K.T. MATE Vs. BHARAT SANCHAR NIGAM LTD.

JUDGEMENT

(1.) Heard Mr.N.Abhi, learned counsel for the petitioners.

(2.) This writ petition has been filed by three petitioners against the Bharat Sanchar Nigam Limited and two others of the same department on the plea that the transfer order dated 3.6.2019 which was challenged before the Central Administrative Tribunal, Gauhati Bench has not been stayed by the Tribunal and hence, prejudice has been caused to the petitioners. The matter came up before the Vacation Court on 26.6.2019 and the following order was passed:-

(3.) Today when the matter is taken up, we have heard the counsel of the petitioner on merit. At the outset, it is to be pointed out that on the first day of hearing before the Tribunal on 17.6.2019,Annexure-A/1, page 15, the following order was passed:-