ROHIT JAIN Vs. UNION OF INDIA

JUDGEMENT

(1.) Cm APPL. 36681/2019

(2.) The application stands disposed of.

(3.) The petitioners have preferred the present writ petition to assail the order dated 01.05.2019 passed by the Central Administrative Tribunal (CAT/ Tribunal) in O.A. Nos. 3932/2018 & 3933/2018. The petitioners also assail the circular dated 20.09.2018 issued by the Central Board of Indirect Taxes and Customs, Department of Revenue, Ministry of Finance, Government of India, wherein the respondents have taken the stand that under the Central Excise and Customs Commissionerates Inspector (Central Excise, Preventive Officer and Examiner), Group "B" Posts Recruitment Rules, 2016 (Rules of 2016), there is no provision for recruitment by absorption and, accordingly, no Inter-Commissionerate Transfer application can be considered after coming into force of the Rules of 2016. The respondents have also stated in the impugned communication, that the office orders for Inter-Commissionerate Transfer in the Grade of Inspectors, issued on or after 26.12.2016 (i.e. from the date of enactment of Recruitment Rules of 2016), will be non-est and, accordingly, any officer who has joined another zone in pursuance of such order shall be treated as a deemed case on loan basis w.e.f. 26.12.2016 till 31.03.2019. Thereafter, they shall stand relieved and be reverted to their parent zones.