ILA CHAKMA Vs. BHARAT SANCHAR NIGAM LTD

JUDGEMENT

(1.) In this writ petition the Petitioner a Sr. TOA (TG) made a prayer for quashing the order dated 25.10.2004 whereby and where under the Chief General Manager and the Reviewing Authority NEI Telecom Circle, Shillong, Respondent No. 3, on review, set aside the order of the appellate authority General Manager, Telecom District, Agartala, Respondent No. 4 dated 23 rd July, 2004 wherein the said authority exonerated the Petitioner from the Charge No. II labeled against her and upheld the punishment order passed by the disciplinary authority, the Deputy General Manager, Agartala, Respondent No. 5 dated 08.09.2003 and also made a prayer for quashing the order dated 1st November, 2004 passed by the reviewing authority wherein the reviewing authority exercising its powers under Rule 18 of appendix No. 37 Part-1 of P & T manual Vol -IV cancelled the candidature of the Petitioner bearing roll No. NECA/144/2000 in the 15% JTO competitive examination held on 21st and 22nd October, 2000 at Agartala Centre and declared her examination papers null and void in the said examination.

(2.) Heard Mr. CS Sinha, learned Counsel for the Petitioner as well as Mr. A. Lodh, learned Asstt. SG for the Respondents.

(3.) As agreed to by the learned Counsel for the parties and considering the nature of dispute involved in this writ petition, it is taken up for final disposal at this stage.