U P COMMERCIAL TAX STATISTICAL STAFF ASSOCIATION & ANR Vs. STATE OF U P & 2 OTHERS
LAWS(ALL)-2018-4-2
HIGH COURT OF ALLAHABAD
Decided on April 02,2018

U P Commercial Tax Statistical Staff Association And Anr Appellant
VERSUS
State Of U P And 2 Others Respondents

JUDGEMENT

- (1.) The petitioners by means of this writ petition have challenged the Government Order No.35/11-3-15-242/12 TC dated 02.03.2015 by which the employees of the statistical cadre of the U.P. Commercial Tax Department have been deprived of promotion to the post of Commercial Tax Officer.
(2.) The petitioner-association is an association of the statistical staff of the U.P. Commercial Tax Department having 185 members in all i.e. 111 Assistant Statistical Officers and 74 Additional Statistical Officers.
(3.) The services of the statistical staff of the U.P. Trade Tax Department were previously governed by the U.P. Trade Tax Statistical Service Rules, 1991. Subsequently, U.P. Government Department Statistical Service Rules, 2012 (in short "Statistical Services Rules, 2012") were enacted and the statistical staff of all the departments of the Government of U.P. including U.P. Trade Tax Department were brought under its purview.;


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