J K SYNTHETICS LIMITED Vs. COMMISSIONER OF INCOME TAX

JUDGEMENT

(1.) Rule D.B.

(2.) The might of the bureaucratic attitude is clearly evident in the present case. We are sorry to note that senior officers of the Armed Forces who have rendered commendable service for the country have been driven to Court in order to seek redress against apparent injustice which has been done to them.

(3.) Briefly stated, the facts are that the petitioner, as on 1st January, 1986, was serving as an Air Vice Marshal in the Indian Air Force. On that date his pay had been fixed at Rs. 5900.00 . There were two officers who were junior to him, namely. Air Commodore P.D. Adlakha and Air Commodore M.W. Desai. They were, prior to 1st January, 1986, getting less pay than the petitioner.