JUDGEMENT
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(1.) Leave granted.
(2.) By an order dated 18.05.2004 the Bharat Sanchar Nigam Limited (B.S.N.L.) had declared the existing cadres of Junior/Senior Accountants as 'Wasting Cadre' with a view to amalgamate the multiple cadres in existence. Accordingly the cadres of Junior and Senior Accountants stood withdrawn and the posts in the cadre continued to be personal to the incumbents and were to be abolished as and when the same are vacated by way of retirement, promotions, resignation etc.
(3.) In a challenge to the said order made before the learned Central Administrative Tribunal (for short, the Tribunal), the Tribunal interfered with the same and directed the B.S.N.L. authorities to complete the process of restructuring of the cadres providing avenues of promotion comparable to what was existing under the Assistant (Accounts)/Junior Accountant/Senior Accountant Recruitment Rules, 2002 (for short, '2002 Rules').;
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