- (1.) Heard Shri Ashok Mehta, learned Additional Solicitor General, assisted by Shri S. B. Pandey, Assistant Solicitor General and Shri Neeraj Chitravanshi, learned counsel for petitioners and respondent No.1, Captain Pramod Kumar Bajaj, who appears in person.
(2.) This writ petition under Article 226 of Constitution of India has come up against the judgment and 10.02.2017 passed by Central Administrative Tribunal, Lucknow Bench, Lucknow (hereinafter referred to as, 'Tribunal') in Original Application No. 95 of 2016, disposing of the original application of applicant-respondent No.1 relating to the issue of appointment of respondent No.1 as Accountant Member in Income Tax Appellate Tribunal.
(3.) Tribunal has disposed of original application with following directions: "Accordingly, the O.A is disposed of with the direction to the respondents to resubmit the alleged adverse IB report before the Section Committee within one month from the date of receipt of copy of this order for taking a final view with regard to his appointment as the Accountant Member of ITAT." ;