBERKAR
(Private Secretary)
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
O.O.C.J.
WRIT PETITION NO. 3463 OF 2018
Sales Tax Tribunal Bar Association & Anr. .. Petitioners
Versus
The State of Maharashtra & Ors. .. Respondents
...................
Mr. Ratan Samal aw Ms. Nikita Badheka and Mr. Vinayak Patkar
for the Petitioners
Mr. V.A. Sonpal, Senior Counsel a/w Ms. Jyoti Chavan, AGP for
Respondent Nos. 1 to 4
...................
CORAM : AKIL KURESHI &
M.S. SANKLECHA, JJ.
DATE : DECEMBER 6, 2018.
P.C.:
1. Leave to amend. Amended copy be served to the
respondents.
2. This petition is filed by the Sales Tax Tribunal Bar Association pointing out that since long, on account of the vacancies of judicial as well as accountant members, not have been filled with, the Tribunal is functioning at a reduced capacity. Learned counsel for the petitioner submitted that out of five benches envisaged in Mumbai, presently only one 1 of 2 ::: Uploaded on - 07/12/2018 ::: Downloaded on - 29/12/2018 07:55:25 :::
5. os wp 3463-18.doc bench comprising of judicial and accountant member is functional. At Pune, only one judicial member is appointed. Likewise at Nagpaur, one judicial member is appointed. Learned counsel submitted that on account of such unfilled vacancies, the functioning of Maharashtra Value Added Tax Tribunal has been paralyzed. The request of the petitioner is for filling up the vacancies on urgent basis.
3. Mr. Sonpal, the learned counsel for the Government prayed for time for filing reply. In the affidavit, the respondents may disclose the stages at which the selection process for appointment of judicial as well as accountant members has reached. S.O to 20th December, 2018.
4. Affidavits dispensed with.
[ M.S. SANKLECHA, J. ] [ AKIL KURESHI, J ] 2 of 2 ::: Uploaded on - 07/12/2018 ::: Downloaded on - 29/12/2018 07:55:25 :::