ASHWANI KUMAR SHARMA Vs. BHARAT SANCHAR NIGAM LIMITED

JUDGEMENT

(1.) Being aggrieved and feeling dissatisfied by the order dtd. 1/9/2021 passed by the learned Single Judge in W.P.(C) 9371/2021 ('Annexure A-1' to the memo of this Letters Patent Appeal), the present Letters Patent Appeal has been preferred by the original Petitioner.

(2.) Writ petition was filed before the learned Single Judge by the Appellant seeking the following reliefs:-

(3.) We have heard learned counsel for the Appellant and perused the pleadings in the writ petition and the reliefs sought.