RAKESH KUMAR CHOPRA Vs. BSNL

JUDGEMENT

(1.) The civil writ petition has been filed under Article 226 read with Article 227 of the Constitution of India by the petitioner seeking to set aside the impugned order dtd. 27/1/2020 passed by the Learned Central Administrative Tribunal, Principal Bench, New Delhi (hereinafter as 'Tribunal') whereby the learned Tribunal dismissed the Original Application (hereinafter as 'OA') No. 254/2020 filed by the petitioner along with the batch of OAs filed by the various employees of the BSNL, holding that the request for Voluntary Retirement Scheme (hereinafter as 'VRS') cannot be withdrawn after the last date stipulated under the scheme in light of the judgment titled Madhya Pradesh State Road Transport Corporation v. Manoj Kumar and Anr. [(2016) 9 SCC 375].

(2.) Petitioner was employed in Bharat Sanchar Nigam Ltd. (hereinafter as 'BSNL'), as a Junior Telecom Officer on February 23, 1991 and got promoted to the post of Assistant General Manager in the office of TDM Kullu, Himachal Pradesh with effect from June 29, 2018. He has been working with BSNL since then and was due to superannuate on March 31, 2028.

(3.) The respondent no. 1 is the BSNL, which is a public sector undertaking, the respondent no. 2 is the Director (Finance), BSNL, respondent no. 3 is the General Manager, BSNL, Corporate Office.