Central Administrative Tribunal - Patna
Bhogendra Mandal vs Bharat Sanchar Nigam Ltd on 20 March, 2025
-1- OA/050/00413/2018 with 16 other OAs
CENTRAL ADMINISTRATIVE TRIBUNAL
PATNA BENCH, PATNA
Reserved on : 12.02.2025
.2025
Pronounced on : 20.03.2025
CORAM
HON'BLE MR. KUMAR RAJESH CHANDRA, ADMINISTRATIVE MEMBER
HON'BLE MR. RAJVEER SINGH VERMA, JUDICIAL MEMBER
1. OA/050/00413/2018
1. BARUN KUMAR MISHRA SON OF NARESH MISHRA, REGULAR MAJDOOR
(GROUP
(GROUP-D),
D), BHARAT SANCHAR NIGAM LIMITED, UNDER MADHUBANI SSA
DISTRICT
DISTRICT-MADHUBANI (BIHAR).
2. MANOJ KUMAR MISHRA SON OF SURESH MISHRA, REGULAR MAJDOOR
(GROUP
(GROUP-D),
D), BHARAT SANCHAR NIGAM LIMITED, UNDER MADHUBANI SSA
DISTRICT
DISTRICT-MADHUBANI (BIHAR).
3. PRABHASH KUMAR JHA SON OF SUBH KANT JHA, REGULAR MAJDOOR
(GROUP
(GROUP-D),
D), BHARAT SANCHAR NIGAM LIMITED, UNDER MADHUBANI SSA
DISTRICT
DISTRICT-MADHUBANI (BIHAR).
4. RAJ KUMAR YADAV SON OF KAILOO YADAV, REGULAR MAJDOOR (GROUP
(GROUP--
D), BHARAT SANCHAR NIGAM LIMITED, UNDER MADHUBANI SSA DISTRICT
DISTRICT--
MADHUBANI (BIHAR).
5. CHHEDI KUMAR JHA SON OF GANGADHAR JHA, REGULAR MAJDOOR
(GROU
(GROUP-D),
D), BHARAT SANCHAR NIGAM LIMITED, UNDER MADHUBANI SSA
DISTRICT
DISTRICT-MADHUBANI (BIHAR).
6. SANTOSH KUMAR MISHRA SON OF MODA NAND MISHRA, REGULAR
MAJDOOR (GROUP
(GROUP-D),
D), BHARAT SANCHAR NIGAM LIMITED, UNDER
MADHUBANI SSA DISTRICT
DISTRICT-MADHUBANI
MADHUBANI (BIHAR).
7. BIMAL KANT THAK
THAKUR
UR SON OF DINESH KANT THAKUR, REGULAR MAJDOOR
(GROUP
(GROUP-D),
D), BHARAT SANCHAR NIGAM LIMITED, UNDER MADHUBANI SSA
DISTRICT
DISTRICT-MADHUBANI (BIHAR).
8. MD ANISUR RAHMAN SON OF MD MUJIBUR RAHMAN, REGULAR MAJDOOR
(GROUP
(GROUP-D),
D), BHARAT SANCHAR NIGAM LIMITED, UNDER MADHUBANI SSA
SSA
DISTRICT
DISTRICT-MADHUBANI (BIHAR).
9. BIJENDRA NATH CHOUDHARY SON OF ANIRUDH CHOUDHARY, REGULAR
MAJDOOR (GROUP
(GROUP-D),
D), BHARAT SANCHAR NIGAM LIMITED, UNDER
MADHUBANI SSA DISTRICT
DISTRICT-MADHUBANI
MADHUBANI (BIHAR).
10. RAM NARAYAN PASWAN SON OF BAHRU PASWAN, REGULAR MAJDOOR
(GROUP
(GROUP-D),
), BHARAT SANCHAR NIGAM LIMITED, UNDER MADHUBANI SSA
DISTRICT
DISTRICT-MADHUBANI (BIHAR).
11. LALIT YADAV SON OF KUSHESHWAR YADAV, REGULAR MAJDOOR (GROUP
(GROUP--
D), BHARAT SANCHAR NIGAM LIMITED, UNDER MADHUBANI SSA DISTRICT
DISTRICT--
MADHUBANI (BIHAR).
-2- OA/050/00413/2018 with 16 other OAs
12. BHOGENDRA MONDAL SON OF M MOHAN
OHAN MONDAL, REGULAR MAJDOOR
(GROUP
(GROUP-D),
D), BHARAT SANCHAR NIGAM LIMITED, UNDER MADHUBANI SSA
DISTRICT
DISTRICT-MADHUBANI (BIHAR).
13. SIPAHI SINGH SON OF ARJUN SINGH, REGULAR MAJDOOR (GROUP
(GROUP-D),
D),
BHARAT SANCHAR NIGAM LIMITED, UNDER MADHUBANI SSA DISTRICT
DISTRICT--
MADHUBANI (BIHA
(BIHAR).
14. MAHENDRA PRASAD YADAV SON OF RAM PARISHAN YADAV, REGULAR
MAJDOOR (GROUP
(GROUP-D),
D), BHARAT SANCHAR NIGAM LIMITED, UNDER
MADHUBANI SSA DISTRICT
DISTRICT-MADHUBANI
MADHUBANI (BIHAR).
15. RAJENDRA PRASAD YADAV SON OF RAM PARISHAN YADAV, REGULAR
MAJDOOR (GROUP
(GROUP-D),
D), BHARAT SANCHAR NIGAM LIMITED, UNDER
MADHUBANI SSA DISTRICT
DISTRICT-MADHUBANI
MADHUBANI (BIHAR).
16. RAJ KUMAR PASWAN SON OF KISHORI PASWAN, REGULAR MAJDOOR
(GROUP
(GROUP-D),
D), BHARAT SANCHAR NIGAM LIMITED, UNDER MADHUBANI SSA
DISTRICT
DISTRICT-MADHUBANI (BIHAR).
17. SUNIL KUMAR MISHRA SON OF PITAMBER MISH
MISHRA,
RA, REGULAR MAJDOOR
(GROUP
(GROUP-D),
D), BHARAT SANCHAR NIGAM LIMITED, UNDER MADHUBANI SSA
DISTRICT
DISTRICT-MADHUBANI (BIHAR).
18. KRISHNA NAND MISHRA SON OF KAPALESHWAR MISHRA, REGULAR
MAZDOOR (GROUP
(GROUP-D),
D), BHARAT SANCHAR NIGAM LIMITED, UNDER
MADHUBANI SSA DISTRICT
DISTRICT- MADHUBANI (BIHAR).
19. SUHIR KUMAR JHA SON OF SHIV SHANKAR JHA, REGULAR MAJDOOR
(GROUP
(GROUP-d),
d), BHARAT SANCHAR NIGAM LIMITED, UNDER MADHUBANI SSA
DISTRICT
DISTRICT- MADHUBANI (BIHAR).
20.. PAWAN KUMAR JHA SON OF ROOP NARAYAN JHA, REGULAR MAJDOOR
(GROUP
(GROUP-D),
D), BHARAT SANCHAR NIGAM LIMITED, UNDER MADHUBANI SSA
DISTRICT
DISTRICT-MADHUBANI (BIHAR).
21. VIVEKA NAND JHA SON OF NAVO NATH JHA, REGULAR MAJDOOR (GROUP
(GROUP--
D), BHARAT SANCHAR NIGAM LIMITED, UNDER MADHUBANI SSA DISTRICT
DISTRICT--
MADHUBANI (BIHAR).
22. MD NAYEEM ANSARI SON OF MD RIYASAT ANSARI, REGUL
REGULAR
AR MAJDOOR
(GROUP
(GROUP-D),
D), BHARAT SANCHAR NIGAM LIMITED, UNDER MADHUBANI SSA
DISTRICT
DISTRICT-MADHUBANI (BIHAR).
23. AMAR KUMAR JHA SON OF BALESHWAR JHA, REGULAR MAJDOOR
(GROUP
(GROUP-D),
D), BHARAT SANCHAR NIGAM LIMITED, UNDER MADHUBANI SSA
DISTRICT
DISTRICT-MADHUBANI (BIHAR).
24. BUDHAN PASWAN SON OF B.L. PASWAN, REGULAR MAJDOOR (GROUP-D),
(GROUP D),
BHARAT SANCHAR NIGAM LIMITED, UNDER MADHUBANI SSA DISTRICT
DISTRICT--
MADHUBANI (BIHAR).
25. RIPUNJAY MISHRA SON OF KRIPALDWAJ MISHRA, REGULAR MAJDOOR
(GROUP
(GROUP-D),
D), BHARAT SANCHAR NIGAM LIMITED, UNDER MADHUBANI SSA
DISTRICT
DISTRICT-MADHUBANI (BIHAR).
26. DAYA NATH JHA SON OF SHAKTI NATH JHA, REGULAR MAJDOOR (GROUP
(GROUP--
D), BHARAT SANCHAR NIGAM LIMITED, UNDER MADHUBANI SSA DISTRICT
DISTRICT--
MADHUBANI (BIHAR).
-3- OA/050/00413/2018 with 16 other OAs
27. AKHILESH KUMAR JHA SON OF PULKIT JHA, REGULAR MAJDOOR (GROUP
(GROUP--
D), BHARAT SANCH
SANCHAR
AR NIGAM LIMITED, UNDER MADHUBANI SSA DISTRICT-
DISTRICT-
MADHUBANI (BIHAR).
28. BINOD KUMAR YADAV SON OF SITA RAM YADAV, REGULAR MAJDOOR
(GROUP
(GROUP-D),
D), BHARAT SANCHAR NIGAM LIMITED, UNDER MADHUBANI SSA
DISTRICT
DISTRICT-MADHUBANI (BIHAR).
29. BALESHWAR RAY SON OF JINISH LAL RAY, REGULAR MAJDOOR (GROUP-D),
D),
BHARAT SANCHAR NIGAM LIMITED, UNDER MADHUBANI SSA DISTRICT DISTRICT--
MADHUBANI (BIHAR).
30. PREM CHANDRA JHA SON OF BACHCHE LAL JHA, REGULAR MAJDOOR
(GROUP
(GROUP-D),
D), BHARAT SANCHAR NIGAM LIMITED, UNDER MADHUBANI SSA
DISTRICT
DISTRICT-MADHUBANI (BIHAR).
31. PREM KANT MISHRA SON OF LAKHAN MISHRA, REGULAR MAJDOOR
(GROUP
(GROUP-D),
D), BHARAT SANCHAR NIGAM LIMITED, UNDER MADHUBANI SSA
DISTRICT
DISTRICT-MADHUBANI (BIHAR).
32. SHIV CHANDRA JHA SON OF SUKHDEO JHA, REGULAR MAJDOOR (GROUP
(GROUP--
D), BHARAT SANCHAR NIGAM LIMITED, UNDER MADH
MADHUBANI SSA DISTRICT--
MADHUBANI (BIHAR).
33. AMULYA CHANDRA CHOUDHARY SON OF SHIV KUMAR, REGULAR
MAJDOOR (GROUP
(GROUP-D),
D), BHARAT SANCHAR NIGAM LIMITED, UNDER
MADHUBANI SSA DISTRICT
DISTRICT-MADHUBANI
MADHUBANI (BIHAR).
34. HUNCHUN RAY SON OF GANAUR RAY, REGULAR MAJDOOR (GROUP
(GROUP-D),
D),
BHARAT
RAT SANCHAR NIGAM LIMITED, UNDER MADHUBANI SSA DISTRICT
DISTRICT--
MADHUBANI (BIHAR).
35. ADITYA NATH JHA SON OF UPENDRA JHA, REGULAR MAJDOOR (GROUP
(GROUP--
D), BHARAT SANCHAR NIGAM LIMITED, UNDER MADHUBANI SSA DISTRICT
DISTRICT--
MADHUBANI (BIHAR).
36. ANANT JHA SON OF BALDEO JHA, REG
REGULAR MAJDOOR (GROUP-D),
D),
BHARAT SANCHAR NIGAM LIMITED, UNDER MADHUBANI SSA DISTRICT
DISTRICT--
MADHUBANI (BIHAR).
37. SURENDRA NATH JHA SON OF PITAMBER JHA REGULAR MAJDOOR
(GROUP
(GROUP-D),
D), BHARAT SANCHAR NIGAM LIMITED, UNDER MADHUBANI SSA
DISTRICT
DISTRICT-MADHUBANI (BIHAR).
..... APPLICANTS.
- By Advocate : Shri M.P. Dixit
-VERSUS
VERSUS-
1. THE BHARAT SANCHAR NIGAM LIMITED THROUGH CHAIRMAN CUM
MANAGING DIRECTOR, BHARAT SANCHAR NIGAM LIMITED, BSNL CORPORATE
OFFICE, JAN PATH, NEW DELHI
DELHI-110001
2. THE ASSISTANT GENERAL MANAGER, (PERS
(PERS-III),
III), OFFICE OF THE CHAIRMAN
CUM MANAGING DIRECTOR, BHARAT SANCHAR NIGAM LIMITED, BSNL
CORPORATE OFFICE, NEW DELHI
DELHI-110001.
110001.
-4- OA/050/00413/2018 with 16 other OAs
3. THE CHIEF GENERAL MANAGER, TELECOM, BHARAT SANCHAR NIG
NIGAM
AM
LIMITED BIHAR CIRCLE, PATNA
PATNA-800001
800001 (BIHAR).
4. THE DEPUTY GENERAL MANAGER, (ADMN), OFFICE OF THE CHIEF GENERAL
MANAGER, TELECOM, BHARAT SANCHAR NIGAM LIMITED, PATNA PATNA--
800001(BIHAR).
5. THE ASSISTANT GENERAL MANAGER, (ESTT), OFFICE OF THE CHIEF
GENERAL MAN
MANAGER,
AGER, TELECOM, BHARAT SANCHAR NIGAM LIMITED, PATNA-
PATNA-
800001(BIHAR).
6. THE GENERAL MANAGER, TELECOM DISTRICT, BHARAT SANCHAR NIGAM
LIMITED, DARBHANGA
DARBHANGA- (BIHAR).
7. THE TELECOM DISTRICT MANAGER, BHARAT SANCHAR NIGAM LIMITED,
MADHUBANI
MADHUBANI-847211 (BIHAR).
8. THE DI
DIVISIONAL
VISIONAL ENGINEER (ADMN) OFFICE OF THE TELECOM DISTRICT
MANAGER, BHARAT SANCHAR NIGAM LIMITED, MADHUBANIMADHUBANI-847211
847211
(BIHAR).
9. SRI DEEPAK KASHYAP, CHIEF VIGILANCE OFFICER, BHARAT SANCHAR
NIGAM LIMITED, EASTERN COURT COMPLEX, GROUND FLOOR, JAN PATH,
NEW
NEW-DELHI-110001.
10. SRI PARIMAL KUMAR, THE ASSISTANT GENERAL MANAGER, (ESTT
(ESTT-II),
II),
BHARAT SANCHAR NIGAM LIMITED, BSNL CORPORATE OFFICE, NEW DELHI
DELHI--
110001.
11. SRI NARESH CHOUDHARY, DEPUTY GENERAL MANAGER (VIGILANCE)
OFFICE OF THE CHIEF GENERAL MANAGER, TELECOM, BHARA
BHARATT SANCHAR
NIGAM LIMITED, PATNA
PATNA-800001
800001 (BIHAR).
12. SHRI S.K. THAKUR, TELECOM DISTRICT MANAGER CUM DISCIPLINARY
AUTHORITY, BHARAT SANCHAR NIGAM LIMITED, SAMASTIPUR SSA FOR
MADHUBANI SSA (BIHAR).
....... Respondents
- By Advocate(s): Shri Rajesh Kumar Singh
2. OA/050/00421/2018 with MA/050/00235/2018
1. SHYAM KISHORE CHOUDHARAY SON OF LATE GAURI SHANKAR
CHOUDHARY, REGULAR MAJDOOR (GROUP
(GROUP-D),
D), BHARAT SANCHAR NIGAM
LIMITED, UNDER DARBHANGA SSA DISTRICT-DARBHANGA
DISTRICT (BIHAR).
2. JAI NATH JHA SON OF LATE TRIGUNANAND JHA, REGULAR MAJDOOR
(GROUP
(GROUP-D),
D), BHARAT SANCHAR NIGAM LIMITED, UNDER DARBHANGA SSA
DISTRICT
DISTRICT-DARBHANGA (BIHAR).
3. BIPIN KUMAR JHA SON OF LATE DAYA NATH JHA, REGULAR MAJDOOR
(GROUP
(GROUP-D),
D), BHARAT SANCHAR NIGAM LIMITED, UNDER DARBHANGA SSA
DISTRICT
DISTRICT-DARBHANGA (BIHAR).
-5- OA/050/00413/2018 with 16 other OAs
4. RAVI SHANKAR JHA SON OF LATE RAMA KANT JHA, REGULAR MAJDOOR
(GROUP
(GROUP-D),
D), BHARAT SANCHAR NIGAM LIMITED, UNDER DARBHANGA SSA
DISTRICT
DISTRICT-DARBHANGA (BIHAR). 847422
5. MIT
MITHILESH
HILESH KUMAR VISHWAKARMA SON OF LATE PRABHU
VISHWAKARMA, REGULAR MAJDOOR (GROUP
(GROUP-D),
D), BHARAT SANCHAR NIGAM
LIMITED, UNDER DARBHANGA SSA DISTRICT
DISTRICT-DARBHANGA (BIHAR). 847422
6. ARVIND KUMAR JHA SON OF LATE SHOBHA KANT JHA, REGULAR
MAJDOOR (GROUP
(GROUP-D),
D), BHARAT SANCHAR
SANCHAR NIGAM LIMITED, UNDER
DARBHANGA SSA DISTRICT
DISTRICT-DARBHANGA
DARBHANGA (BIHAR).
7. KRISHNA CHANDRA JHA SON OF LATE BACHACHE LAL JHA, REGULAR
MAJDOOR (GROUP
(GROUP-D),
D), BHARAT SANCHAR NIGAM LIMITED, UNDER
DARBHANGA SSA DISTRICT
DISTRICT-DARBHANGA
DARBHANGA (BIHAR).
8. MITHILESH KUMAR SON LATE RAMJEE SAH, REGULAR MAJDOOR (GROUP-
(GROUP-
D), BHARAT SANCHAR NIGAM LIMITED, UNDER DARBHANGA SSA DISTRICT
DISTRICT--
DARBHANGA (BIHAR).
9. SHAILENDRA NATH JHA SON OF SRI YADU JHA, REGULAR MAJDOOR
(GROUP
(GROUP-D),
D), BHARAT SANCHAR NIGAM LIMITED, UNDER DARBHANGA SSA
DISTRICT
DISTRICT-DARBHANGA (BIHAR).
10. KUNDAN KUMAR JHA SON OF SRI KRITYA NAND JHA, REGULAR MAJDOOR
(GROUP
(GROUP-D),
D), BHARAT SANCHAR NIGAM LIMITED, UNDER DARBHANGA SSA
DISTRICT
DISTRICT-DARBHANGA (BIHAR).
.............APPLICANTS.
-By
By Advocate: Shri M.P. Dixit
-VERSUS
VERSUS-
1. THE BHAR
BHARAT
AT SANCHAR NIGAM LIMITED THROUGH CHAIRMAN CUM
MANAGING DIRECTOR, BHARAT SANCHAR NIGAM LIMITED, BSNL
CORPORATE OFFICE, JAN PATH, NEW DELHI
DELHI-110001
2. THE ASSISTANT GENERAL MANAGER, (PERS
(PERS-III),
III), OFFICE OF THE CHAIRMAN
CUM MANAGING DIRECTOR, BHARAT SANCHAR NIG NIGAM
AM LIMITED, BSNL
CORPORATE OFFICE, NEW DELHI
DELHI-110001.
