UNION OF INDIA (UOI) REPRESENTED BY SECRETARY TO GOVERNMENT MINISTRY OF FINANCE AND UNION OF INDIA (UOI) REPRESENTED BY SECRETARY TO GOVERNMENT DEPARTMENT OF LEGAL AFFAIRS MINISTRY OF LAW AND JUSTICE Vs. B. KRISHNA MOHAN S/O LATE B.S.R. ANJANEYULU

JUDGEMENT

(1.) THE Petitioner (Union of India) is aggrieved by an order dated 31st July, 2008 passed by the Central Administrative Tribunal, Principal Bench in OA No. 1024/2008, OA No. 1036/2008 and OA No. 1037/2008.

(2.) THE Respondents are an advocate (Shri B. Krishna Mohan) and two Chartered Accountants (Shri Inturi Rama Rao and Shri Pradip Kumar Kedia). They all belong to the general or unreserved category and have been held entitled to appointment as a Judicial Member and Administrative Members respectively in the Income Tax Appellate Tribunal (for short the ITAT).

(3.) FOR filling up the above 22 vacancies, a Selection Board was chaired by Hon'ble Ms. Justice Ruma Pal (then a Judge of the Supreme Court of India) and two members Shri R.L. Meena, Law Secretary, Government of India and Shri Vimal Gandhi, President of the ITAT. The magnitude of the task facing the Selection Board can be gauged from the fact that it interviewed as many as 286 candidates over a period of 14 days in four different cities of the country.