G S ASSOCIATE Vs. KAMLENDRA SINGH

JUDGEMENT

(1.) THE spinal issue that has spiralled to this Court under Article 226 of the Constitution of India is whether the Bharat Sanchar Nigam Limited (for short 'bsnl') had acted in conformity with the rules, circulars and guidelines while calling for lenders and further a significant issue whether the effect and impact of the action should be lightly brushed aside or to be dealt with an iron hand as there had been allegations of interpolation administrative scam to favour a group of contractors who worked for the BSNL.

(2.) WE must say at the very outset that when the order passed by the learned Single Judge was called in question before us, there was attack touching the height of the Mount Everest that the BSNL had not preferred any appeal and, therefore, should be silenced at the very beginning and not he allowed to put forth its arguments or points. When the heal was able to create volcanic eruption slowly the coolness of the sea abound prevailed and eventually this Court passed the following order on 5-12-2002 ;

(3.) THEREAFTER with the cooperation of the learned Counsel for the parties and officers viz. , Mr. S. L. Sahi, Chief General Manager, Mr. Jamuna Prasad, General Manager, Mr. S. D. Bind, Telecom District Engineer, Satna, Mr. Pradeep Singh, Telecom District Manager and Mr. Rathore, Telecom District Engineer, Pa^na, this Court proceeded to monitor the matter. On 20-2-2003 this Court passed the following order :-