BHARAT SANCHAR NIGAM LIMITED Vs. SANDEEP CHOUDHARY

JUDGEMENT

(1.) Feeling aggrieved and dissatisfied with the impugned judgment and order dtd. 4/8/2014 passed by the High Court of Rajasthan at Jodhpur in DBCWP No. 14714/2013, by which the High Court has dismissed the said writ petition preferred by the appellants herein - Bharat Sanchar Nigam Limited (hereinafter referred to as "BSNL") and has confirmed the judgment and order passed by the Central Administrative Tribunal, Jodhpur Bench, Jodhpur (hereinafter referred to as the "Tribunal") in O.A. No. 159 of 2009 by which the learned Tribunal allowed the said application preferred by the respondent No.1 herein - original applicant and directed the appellant herein - BSNL to consider his candidature if sufficient vacancies exist for placement of the candidates of Other Backward Class and his candidature shall be considered against the present or future vacancies on the OBC category after determining the vacancies as per rules, the appellant - BSNL has preferred the present appeal.

(2.) The facts leading to the present appeal in nutshell are as under:-

(3.) We have heard Dr. Rajeev Dhavan alongwith Shri Gaurav Agrawal, learned Amicus Curiae, Shri Pradeep Kumar Mathur, learned counsel appearing on behalf of the BSNL and Shri Puneet Jain, learned counsel appearing on behalf of respondent No.1.