S.K. SRIVASTAVA Vs. UNION OF INDIA

JUDGEMENT

(1.) THOUGH the applicant is represented by his counsel, but at the specific request and insistence of the applicant himself, on the ground that his counsel is busy in another Court, heard him in person.

(2.) THE applicant, a Commissioner of Income Tax, filed the OA questioning Annexure S1 proceedings vide F. No. A -11013/1/2013 -AD.VII dated 31.05.2013 of the 3rd Respondent -Central Board of Direct Taxes (CBDT, in short) whereunder various additional posts in different cadres of Income Tax Department are created, in pursuance of the approval of the Cabinet/Government. The impugned proceedings, read as under:

(3.) THIS issues in pursuance to the approval of the Cabinet conveyed vide Cabinet Secretariat Note No. 20/CM/2013 (i) dated the May 27th, 2013.