BHARAT SANCHAR NIGAM LTD Vs. SURJEET SINGH CHAWLA

JUDGEMENT

(1.) The respondent was appointed to the post of Junior Accounts Officer in Bharat Sanchar Nigam Limited (hereinafter referred to as the 'BSNL') on May 26, 2004 and was posted at Ferozpur in Punjab Telecom circle. The letter offering appointment, made it clear, as under:-

(2.) Immediately upon joining service respondent's father and wife started writing letters to the department that respondent be posted at Delhi stating the reason that his aged mother was suffering from schizophrenia and needed constant care. Letters continued to pour in making said request till December 2007.

(3.) On June 02, 2008, the Divisional Engineer (Admn.), BSNL issued an order transferring the respondent from Firozpur to the Data Centre at Chandigarh. But before the aforesaid posting order could be communicated to him, the respondent submitted a resignation on June 05, 2008 from BSNL with immediate effect, citing unavoidable family circumstances.