LAWS(ALL)-2021-10-61

RAJESH KUMAR TANDON Vs. STATE OF U.P

Decided On October 20, 2021
Rajesh Kumar Tandon Appellant
V/S
STATE OF U.P Respondents

JUDGEMENT

(1.) WRIT PETITIONS: These petitions have been filed for quashing the seniority list dtd. 9/8/2012 issued by the State Government for the cadre of Assistant Commissioner, Commercial Tax as well as order dtd. 20/3/2020 passed by the Government whereby representation dtd. 3/8/2019 given by one of the petitioners for re-fixing/revisiting the seniority list dtd. 9/8/2012 by placing Direct recruit Assistant Commissioners en-block over and above the promotees Assistant Commissioners has been rejected.

(2.) FACTS: Since common questions of fact and law are involved, the facts of the lead petition are mentioned hereinbelow for deciding the controversy involved in these petitions.

(3.) RELEVANT STATUTORY PROVISIONS: - In order to regulate the services of officers of Sales Tax Department, service rules named as U.P. Sales Tax Service Rules, 1983 were promulgated which consisted of three posts namely, Sales Tax Officer, Assistant Commissioner and Deputy Commissioner.