RAJAN M. Vs. UNION OF INDIA

JUDGEMENT

(1.) THE petitioners approached this Court with the following prayers: a) Issue a Writ of Mandamus or any other appropriate writ order or direction commanding the respondents 1 to 5 to regularize the services of the petitioner in the BSNL. b) Issue a Writ of Mandamus or any other appropriate writ order or direction commanding the 2nd respondent to consider Exhibit P3 representation filed by the petitioner and to regularize the services of the petitioner in the BSNL. c) Issue a Writ of Mandamus or any other appropriate writ order or direction commanding the respondents 2 to 5 to direct the 6th respondent to engage the services of the petitioner to do cable laying work, cable jointing work, etc. on the same term as before. d) Grant such other relief deemed fit to this Hon'ble Court.

(2.) HEARD , the learned counsel for the petitioners as well as the the learned Standing Counsel appearing for the respondent, BSNL.

(3.) IT is brought to the notice of this Court by the learned Standing Counsel for BSNL that the version of the petitioners that they were being engaged by the BSNL is quite wrong and that there was no need, necessity or occasion for the BSNL to have engaged the service of the petitioner. The work in fact was being given on contract basis and the petitioners herein were petty contractors who were doing the same depending upon the requirements and assignment. The cable laying and such other works in the BSNL are now being outsourced and a contract has been given to the sixth respondent. If the petitioners want to have any work, it is always open for them to approach the sixth respondent, or the others concerned, as the case may be.