- (1.) The issue raised in this case, as to whether reservation is available in up gradation simpliciter, is covered in favour of the appellant by the decision of this Court in the case of appellant itself (Civil Appeal No.5286-5287 of 2005 titled Bharat Sanchar Nigam Ltd. v. R. Santhakumar Velusamy and Ors., reported in (2011) 9 SCC 510) .
(2.) Therefore, this appeal is allowed in terms of the judgment referred to above.
(3.) Pending applications, if any, shall stand disposed of.;