DILIP KUMAR SINGH SRI HARI SHANKER SINGH Vs. BHARAT SANCHAR NIGAM LTD
LAWS(ALL)-2005-11-88
HIGH COURT OF ALLAHABAD
Decided on November 22,2005

DILIP KUMAR SINGH, SRI HARI SHANKER SINGH Appellant
VERSUS
BHARAT SANCHAR NIGAM LTD. THROUGH ITS CHAIRMAN AND MANAGING DIRECTOR Respondents

JUDGEMENT

Rakesh Tiwari, J. - (1.) Heard learned Counsel for the petitioner and Sri B.N. Singh for respondents 1 to 3. Sri G.S. Hajela for the respondent No. 4 is not present.
(2.) By means of this writ petition, the petitioner has sought for a writ of mandamus directing the respondents to send him for training for the post of Junior Accounts Officer along with other successful candidates and permit him to join on the promotional post of Junior Accounts Officer.
(3.) Brief facts of the case are that after completion of requisite training, the petitioner is working as a Senior Telephone Operating Assistant (P) G.M.T.D., Allahabad The examination for the promotional post of Junior Accounts Officer Part I was held by the Department in October 2002 in which the petitioner was declared successful. The petitioner also passed the examination of Junior Accounts Officer Part II in the year 2003 and the candidates who had appeared along with him were sent for training but the petitioner was discriminated and was not sent for training till date. In these circumstances, the petitioner has filed this writ petition. After qualifying in the examinations of Junior Accounts Officer Part I and II, the petitioner made a representation application to the respondents dated 18.9.2003 to relieve him for training for the post of Junior Accounts Officer, but the application remained unactioned. Thereafter the petitioner made successive representations dated 23.10.2003. 1.12.2003.'5.4.2004 and 10.6.2004, which also met with the same fate.;


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