T.C. GUPTA Vs. UNION OF INDIA

JUDGEMENT

(1.) The petitioner Shri T.C. Gupta, an Advocate enrolled with the Bar Council of Rajasthan, has approached this Court by way of this writ petition seeking to assail the following directions contained in the order dtd. 23/5/2019 passed by the Central Administrative Tribunal, Jodhpur (hereinafter referred to as 'the Tribunal') whilst dealing with the Original Application No.238/2018 and Misc. Application No.290/2018:-

(2.) The petitioner Shri T.C. Gupta, appearing in person, vehemently and fervently urged that the order passed by the Tribunal is beyond its competence and totally without jurisdiction.

(3.) Shri Sunil Bhandari, Advocate representing the Income Tax Department, a formal party in the proceedings, supported the order of the Tribunal urging that the cantankerous and unsavoury behaviour of Shri Gupta has been noticed by the Tribunal as well as by this Court in more than one cases. Shri Gupta has regularly indulged in making unwarranted spiteful and unpleasant remarks on the Members of the Tribunal as well as Hon'ble Judges of this Court. He thus urged that the impugned order does not suffer from any infirmity, arbitrariness or illegality whatsoever warranting interference therein.