REGENT COMPUTRONICS PVT. LTD.

Rajeev Kesarwani Appellant

V/S

UNION OF INDIA Respondents

Referred Judgements :-

STATE OF ORISSA VS. SUDHANSU SEKHAR MISRA [REFERRED TO]
N K CHAUHAN VS. STATE OF GUJARAT [REFERRED TO]
Y V RANGAIAH STATE OF ANDHRA PRADESH VS. J SREENIVASA RAO:S SREENIVASA RAO [REFERRED TO]
A JANARDHANA VS. UNION OF INDIA [REFERRED TO]
AMBICA QUARRY WORKS AMBALAL MANIBHAI PATEL VS. STATE OF GUJARAT [REFERRED TO]
P GANESHWAR RAO VS. STATE OF ANDHRA PRADESH [REFERRED TO]
MUNICIPAL CORPORATION OF DELHI VS. GURNAM KAUR [REFERRED TO]
DIRECT RECRUIT CLASS II ENGINEERING OFFICERS ASSOCIATION VS. STATE OF MAHARASHTRA [REFERRED TO]
STATE OF RAJASTHAN VS. R DAYAL [REFERRED TO]
BABU VERGHESE VS. BAR COUNCIL OF KERALA [REFERRED TO]
SURAJ PRAKASH GUPTA VS. STATE OF JAMMU AND KASHMIR [REFERRED TO]
BHAVNAGAR UNIVERSITY VS. PALITANA SUGAR MILL PRIVATE LIMITED [REFERRED TO]
DIVISIONAL CONTROLLER KSRTC VS. MAHADEVA SHETTY [REFERRED TO]
BHARAT PETROLEUM CORPORATION LIMITED VS. N R VAIRAMANI [REFERRED TO]
BANK OF INDIA VS. K MOHANDAS [REFERRED TO]
PAWAN PRATAP SINGH VS. REEVAN SINGH [REFERRED TO]
ASSOCIATION OF MANAGEMENT OF PRIVATE COLLEGES VS. ALL INDIA COUNCIL FOR TECHNICAL EDUCATION [REFERRED TO]

JUDGEMENT

(1.) THE instant Original Application filed under Section 19 of the Administrative Tribunals Act, 1985 impugns Notification dated 17.10.2012 (Annexure A -1) appointing the applicants as Deputy Commissioner of Income Tax (hereinafter referred to as DCIT) w.e.f. 17.10.2012 instead of 01.01.2011 as they were appointed against the vacancy year 2006. In other words, the dispute relates to antedating the date of appointment as DCIT from 17.10.2012 to 01.01.2011.

(2.) THE applicants have prayed for the following relief(s): - -

(3.) THE applicants have further relied upon the decision of Principal Bench of this Tribunal in case of Swaran Singh Sampla versus Union of India & Others [OA No. 1850/2010 decided on 28.01.2011] wherein the applicant had sought antedating of his promotion from 01.01.2008 to 01.01.2007. The Tribunal relying upon the decision in S.K. Shukla s case (supra) which stood affirmed upto the Apex Court directed that the applicant be promoted to the post of DCIT w.e.f. 01.01.2007 with all consequential benefits. This order was challenged by way of WP(C) No. 7171/2011 before the Hon'ble High Court of Delhi which, again relying upon the decision in S.K. Shukla s case (supra) had quelled the challenge.

Click here to view full judgment.

RAJEEV KESARWANI Vs. UNION OF INDIA

Referred Judgements :-

JUDGEMENT

QUick Links

Get in Touch

Email

Contact Numbers

Address