BHARAT SANCHAR NIGAM LTD. Vs. YADUVANSH TRIPATHI

JUDGEMENT

(1.) HEARD counsel.

(2.) PETITIONER has filed this writ petition against the order dated 30/4/2009 passed by the Central Administrative Tribunal, Circuit Camp, Gwalior in TA No. 08 of 2009.

(3.) WE are in agreement with the order passed by the Tribunal. The Tribunal had considered the matter in detail and it is not necessary to consider again the questions raised in this writ petition in exercise of jurisdiction under Article 227 of the Constitution of India because we are in agreement with the findings recorded by the Tribunal. The Tribunal has not exceeded its jurisdiction. Hence, there is no error in the impugned order passed by the Tribunal.