Loading judgment…
No AI summary yet for this case.
IN THE HIGH COURT OF KARNATAKA, AT BENGALURU
DATED THIS THE 09TH DAY OF SEPTEMBER, 2016
PRESENT
THE HON'BLE MR. JUSTICE JAYANT PATEL
AND
THE HON'BLE MR. JUSTICE S.N. SATYANARAYANA
WRIT PETITION No. 15582/2014 (S-CAT)
BETWEEN :
Union of India, represented by its Finance Secretary, In-Charge of Central Board of Direct Taxes, Jeevandeep Building, Parliament Street, New Delhi -110 001.
The Chairman, Central Board of Direct Taxes, North Block, New Delhi – 110 001
The Chief Commissioner of Income Tax, Bangalore-1, Central Revenue Buildings, Queens Road, Bangalore – 560 001
The Secretary, Department of Personnal & Training, Ministry of Personnel, Public Grievances And Pension, North Block, New Delhi - 560 001. ... PETITIONERS
(By Sri./Smt : M. VASUDEVA RAO, CGSC) …2
W.P No. 15582/2014 2
AND :
Shri Bhaskara. A, S/o. Annamalai, Aged about 47 years, Working as Income Tax Officer, Ward-4(3), Bangalore – 560 027 Resident of B-204, Kumara Dhara Block, National Games Village, Koramangala, Bangalore – 560 047. ... RESPONDENT
This Writ Petition is filed under Articles 226 & 227 of the Constitution of India praying to quash the impugned order dated: 28.1.2014 passed by the Central Administrative Tribunal, Bangalore Bench, Bangalore in O.A. No.850/2013 Vide Annexure-C.
This Writ Petition coming on for orders on this day the court made the following order.
W.P No. 15582/2014 3
O R D E R
Two weeks time is granted to do the needful, failing which, the matter shall stand automatically dismissed.
Sd/- JUDGE
Sd/- JUDGE
T By : JAY
C By : R R By : JAY
COPY Sd/- ASSISTANT REGISTRAR