Anubha Rawat Choudhary, J
1. Â Learned counsel for the parties are present.
2. This writ petition has been filed for the following reliefs:-
“ (i) To issue an appropriate writ be issued, order be passed or direction be made for issuing a writ of Quo Warranto or any other Writ, order or direction, as
may be appropriate against appointment of Ms. Anita Kapoor (IR8 1978) to the post of Chief Commissioner of Income Tax vide CBDT Order No. 6 of 2010, dt.
22.1.2010, and
(ii) To further issue a Writ setting aside and quashing the recommendations of empowered Committee of Secretaries for appointment to the post of Member, CBDT
for the year 2012-13 qua Ms. Anita Kapoor (IRS 1078) made pursuant to the Govt. Notification vide F.No. A. 12026/14/2011-AD-1, Govt. of India, Ministry of
Finance, Deptt. of Revenue, dt. 17.11.2011 based upon her unlawful appointment to the rank of Chief Commissioner of Income Tax.
(iii). Any other appropriate writ(s) be issued, order(s) be passed or direction(s) be made as may be deemed fit and proper for doing conscionable justice to
petitioner.â€
3. Ms. Puja Agarwal, learned counsel for the petitioner under the instruction of learned counsel Mr. Indrajit Sinha has submitted that they have no
instruction in the present and therefore they are not in a position to conduct the present case.
4. Learned counsel for the respondents submits that the present case has become infructuous for all practical purposes.
5. Accordingly, this writ petition is dismissed for non-prosecution.
