ASHWANI KUMAR SHARMA Vs. UNION OF INDIA

JUDGEMENT

(1.) Petitioners invoke the writ jurisdiction under Article 226 and Article 227 of the Constitution of India for quashing of order dated December 08, 2021 passed in OA No.2781/2021 by the Central Administrative Tribunal (in short 'the Tribunal'), whereby the petition seeking following reliefs was dismissed:-

(2.) In brief, the petitioners are the retired employees from Bharat Sanchar Nigam Limited (BSNL), who opted for Voluntary Retirement Scheme, 2019 proposed by BSNL as approved by the Government of India. As per the petitioners, the VRS retirees were to be treated at par with the retirees after superannuation for all purposes.

(3.) The petitioners are further aggrieved against the action of Department of Telecommunication, Ministry of Communications regarding engagement of Consultants in DOT Engineering Centre on short term basis as per Notification No.1-13/020/Pers./TEC Vol. II dtd. 8/11/2021, which expressly bars the BSNL/VRS retirees from being considered for engagement as Consultants from amongst the eligible candidates retired from Central/State Government servants.