Ajit Kumar Sengupta, J. - (1.) Mr Mihir Bhattacharyya is directed to appear for the Income-tax Department as he has been appearing in all the matters. The Federation of Life Insurance Corporation of India Class-I Officers' Association (Eastern Zone Council) is added as party respondent. The order passed herein shall also apply to the members of the federation and Mr. Ghose appears for the Insurance Company.
(2.) Let the amendment be effected within a week from date, but no reverifi-cation of the petition will be necessary.
(3.) In view of the judgment delivered on March 17, 1988, in Matter No. Nil of 1988 (Syndicate Bank Officers' Association v. Union of India--[ 1989 ] 176 ITR 223 ), this application is allowed.;