HUKAM CHAND Vs. CENTRAL ADMINISTRATIVE TRIBUNAL AND OTHERS

JUDGEMENT

(1.) The petitioner has filed this petition challenging the order dated 29.01.2019, passed by the Central Administrative Tribunal, Chandigarh Bench in OA No.060/00005/2014 whereby the original application filed by him was dismissed.

(2.) The petitioner was an employee of respondent-BSNL. He retired on 30.09.2005 on attaining the age of superannuation. At the time of his superannuation he was posted as Senior Telegraph Master which is a BCR Grade-III post.

(3.) On 18.11.2003, BSNL issued a circular dated 18.11.2003 (Annexure A1 ) resolving that: