BHARAT SANCHAR NIGAM LIMITED Vs. RAMESHWAR DAYAL
LAWS(ALL)-2017-8-43
HIGH COURT OF ALLAHABAD
Decided on August 03,2017

BHARAT SANCHAR NIGAM LIMITED Appellant
VERSUS
RAMESHWAR DAYAL Respondents

JUDGEMENT

SUDHIR AGARWAL,J. - (1.) Heard Sri Asit Kumar Chaturvedi, Senior Advocate, assisted by Sri Pratul Kumar Srivastava, learned counsel for petitioners and Sri R.C. Saxena, learned counsel for respondent(s).
(2.) In these matters though individual facts are different but issues and questions of law involved are same, therefore, both have been heard together and are being decided by this common judgment.
(3.) Writ Petition No. 1682 (S/B) of 2013 (hereinafter referred to as "First Petition") has been filed by Bharat Sanchar Nigam Limited and its authorities (hereinafter referred to "BSNL") being aggrieved by judgment and order dated 24.10.2013 passed by Central Administrative Tribunal, Lucknow Bench, Lucknow (hereinafter referred to as "Tribunal") in Original Application (hereinafter referred to "O.A.") No. 504 of 2012.;


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