BHARAT SANCHAR NIGAM LIMITED THROUGH ITS CHIEF GENERAL MANAGER TELECOM TAMIL NADU CIRCLE CHENNAI Vs. N THANGARAJAN

JUDGEMENT

(1.) AGGRIEVED by the order, dated 28.4.2000 passed in O.A.No.180 of 1999 by the Madras Bench of the Central Administrative Tribunal, Chennai, the petitioner, Bharat Sanchar Nigam Limited., Chennai, filed this writ petition for issuance of a writ of certiorari calling for the records relating to the said order and quash the same.

(2.) THE facts, which are necessary for the disposal of the writ petition, are as follows:

(3.) THE learned counsel appearing for the first respondent would submit that the first respondent was not given promotion as Transmission Assistant though he informed the authorities that he had completed his B.E.Degree Course and sought for posting orders as Transmission Assistant by his letter dated 19.3.1986. However, the first respondent was not given promotion till 1992. In the year 1992, he was deputed to Saudi Arabia to complete the assignment of T.C.I.L. After the completion of deputation, he joined duty on 9.11.1995 as Technician. Only on 13.5.1996, he was promoted as Transmission Assistant.