BHARAT SANCHAR NIGAM LTD Vs. BRIJ MOHAN SRIVASTAVA

JUDGEMENT

(1.) This bunch of five writ petitions is directed against the judgment dated 12.2.2001 (Annexure-1 to the writ petition] delivered by the Central Administrative Tribunal, Allahabad, (hereinafter called as 'C.A.T.') in five connected original application numbers (hereinafter called as 'O.A.') 1038 of 1998. 1012 of 1998. 789 of 1999, 802 of 1999, 812 of 1999 which were disposed of by the common judgment dated 12.2.2001, aforesaid.

(2.) These five O.A. Nos, mentioned above, were filed by the employees of Bharat Sanchar Nigam, which had cancelled their selection and appointment to the post of Stenographer. Grade III, in the Bharat Sanchar Nigam Ltd. True copy of the O.A. filed by the respondent No. 1, is Annexure 3 to the writ petition.

(3.) The applicant employees prayed before the Tribunal that the order of cancellation of their selections/appointments as Stenographers. Grade III be quashed.