MUKESHKUMAR MANSUKHBHAI SOLANKI Vs. UNION OF INDIA

JUDGEMENT

(1.) Heard learned Advocates for the parties.

(2.) In this writ petition filed by the writ petitioner, the basic grievance is about non-implementation of the judgment delivered by the Apex Court in the case of Union of India &Ors. v. N.R.Parmar &Ors, reported in (2012) 13 SCC, 340 [Per : Hon'ble Mr. Justice J.S.Khehar][as His Lordship then was] and statement made by learned Counsel appearing for the Income Tax Department before a Division Bench of this Court in SCA No.7465 of 2014, which is recorded in the order dated 17.06.2014 that entire seniority of Income Tax Officers (ITOs) will have to be considered by Central Board of Direct Taxes looking to the proposal and other requirements which will take some more time and the Court expected that such seniority list may be finalized as far as possible by 15.10.2014 and the petition came to be disposed of.

(3.) Learned Counsel for the Department has re-emphasized certain paras in the affidavit in reply dated 31.03.2017 filed on behalf of respondent Nos.1, 2 and 3 and submitted that whenever an incumbent is found eligible and directions were given by the Tribunal, ad hoc promotion is issued to the cadre of ACIT for the vacancy year 2015-16 and all possible efforts are made to comply with directions issued in the case of Union of India v. N.R. Parmar (supra) by the Apex Court, but it is possible now to state before this Court about specific time limit within which such seniority list of ITOs will be prepared.