- (1.) This writ petition Under Article 32 of the Constitution of India has been filed seeking the following reliefs: "(a) Writ of Mandamus directing the Respondent No. 1 as (sic) the Accountant Member of ITAT in lieu of the selections already made and/or issue appropriate writ of order for the enforcement of its order dated 17-09-2009 in SLP(C) No. 13681 of 2007; and (b) Direct the Respondent to (sic) Petitioner as AM of ITAT in pursuance of the selection list of 2005;" The case has a long chequered history and for an effective adjudication of the entitlement of the Petitioner - Inturi Rama Rao to the reliefs prayed for a recital of the relevant facts will be necessary.
(2.) By an advertisement dated 21st January, 2005, 13 posts of Accountant Members and 9 posts of Judicial Members in the Income Tax Appellate Tribunals of the country were advertised.
(3.) A Select list of 18 persons, 13 for the post of Accountant Member and 5 for the post of Judicial Member was finalized. There was a wailing list also prepared by the Selection Committee and insofar as the present proceedings are concerned, the Petitioner was placed at Serial No. 2 of the said Waiting List for appointment as Accountant Member.;