SALIM Vs. UNION OF INDIA

JUDGEMENT

(1.) IN these matters a common question of law is involved and all applicants have prayed for common reliefs, therefore, these matters were heard together on the request of the learned Counsel appearing for the parties and a common order is being passed. The relief para of O.A. No. 2245/2009 is set out herein below:

(2.) ON 28.09.2000, an agreement was signed by the three staff federations for Group 'C and Group 'D' employees regarding their absorption in the service of BSNL. In the meeting dated 02.01.2001, terms and conditions of absorption of the Department of Telecommunication employees were decided. Accordingly, Circular No. BSNL/4/SR/2000 dated 3/4.01.2001 was issued along with the record of discussion in the meeting held on 02.01.2001. In the said circular, options were invited from the employees of respondent No. 2.

(3.) THE duties presently being performed by the incumbents will continue to be performed by them and fresh requirements, if any, will be employment by the Sr. TOA (G).