M S DATTA Vs. UNION OF INDIA

JUDGEMENT

(1.) SIX writ petitions (Nos. 1231, 1280, 1281, 1299, 1300 and 1301 of 1972) were instituted by certain Additional Commissioners of Income-tax for getting quashed the proceedings of the Departmental Promotion Committee dated September 10, 1971 and October 5, 1972, for selection of officers for officiating promotion to the grade of Commissioners of Income-tax. i Some incidental reliefs were also claimed.

(2.) ON April 3, 1973, Shri P. R. Abrol withdrew his petition (No. 1300) as his character roll was upgraded after selections by the Departmental Promotion Committee and a recommendation has been made to the Government for reviewing his case.

(3.) THE remaining five writ petitions are being disposed of by a single judgment as the main points involved therein are the same. The petitioners in these five cases have hereinafter, where necessary, been referred to as "the petitioners".