BISWANATH BANERJEE Vs. UNION OF INDIA AND OTHERS

JUDGEMENT

(1.) By consent of parties this Writ Petition is treated as on day's list and is taken up for disposal. The Writ Petitioner is a Senior Accounts Officer (I.T.), Berhampur in the Office of the Telecom District Manger, Berhampur Telecom District, Berhampur (W.B.).

(2.) By the impugned order dated March 1, 2001 the Central Administrative Tribunal ("the Tribunal" for short) disposed of the petitioner's application holding as follows :

(3.) We find that by an earlier order dated February 12, 2001 a learned Single Judge of this Court dismissed the Writ Application being W.P. 1423(W) of 2001 praying for similar reliefs as sought for before the Tribunal. But the said Writ Petition was dismissed by this Court giving liberty to the petitioner to file an appropriate application before the Tribunal. It was specifically observed by the Court in the said Writ Petition that on behalf of the respondent it was submitted that the petitioner had been an employee of the Union of India as he had not been absorbed in the Bharat Sanchar Nigam Limited.