CHAIRMAN-CUM-MANAGING DIRECTOR Vs. BHABANI PRASAD DASH

JUDGEMENT

(1.) The petitioners, Bharat Sanchar Nigam Limited (BSNL) and its functionaries have filed this writ application challenging the order dated 10.02.2011 under Annexure-1 passed by the Central Administrative Tribunal, Cuttack Bench, Cuttack in O.A. No. 38 of 2008.

(2.) Opposite party Nos. 1 to 14 had filed O.A. No. 38 of 2009 before the Central Administrative Tribunal, Cuttack Bench, Cuttack primarily praying for the following reliefs :

(3.) The uncontroverted facts of the case can be stated as under: