UNION OF INDIA Vs. T MUDALAGIRIYAPPA

JUDGEMENT

(1.) THE petitioners herein are challenging the order passed by the Central Administrative Tribunal, Bangalore Bench, dated 29.11.2013, in Original Application Nos.854 -863/2013. Since these petitions are filed challenging the order passed by the Tribunal, they are heard together:

(2.) THE respondents were the petitioners before the Tribunal. They approached the Tribunal to quash the order passed by the Chief Commissioner of Income Tax, Bangalore, dated 28.08.2013, which was produced as Annexure -A6 to the writ petition. The Chief Commissioner of Income tax, Bangalore, pursuant to the order of the Central Administrative Tribunal, Bangalore Bench, dated 17.01.2003 reviewed the DPCs conducted after 10.02.1995 in the cadre of Income Tax Officers.

(3.) ON an earlier occasion, the officers had approached the Tribunal in O.A.No.510/2004 and other connected matters, challenging the order dated 15.06.2004, contending that the Commissioner had not followed the directions issued by the Tribunal on an earlier occasion in O.A.No.1724/2001 and connected matters dated 17.1.2003, wherein the Tribunal had directed the Chief Commissioner of Income tax, Bangalore to redo the seniority by reviewing the DPCs conducted between 10.02.1995 to 17.01.2003. It would be relevant to quote para 14 and 15 of the order passed in O.A. No.1724/2004 and other connected matters, on 17.01.2003, which reads as follows: