SANDEEP KUMAR BHAGAT Vs. C M D BSNL

JUDGEMENT

(1.) I. A. No. 1086 of 2006 has been filed on behalf of Ram Bilash Sharma, the then Planning Officer, BSNL Munger.

(2.) IN my view intervention petition is wholly misconceived and is dismissed as such. If the intervenor has any grievance against the respondents, he is at liberty to file a substantive independent writ application. Intervention to support the writ petition is not permissible.

(3.) THUS, I. A. No. 1086 of 2006 is dismissed accordingly.