MAHENDRAKUMAR AMBALAL LIMBACHIYA Vs. CHIEF GENERAL MANAGER TELECOM

JUDGEMENT

(1.) WE have heard Ms.Priya Japee, learned counsel appearing for the petitioner. The petitioner's selection was earlier cancelled and subsequently, the entire selection has been cancelled and new selection has been ordered. WE have gone through the order of the Tribunal in O.A.No. 631 of 2002 decided on 2.7.2003, wherein the Tribunal has given cogent reasons in paragraphs 4,6 and 7 of the judgment which are reproduced as under:

(2.) WE agree with the reasons given by the Tribunal. The petition is devoid of any merits and it is accordingly dismissed. Rule is discharged. The parties to bear their own costs.