- (1.) HEARD Sri Rajeev Mohan in person and Sri Govind Krishana, learned counsel appearing for the respondent nos. 2 and 3, Sri Santosh Kumar Pandey and Sri Saumitra Singh, learned counsel appearing for the private respondents, and Sri S.K. Upadhyay, learned counsel for the respondents appearing in Writ Petition No. 23672 of 2006.
(2.) THESE two writ petitions have been connected and listed together as order of the Central Administrative Tribunal have been challenged in both these writ petitions. The issue is with regard to the inter se seniority between the petitioner and the private respondents as Income Tax Inspector (direct recruitment). The petitioner claims to have been appointed initially in different region on 13.10.1988 and thereafter was transferred to Kanpur Region, he joined at Kanpur Region on 10.1.1992 and was placed at the bottom of the seniority list of the Income Tax Inspectors comprising both permanent and ad hoc basis employees. The private respondents who were appointed subsequent to the petitioner and joined at Kanpur Range after joining of the petitioner were below initially in the gradation list of 1995 -99 whereas in the gradation list prepared in the year 2002 they have been shown senior to the petitioner. The dates of appointment of private respondents as well as petitioner is mentioned in the seniority list annexed as Annexure No. 7 to the writ petition along with letter dated 11.8.2002. The date of appointment of respondent no. 4 is 20.10.1992 and respondent nos. 5 to 13 were appointed even thereafter.
(3.) THE petitioner who appears in person submits that the petitioner and respondents have already been promoted as Income Tax officer and they are due for next higher post as Assistant Commissioner (Income Tax). The Departmental Promotion Committee is going to take place for promotion of the eligible candidates to the next higher grade on 26.12.2011 & 27.12.2011 and the private respondents are likely to be considered for promotion on the post of Assistant Commissioner (Income Tax) and in the event the petitioner is not permitted to participate in the consideration of promotion he shall suffer irreparable loss.;