SURINDER KUMAR Vs. S RAGHAVAN

JUDGEMENT

(1.) Preliminary: These three Writ Petitions challenge the appointment of the First Respondent in the respective Writ Petitions and they seek to issue a Writ of quo warranto.

(2.) The Petitioner in W.P. No. 9687 of 2010 seeks a Writ of quo warranto to show cause under what authority the First Respondent continue to hold the office of the Chief General Manager, Southern Telecom Region on deputation in Bharat Sanchar Nigam Ltd. at Chennai.

(3.) The Petitioner in W.P. No. 9688 of 2010 seeks a Writ of quo warranto to show cause under what authority the First Respondent continue to hold the office of the General Manager, Puducherry Telecom District in Bharat Sanchar Nigam Ltd., at Puducherry.