NAVENDRA KUMAR Vs. M T N L

JUDGEMENT

(1.) (Open Court) Issue Rule. With consent of the counsel for parties, these petitions were heard finally.

(2.) There is one writ petitioner common to all these proceedings. He impugns the decision of the respondent, the Mahanagar Telephone Nigam Limited (hereinafter referred to as the 'MTNL') to initiate departmental proceedings under MTNL(Conduct, Discipline and Appeal) Rules, 1998 (hereinafter referred to as 'the 1998 Rules')

(3.) The facts pertaining to these case are not in controversy. The petitioner joined the services of the Indian Post and Telegraph Department in the year 1967. He was promoted as Assistant Engineer (Group B). With the bifurcation of the department, the petitioner was sent to the Department of Telecommunications. The petitioner was subsequently transferred to MTNL. For a brief while he worked with the Telecommunications Consultants India Ltd., a Central Government Organization.