KOVAIL MANDALA EX SERVICEMEN Vs. UNION OF INDIA

JUDGEMENT

(1.) These appeals are directed against the order made in W.P.No.1552 of 2010 & 15872 of 2010, which were dismissed along with two other writ petitions by a common order dated 27.10.2010.

(2.) The appellants in both the appeals are associations consisting of Ex-Servicemen as its members. W.P.No.1552 of 2010, was filed challenging the proceedings issued by the respondent (BSNL) dated 22.01.2010. By the said proceedings, the BSNL proposed to reduce the quantum of Security Guards in exchanges w.e.f., 01.02.2010 and they intimated the Tamil Nadu Ex-Servicemen Corporation Limited (TEXCO) to intimate the location wise name list of the Security Guards for new arrangements on or before 29.01.2010.

(3.) In W.P.No.15872 of 2010, prayer was made to forbear the BSNL from removing the Security staff in the offices of the BSNL under the control of the respondents.