BHARAT SANCHAR NIGAM LTD. Vs. NIPU HAZARIKA

JUDGEMENT

(1.) By this petition under Article 226 and 227 of the Constitution of India, the petitioners have challenged the legality and validity of the judgment dtd. 29/9/2015 passed by the learned Central Administrative Tribunal (hereinafter referred to as 'the Tribunal'), Guwahati Bench, in Original Application No. 261/2013.

(2.) The following facts can be culled out from the record of the petition:

(3.) The respondents have filed an affidavit-in-opposition and the petitioners have also filed their rejoinder denying the contentions raised by the respondents in their affidavit-in-opposition.