SAHEB LAL Vs. MAHANAGAR TELEPHONE NIGAM LIMITED

JUDGEMENT

(1.) The present petition is arising out of order dtd. 27/7/2012, passed by the Central Administrative Tribunal (CAT), Principal Bench, New Delhi in O.A No. 1439/2011, dismissing the Original Application preferred by the Petitioner.

(2.) The facts of the case reveal that the Petitioner was initially an employee of the Department of Telecommunication and later on, on establishment of Mahanagar Telephone Nigam Limited (MTNL), a company incorporated under the Companies Act, he became the employee of MTNL.

(3.) The Petitioner was absorbed in the services of MTNL. The Central Bureau of Investigation (CBI), in the year 1987, registered a case against the Petitioner and two others, namely Govind Singh and Hans Raj and, at the same time, the Department also initiated disciplinary proceedings.