Central Administrative Tribunal - Allahabad
Vivek Singh vs Union Of India Through The Chairman on 2 May, 2013
OPEN COURT
CENTRAL ADMINISTRATIVE TRIBUNAL ALLAHABAD BENCH ALLAHABAD
(ALLAHABAD THIS THE 2nd DAY OF MAY, 2013)
Present
HONBLE MR. SHASHI PRAKASH, MEMBER (A)
HONBLE MS. JASMINE AHMED, MEMBER (J)
Original Application No.481 OF 2013
(U/S 19, Administrative Tribunal Act, 1985)
1. Vivek Singh, aged about 33 years, Son of Shri Shiv Lal Singh, Resident of-.Type_II/14, Income Tax Colony, 7/44, Tilak Nagar, Kanpur.
2. Kunal Srivastava, aged about 32 years, Son of Shri Suresh Narain Srivastava, resident of-Type-II-5, Income Tax Colony, Awas Vikas, Farrukhabad.
3. Ram Autar, aged about 43 years, Son of Shri Khem Pal Singh, resident of HIG-4, Avantika Phase-2, Ramghat Road, Near Kishanpur Tiraha, Aligarh.
4. Anjnesh Kumar, aged about 35 years, Son of Shri Subhash Chandra Mittal, resident of-Type-III/33, Laxamn Bagh, Income Tax Colony, 7/101, Swaroop Nagar, Kanpur.
Applicants
V E R S U S
1. Union of India through the Chairman, Central Board of Direct Taxes, North Block, New Delhi.
2. The Chief Commissioner of Income Tax (CCA), 16/69, Aaykar Bhawan, Civil Lines, Kanpur.
..Respondents
Advocates for the Applicant:- Shri Pankaj Srivastava
Advocate for the Respondents:-
O R D E R
(DELIVERED BY HONBLE MR. SHASHI PRAKASH, MEMBER (A)) Shri P. Srivastava, learned counsel for the applicants submitted that the relief being sought in the instant original application relates to issue of seniority list to be prepared keeping in view the judgment of the Honble Apex Court in the case of U.O.I. and Ors. Vs. N.R. Parmar and Ors. He stated that though the seniority list was published in the year 2009 but its finalization was subject to the outcome of the judgment of Supreme Court in the aforementioned case. The learned counsel prayed that he would be satisfied if a direction is given by the Tribunal to decide the representation dated 5.12.2012 in the light of the judgment delivered by the Honble Apex Court in the case of N.R. Parmar.
2. Taking into account the submissions and the prayer made by the counsel for the applicants, we do not deem it necessary to call for any counter. As prayed, a direction is given to the respondents to decide the representation of the applicant dated 5.12.2012 and other representations in the light of the judgment delivered by Honble Apex Court in the case of N.R. Parmar to the extent applicable. While disposing of the representation the points raised by the applicant herein should be dealt with appropriately. This exercise should be completed within a period of two months from the date of receipt of a certified copy of this order.
3. With the above observations, original application stands disposed of. No Costs.
Member-J Member-A
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