RAJIV SHIVRAM KHANDARE Vs. BHARAT SANCHAR NIGAM LIMITED

JUDGEMENT

(1.) The present writ petition has been filed against an order dated 24.02.2020 in Contempt Petition no.79/2020, which was filed by the present petitioner against the respondent/BSNL on the ground that the respondent had not complied with the order of the Central Administrative Tribunal ("CAT") dated 14.10.2019 passed in O.A. No.1481/2018.

(2.) In brief, the case of the petitioner is that on 17.10.2012 the respondent advertised for the post of Deputy General Manager (Telecom Operations) and in response thereto, he had applied for the said post.

(3.) During the interview itself, the petitioner submitted letters clarifying that cost to the company (CTC) towards petitioner's salary was more than Rs.7.0 lacs for the three years in question, i.e., 2009-10, 2010-11 and 2011- 12. The results of the examination and interview were declared around May-June 2017, wherein the petitioner was shown as qualified for the post.