RUDRA PAL SHARMA Vs. BHARAT SANCHAR NIGAM LIMITED

JUDGEMENT

(1.) On the previous date i.e., 01.10.2021, we had passed the following order:

(2.) Mr R.V. Sinha has entered appearance on behalf of the respondents today.

(3.) Having regard to the submissions made by Mr Sinha, the writ petition is disposed of, with liberty to the petitioners to prefer a review petition with the Central Administrative Tribunal [in short, "the Tribunal"].