M PERUMAL Vs. DISTRICT COLLECTOR

JUDGEMENT

(1.) Writ Petition in W.P.No.11629 of 1997 has been preferred by one Thiru M.Perumal, who is employed in the Office of the Income Tax Department and his challenge is to the proceedings of the first respondent therein, dated 5-3-1997, wherein the first respondent, while informing the second respondent that the community certificate dated 30.4.1983 produced by the petitioner at the time when he joined the service was not a true one, stated that appropriate action should be taken against him.

(2.) Writ Petition in W.P.No.17747 of 2000 has been filed by the Union of India, represented by the Commissioner of Income Tax, challenging the order of the Central Administrative Tribunal in O.A.No.689 of 1998 dated 17-4-2000 wherein, the Tribunal has directed the Union of India, to promote the petitioner in W.P.No.11629 of 1997 to the post of Income Tax Officer as per the panel drawn for the year 1997-98.

(3.) . For the sake of convenience, the petitioner in W.P.No.11629 of 1997 will be hereinafter referred to as 'the petitioner' and the petitioner in W.P.No.17747 of 2000 will be hereinafter referred to as 'Union of India', while the first respondent in W.P.No.11629 of 1997 will be herein after referred to as 'the District Collector'.