DEEPAK MADHUKAR KAMBLE 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. All the applicants have challenged the circulars dated 18.05.2004 and 15.06.2004 issued by the Assistant Director General (SEA) and Joint D.D.G. (TE) on behalf of the respondents 3 to 6, i.e., Bharat Sanchar Nigam Limited (hereinafter referred to as 'B.S.N.L.').

(2.) COMMON reliefs have been sought by the applicants in these O.As. The relief para is set out herein below:

(3.) 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 B.S.N.L. 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.