PAWAN KUMAR GARG Vs. BHARAT SANCHAR NIGAM LTD

JUDGEMENT

(1.) THE petitioners are aggrieved by the order of the Central Administrative Tribunal ("CAT/Tribunal") dated 16.01.2012, whereby the applications of the petitioners were dismissed.

(2.) THE short question sought to be agitated before the Tribunal was whether vacancies in the post of Executive Engineer (Civil) -the nomenclature of which was at different points Assistant Engineer or Sub Divisional Engineer -had to be filled only from amongst the in -house degree holder candidates/graduate junior engineers, or the regular diploma holder Assistant Engineers as on 06.08.1994 also had the right to be considered for the post of Executive Engineer (Civil).

(3.) WITH the re -organisation of DoT and its functioning being corporatized in the form a new entity i.e. Bharat Sanchar Nigam Limited ("BSNL"), its activities and employees were transferred to the said BSNL with effect from 01.10.2000.