BHARAT SANCHAR NIGAM LTD Vs. SUBHASH CHANDRA AGARWAL

JUDGEMENT

(1.) HEARD learned counsel for the parties and perused the record.

(2.) THIS writ petition has been preferred challenging the validity and correctness of the judgment and order dated 7.3.2011 in Original Application No. 259 of 2010, Subhash Chandra Agarwal versus Union of India and others passed by the Central Administrative Tribunal, Lucknow Bench, Lucknow (hereinafter referred to as 'the Tribunal') whereby the aforesaid Original Application was allowed.

(3.) THE facts culled out from the record in a nut -shell are that respondent no.1, Subhash Chandra Agarwal was initially appointed as soldier in the Indian Army from where he retired on 20.3.1968. The appointment of respondent no.1 was only for a limited period of six years. After his retirement, he applied for appointment as Telecom Operator in the Department of Posts and Telegraph Government of India against the vacancy of reserve Ex -Servicemen and was appointed as Telecom Operator with effect from 2.8.1972. He retired from the post of Senior Telecom Operator on 31.1.2003. His all retiral benefits were released in accordance with the Rules prevailing in Bharat Sanchar Nigam Limited (hereinafter referred to as 'the BSNL').