RAMANAYAK TIWARI Vs. TATA COMMUNICATIONS LTD

JUDGEMENT

(1.) By means of this intra-Court appeal, the appellant assails the decision dated 5 th August, 2011 rendered by the learned Single Judge thereby dismissing the writ petition preferred by the appellant. In the said writ petition, the appellant had claimed two reliefs of the following nature:-

(2.) The respondents had questioned the maintainability of the writ petition on the ground that after the takeover of VSNL by the respondent Tata Communications Ltd. (TCL), no such writ petition could be preferred against the TCL. The matter was contested on merits as well. The learned Single Judge has left the question of maintainability of the writ petition open and dismissed the writ petition finding no merit in the aforesaid claim of the appellant.

(3.) We may point out at this stage itself that by another judgment dated 29 th August, 2011 in batch of writ petitions, filed by the employees of the erstwhile VSNL taken over by the TCL, it is held that the writ petitions are not maintainable against TCL, the reconstituted entity of VSNL after its disinvestment. However, since we are also not finding any merit in the prayers of the appellant and are inclined to agree with the impugned orders passed by the learned Single Judge, we are also leaving this question open in the instant case.