BSNL & OTHERS Vs. KRISHNENDRA SINGH RATHORE

JUDGEMENT

(1.) The petitioners before this Court, Bharat Sanchar Nigam Limited, has filed present petition for reviewing order dated 27/02/2020 passed in Writ Petition No.5110/2013 (Krishnendra Singh Vs. Bharat Sanchar Nigam Limited & Others).

(2.) IA.No.2694/2020 is an application for ignoring the defect. After hearing learned counsel for the parties, the same is allowed. IA.No.2423/2020 is an application for urgent hearing. The same is allowed. IA.No.2310/2020 is an application for condonation of delay. After hearing learned counsel for the parties, the delay in filing the review petition stands condoned.

(3.) The facts of the reveal that the respondent came up before this Court by filing a writ petition under Article 226 of the Constitution of India being aggrieved by order dated 26/02/2013 passed by Centre Administrative Tribunal in O.A.No.538/2010. Before the Centre Administrative Tribunal, the order of compulsory retirement dated 28/04/2009 and the order rejecting the appeal dated 19/05/2010 was under challenge.