ASHOK KUMAR AGGARWAL Vs. UNION OF INDIA

JUDGEMENT

(1.) THE applicant a 1985 batch IRS (Income Tax Officer) has filed the present OA under Section 19 of the Administrative Tribunals Act, 1985, questioning the order F. No. A -22012/1/2013 -Ad. VI dated 10.01.2014 whereby he was transferred from Delhi CCA to West Bengal CCA and order F. No. P -238/Relieving/Jt. CIT/CCIT (CCA)/2013.14/4791 dated 16.01.2014 whereby he was relived with immediate effect to report to the office of the Chief Commissioner of Income Tax (CCA), Kolkata.

(2.) THE facts of the case in brief are that on being selected in IRS, the applicant joined the training at NADT Nagpur on 17.12.1985 and on completion of the training he was posted as ITO (Grade A) in Delhi on 16.05.1987. Subsequently, the post was re -designated as ACIT w.e.f. 01.04.1988. From 24.06.1991 till 16.09.1995, the applicant remained posted as PS to Minister of State for Mines and from 16.05.1995 to 06.05.1996 he remained posted as PS to Minister of State for Planning and Program Implementation.

(3.) THEREAFTER , he was placed under suspension by virtue of an order dated 28.12.1999 on account of his arrest in a CBI case. He challenged the suspension order before this Tribunal by way of OA No. 783/2000 which was disposed in terms of the order dated 17.01.2003 with the following directions: -