Thanglunmang Simte & Ors. vs. Union Of INDIA Through Secretary Department Of Revenue Ministry Of Finance & Ors.
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The petitioners, Ajab Singh & Ors. and Thanglunmang Simte & Ors., filed writ petitions before the Delhi High Court. They were aggrieved by the fact that the learned Tribunal had not granted them interim relief concerning promotions to the post of Superintendent in Central GST. The petitions were filed seeking a direction for the Tribunal to consider their prayer for interim relief. The Tribunal had listed the Original Applications (O.A.s) for consideration of interim relief on November 28, 2025. The High Court noted that the Tribunal was scheduled to hear the interim relief applications on a specific date.
Held
The High Court held that since the learned Tribunal had already listed the Original Applications (O.A.s) for the consideration of interim relief on November 28, 2025, it would be appropriate to request the Tribunal to consider the prayer for interim relief sought by the petitioners on that date. The Court stated that if the parties were aggrieved by any order passed by the Tribunal, they would be at liberty to avail their remedies in accordance with the law. The High Court clarified that its order would have no effect on any subsequent orders passed by the Tribunal. The petitions were disposed of with these directions.
Key Issues
1. Whether the High Court should intervene to direct the Tribunal to grant interim relief concerning promotions to the post of Superintendent in Central GST, given that the Tribunal has already listed the matter for consideration of interim relief on a future date? Petitioner's contention: The petitioners argued that they were entitled to interim relief and sought the High Court's intervention to ensure their prayer was considered by the Tribunal. They were aggrieved by the delay or lack of immediate relief from the Tribunal. Revenue's contention: The judgment does not record any specific arguments made by the respondents (Union of India & Ors.).
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Heard together (2 matters)
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O R D E R % 17.11.2025 This is a digitally signed order. The authenticity of the order can be re-verified from Delhi High Court Order Portal by scanning the QR code shown above. The Order is downloaded from the DHC Server on 21/11/2025 at 12:58:36
CM APPL. 71965/2025 (Exemption) in W.P.(C) 17408/2025
Allowed, subject to all just exemptions W.P.(C) 17408/2025, CM APPL. 71955/2025 & CM APPL. 71957/2025 W.P.(C) 17412/2025, CM APPL. 71966-68/2025
These petitions have been filed complaining that the learned Tribunal has not granted the interim relief against the promotions being made to the post of Superintendent in Central GST. We are of the opinion that, as the learned Tribunal has listed the O.A.s for consideration of the interim relief on 28.11.2025, it would be in the fitness of things to request the learned Tribunal to consider the said prayer for interim relief sought by the petitioners on the said date.
In case the parties are aggrieved of any Order passed by the learned Tribunal, it shall be open for the parties to avail of their remedies in accordance with law. The Order passed today shall have no effect on the same.
These petitions, along with the applications, are disposed of in above terms. NAVIN CHAWLA, J MADHU JAIN, J NOVEMBER 17, 2025/prg/P/ik This is a digitally signed order. The authenticity of the order can be re-verified from Delhi High Court Order Portal by scanning the QR code shown above. The Order is downloaded from the DHC Server on 21/11/2025 at 12:58:36
Reproduced from the public record of the Delhi High Court. Verify against the court's own copy before relying on it. Income tax judgments are on bharattax.net.