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 NON-REPORTABLE

     IN THE SUPREME COURT OF INDIA                  CIVIL ORIGINAL JURISDICTION

        WRIT PETITION (C) NO.1010 OF 2014

     SHUMANA SEN & ANR.                  ... PETITIONER(S)                 VS.

     S.K. SRIVASTAVAAND & ANR.      ... RESPONDENT(S)

  J U D G M E N T

ANIL R. DAVE, J.

1. Upon hearing the learned counsel for the parties, we  

find that the grievance of the petitioners is that the  

complaints made by them, which have been referred to in the  

petition, are not looked into by any one.

2. In the circumstances, we direct that the Chairperson  

of the Central Board of Direct Taxes (CBDT) will nominate  

an officer, higher in rank than Respondent No.1, who will  

look  into  the  grievance  of  the  petitioners  within  six  

months from today and shall suggest appropriate action, if  

any,  which  should  be  initiated  against  the  concerned  

person(s).

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3. During the course of hearing, the learned Solicitor  

General has submitted that three chargesheets, which have  

been annexed to the counter affidavit filed by Respondent  

No.2  -  Department  concerned,  have  been  filed  against  

Respondent No.1, but for some reasons no action has been  

taken in pursuance of the said chargesheets.

4. It is directed that the enquiry in pursuance of the  

afore-stated  chargesheets  shall  be  concluded  within  six  

months from today.

5. We are sure that the parties to the litigation shall  

cooperate in the enquiry proceedings.

6. In view of the above observations, the writ petition  

is disposed of without expressing any opinion of the merits  

of the case.  All the pending applications stand disposed  

of.

       ..............J.

[ANIL R. DAVE]

.................J. [ADARSH KUMAR GOEL]

New Delhi; 18th September, 2015.

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