NARAIN SINGH Vs. B S N L

JUDGEMENT

(1.) Whether Reporters of local papers may be allowed to see the judgment"

(2.) The appellants were earlier Group-B and C employees of Directorate of Telecommunication, Ministry of Telecom, Government of India.

(3.) In 2000, the Government of India formed BSNL and the assets and liabilities of the Department of Telecommunication were transferred to the said company. Employees working in various cadres of the Ministry of Telecommunication were put on deemed deputation with BSNL till they exercised their option.