Siddharth Mridul, J. - (1.)The present writ petition has been taken up for hearing by way of Video Conferencing on account of COVID-19 pandemic. CM APPL.25520/2020 (Exemption)
Exemption granted subject to all just exceptions. The application is disposed of accordingly.

W.P.(C) 7737/2020 & CM APPL.25519/2020 (Stay)

1. The present writ petition under Articles 226 and 227 of the Constitution of India instituted on behalf of the petitioner prays as follows:

"a. Set aside the final impugned judgment and order dated 08.07.2020 passed by the Ld. Central Administrative Tribunal, Principal Bench at New Delhi in OA No.1999/2017 and regularize the services of the petitioner on Group D posts.

b. Quash and set aside the impugned order of termination dated 23.01.2020 passed by the respondent No.3

c. Any other appropriate direction may be issued."

(2.)Issue notice.
(3.)Mr. Sameer Bansal, learned counsel appears on advance notice on behalf of Bharat Sanchar Nigam Limited accepts notice.