UNION OF INDIA Vs. BALWANT RAI MITTAL

JUDGEMENT

(1.) The question arising for determination being same and similar, therefore, we are disposing of these petitions together.

(2.) In C.W.No.5786/98 order passed by the Central Administrative Tribunal, Principal Bench, New Delhi on 6/11/1998 is under challenge by which order four Misc.Applications (MA.2151/98 in OA.1917/98; MA.2153/98 in OA.1918/98; MA.2152/98 in OA.1923/98; MA.2154/98 in OA.1924/98 and MA.2155/98 in OA.1944/98) seeking vacation of the interim order of maintenance of status quo passed on 5/6-10-1998 have been dismissed. Five Judicial and Accountant Members of Income Tax Appellate Tribunal approached the Tribunal apprehending termination order being served upon them. The Tribunal on 5/6-10-1998 passed orders directing status quo being maintained. The petitioner Union of India applied for vacation of the stay order. The said applications have been dismissed.

(3.) C.W.6604/98 is against the order passed on 13/11/1998 by the Tribunal directing the petitioner Union of India to restore status quo ante, which existed prior to the serving of the impugned termination order dated 5/10/1998 on the respondent Shri Praveen Kumar Bansal, Member of Income Tax Appellate Tribunal.