VINAY BHUSHAN BHATIA Vs. BHARAT SANCHAR NIGAM LIMITED

JUDGEMENT

(1.) THE question involved in this writ petition is whether the Respondent Bharat sanchar Nigam Limited ( BSNL ) has acted arbitrarily or unreasonably for fixing the maximum qualifying age limit for the post of Director General Manager (Law)[ DGM (Law) ] as 50 years.

(2.) THE Petitioner who raises this question in the present petition joined the department of Telecommunication ( DOT ), Government of India on 26th March 1973. He obtained a law degree in July 1988. He was selected for the post of Assistant director, General (Vigilance Training) in the DOT in May 1993. He secured an llm degree from Delhi University in July 1993 and was conferred the Ph. D in Law by the same University on 31st December 1998.

(3.) ON 28th February 2000 the Petitioner was appointed as Deputy Legal Advisor in an ex cadre post in the scale of Rs. 12,000/- to Rs. 16,500/- in the DOT. On 1st october 2000 the DOT was corporatized with the formation of the BSNL. According to the Petitioner, his services were requisitioned for the newly constituted bsnl. On 10th July 2001 he submitted his application to the Chairman and managing Director (CMD), BSNL being appointed in the BSNL for a period of two years was approved by the Director (HRD) and forwarded to the Director (Finance ).