PRADIP Vs. BHARAT SANCHAR NIGAM LIMITED

JUDGEMENT

(1.) Heard.

(2.) Rule. Rule made returnable forthwith. Heard finally with consent of the parties.

(3.) Petitioner was initially appointed on the establishment of the Department of Telecommunications, Government of India, which was at a later stage corporatized as Bharat Sanchar Nigam Limited (BSNL), on daily wage.