NAND KISHORE SHARMA Vs. UOI

JUDGEMENT

(1.) THE facts leading to the filing of the above captioned writ petitions are that in the year 1977, Mr.Nand Kishore Sharma (hereinafter referred to as 'Sharma ') joined service as a Junior Engineer with the Delhi Telephone under the Department of Telecommunications (hereinafter referred to as 'DOT '), Ministry of Telecommunications.

(2.) ON April 01, 1986, the Government of India established Mahanagar Telephone Nigam Limited (hereinafter referred to as 'MTNL ') by hiving off a wing of DOT with the aim of upgrading the quality of telecom services; expanding the telecom network; introducing new services and raising revenue for the telecom development needs of India 's key metros – Delhi and Mumbai.

(3.) IN the year 1994 Sharma was promoted to the post of Assistant Engineer.