JHAMMAN LAL Vs. BHARAT SANCHAR NIGAM LTD
LAWS(ALL)-2007-3-153
HIGH COURT OF ALLAHABAD
Decided on March 21,2007

JHAMMAN LAL Appellant
VERSUS
BHARAT SANCHAR NIGAM LTD Respondents

JUDGEMENT

- (1.) RAKESH Tiwari, J. List has been revised. None has appeared for the petitioners to press this petition. Sri Subodh Kumar, Counsel for the respondents is present. Heard him and perused the record.
(2.) THE petitioners have come up in this writ petition with the prayer that the respondents may be directed to take work/services from them as Security Guards/gunmen continuously as per the letter/directives dated 22-5-2006 issued by the office of the Director General (Punarvas) for a period of two years. It has further been prayed that the respondents may be directed to pay full salary to the petitioners as per the wage structure applicable to them month to month when it falls due and also to pay them the amount of E. P. F. and other emoluments. The Director, Sainik Kalyan Evam Punarvas, Lucknow and the Director Resettlement, Central Zone Head Quarter Command, Lucknow are the authorities who monitor the entire management for re- employment such ex-army personnel, like the petitioners though contractors who are sponsored by them in the public undertakings owned and controlled by the Government. It is stated that at the request of the Telecom District Manager (T. D. M.), Rampur, the Director General (Punarvas) sponsored a Security Agency i. e. Colonel Securities, Agra for the purpose of providing security services to the Telecom Department at Rampur for a period of two years i. e. up to May, 2004. The petitioners had worked as Security Guards/gunmen.
(3.) IT is further stated that the Director General (Punarvas) again sponsored a Security Agency i. e. Chowdhry Security and Detective Services, Delhi for a period of two years for providing security services at the same place i. e. in the office of T. D. M. Rampur in which also the petitioners had worked. The Joint Director on behalf of Director General (Punarvas) again sent a letter to the Divisional Engineer C/o T. D. M. Rampur inter alia, informing that the same Chowdhary Security and Detective Services have again sponsored for maintaining security at the office of T. D. M. Rampur and one Captain Rajesh Gulia was also appointed as an officer to manage the security arrangements at the premises. The petitioners are attached as Security Guards with the office of T. D. M. Rampur. The petitioners are Ex-Army personnel who were working as Security Guards in the establishment of the BSNL at Rampur employed by the aforesaid contractor.;


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