BHARAT SANCHAR NIGAM LIMITED Vs. N RAJAIAH

JUDGEMENT

(1.) Heard Sri C.Prakash Reddy, learned Senior Counsel, representing Sri B.Devanand, learned Standing Counsel for Bharat Sanchar Nigam Limited (appellants- respondents) and Sri G.Vidya Sagar, learned Counsel for the respondents-writ petitioners.

(2.) All the three appeals do arise out of the common judgment, dated 15-7-2008, in W.P.Nos.13014, 15065 and 11490 of 2008, respectively, rendered by a learned single Judge of this Court. Since the subject matter in all these appeals is one and the same, these appeals are being disposed of by this common judgment.

(3.) The respondents herein, who are the writ petitioners, filed the writ petitions seeking Writs of mandamus holding that Clauses 11 (d) and 12(i) of the Transfer policy issued in proceedings No.6-1/2007-Restg., dated 07-5-2008, by appellant No.1 and the consequential transfer orders insofar as counting Non-Executive services for the purpose of Secondary Switching Area (SSA) tenure transfers while retaining Direct Rectuitees in Grade 'B' officers with longer Secondary Switching Area (SSA) unit tenure as bad, illegal and arbitrary.