REGENT COMPUTRONICS PVT. LTD.

KRISHAN LAL Appellant

V/S

BHARAT SANCHAR NIGAM LTD. Respondents

Referred Judgements :-

NATIONAL HYDROELECTRIC POWER CORPORATION LIMITED VS. BHAGWAN SHIV PRAKASH [REFERRED TO]
UNION OF INDIA VS. JANARDHAN DEBANATH [REFERRED TO]
STATE OF UTTAR PRADESH VS. GOBARDHAN LAL [REFERRED TO]
STATE OF U P VS. SIYA RAM [REFERRED TO]
KENDRIYA VIDYALAYA SANGATHAN VS. DAMODAR PRASAD PANDEY [REFERRED TO]

JUDGEMENT

(1.) The petitioners are the employees of respondent No. 1, Bharat Sanchar Nigam Ltd., a body of the Government of India undertaking.

(2.) The grievance of the petitioners is :

(3.) They have been transferred from their present place of posting to the hard areas in Himachal Pradesh by the respondents on pick and choose basis.

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KRISHAN LAL Vs. BHARAT SANCHAR NIGAM LTD.

Referred Judgements :-

JUDGEMENT

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