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Judgment
6 paragraphs · 291 wordsR.N. Singh, Member (J)
The present CP had been filed by the petitioner alleging willful defiance of the directions of this Tribunal in order dated 05.11.2019 in the aforesaid O.A. The order /judgment dated 05.11.2019 reads as under :-
"Counsel for the applicant submits that in view of the order dated 27.03.219 passed by the respondents, this OA be disposed of as relief prayed for has been granted. Accordingly, the OA is disposed of and respondents are directed to carry out consequential steps consequent upon order dated 27.03.2019 within two months from the date of receipt of certified copy of this order."
In reply to the notice from this Tribunal, the respondents have filed a compliance affidavit and therein they have very categorically stated that the petitioner had been selected for the post of Inspector of Income Tax on revision of result and his dossier has been sent to the Dy. Director of Income Tax (HRD), CBDT vide letter dated 17.07.2020 (Annexure R/3).
Learned counsel for the respondents submits that once in pursuance of the directions of this Tribunal in the aforesaid O.A the respondents have revised the result of the petitioner and they have sent dossier to the concerned department i.e., Central Board of Direct Taxes for considering the candidature for appointment of the applicant to the post of Inspector, Income Tax, no further action is required from the respondents.
In view of the aforesaid, we are satisfied that the directions of the Tribunal are substantially complied with. Accordingly, the C.P. is closed. Notices are discharged. However, the petitioner will be at liberty to approach the department to which his dossier had been sent by the respondents in the O.A. for further action at their end.