UNION OF INDIA Vs. K. MURALI

JUDGEMENT

(1.) In the above batch of writ petitions, the Union of India as well as certain of the applicants before the Central Administrative Tribunal, Bangalore Bench, Bangalore (for short "Tribunal") are before this Court, questioning the common order dtd. 27/1/2016 in O.A.NO.980-981/2015

(2.) The Union of India is before this Court aggrieved by a portion of the direction issued by the Tribunal wherein the Tribunal directed the respondents to retain the applicants as Income Tax Officers by temporary upgradation of equivalent posts of Income Tax Inspectors till such time they are granted regular promotion in terms of their position in the revised seniority list. Whereas some of the applicants before the Tribunal are before this Court in W.A.No.43103/2016 praying to set aside the order dtd. 27/1/2016 in O.As.No.980-981/2015 and seeking for a direction to the official respondents, restraining them from disturbing the seniority of the petitioners as Inspectors of Income Tax and upholding the promotion made as Income Tax Officers without disturbing their ranking.

(3.) Heard Sri.B.Pramod, learned CGC for petitioners- Union of India and others and Sri.Ranganatha Jois, learned counsel for petitioners who are applicants before the Tribunal. Perused the entire writ petitions papers.