MAHADEV SHRAWANJI ADASE Vs. UNION OF INDIA

JUDGEMENT

(1.) This petition, by serving and retired employees of respondents No. 3 to 5 Bharat Sanchar Nigam Limited (BSNL), challenges withdrawal by letter dated 09.11.2004 of benefits granted to them by letter dated 26.09.2000. Respondents No.1 and 2 Union of India and its Post & Telegraph Department were former employers of the petitioners till their services were made over to BSNL.

(2.) By order dated 19th September, 2006 we had indicated that the petition would be taken up for final disposal at the stage of admission itself. We, therefore, grant Rule and by consent make it returnable forthwith.

(3.) We have heard Mrs. Jawalkar, learned counsel for the petitioners and Mrs. Anjali Joshi, learned counsel for respondents No. 2, 4 and 5.