110001.
3. THE CHIEF GENERAL MANAGER, TELECOM, BHARAT SANCHAR NIGAM
LIMITED BIHAR CIRCLE, PATNA 800001 (BIHAR),
4. THE DEPUTY GENERAL MANAGER, (ADMN), OFFICE OF THE CHIEF GENERAL
MANAGER, TELECOM, BHARAT SANCHSANCHAR NIGAM LIMITED, PATNA--
800001(BIHAR).
5. THE ASSISTANT GENERAL MANAGER, (ESTT), OFFICE OF THE CHIEF
GENERAL MANAGER, TELECOM, BHARAT SANCHAR NIGAM LIMITED, PATNA
PATNA--
800001(BIHAR).
-6- OA/050/00413/2018 with 16 other OAs
6. THE GENERAL MANAGER, TELECOM DISTRICT, BHARAT SANCHAR NIGAM
LIMITED, DARB
DARBHANGA (BIHAR) $47422
7. SRI DEEPAK KASHYAP, CHIEF VIGILANCE OFFICER, BHART SANCHAR NIGAM
LIMITED, EASTERN COURT COMPLEX, GROUND FLOOR, JAN PATH, NEW
DELHI
DELHI-110001.
8. SRI PARIMAL KUMAR, THE ASSISTANT GENERAL MANAGER, (ESTT
(ESTT-II),
II),
BHARAT SANCHAR NIGAM LIMITED, BSNL CORPORATE OFFICE, NEW DELHI-
DELHI-
110001.
9. SRI NARESH CHOUDHARY, DEPUTY GENERAL MANAGER (VIGILANCE)
OFFICE OF THE CHIEF GENERAL MANAGER, TELECOM, BHARAT SANCHAR
NIGAM LIMITED, PATΝΑ
PATΝΑ-800001
800001 (BIHAR).
10. SRI V.S. JHA, DEPUTY GENERAL MANAGER CUM DISCPLNARY AUTHORITY,
BHARAT SANCHAR NIGAM LIMITED, DARBHANGA SSA. 847422
............Respondents
-By
By Advocate: Shri Rajesh Kumar Singh
3. OA/050/00422/2018 with MA/050/00237/2018
1. MANOJ KUMAR SINGH SON OF LATE LAL SINGH, REGULAR MAJDOOR (GROUP-
(GROUP-
D), BHARAT SANCHAR NIGAM LIMITED, UNDER DARBHANGA SSA DISTRICT
DISTRICT--
DARBHANGA (BIHAR).
2. ARUN KUMAR KARN SON OF CHET NARAIN LAL, REGULAR MAJDOOR (GROUP
(GROUP--
D), BHARAT SANCHAR NIGAM LIMITED, UNDER DARBHANGA SSA DISTRICT
DISTRICT--
DARBHANGA
ANGA (BIHAR).
3. KISHORI ROY SON OF MUNESHWAR ROY, REGULAR MAJDOOR (GROUP
(GROUP-D),
D),
BHARAT SANCHAR NIGAM LIMITED, UNDER DARBHANGA SSA DISTRICT
DISTRICT--
DARBHANGA (BIHAR).
4. ASHOK KUMAR JHA SON OF LATE NIRASH JHA, REGULAR MAJDOOR (GROUP
(GROUP--
D), BHARAT SANCHAR NIGAM LIMITED, UNDER DARBHANGA SSA DISTRICT-
DISTRICT-
DARBHANGA (BIHAR).
5. LALTOON KAMTI SON OF BACHACHA KAMTI, REGULAR MAJDOOR (GROUP
(GROUP-D),
D),
BHARAT SANCHAR NIGAM LIMITED, UNDER DARBHANGA SSA DISTRICT
DARBHANGA (BIHAR).
6. SANTOSH KUMAR SRIVASTAVA SON OF DEVENDRA PRASAD SSRIVASTAVA,
RIVASTAVA,
REGULAR MAJDOOR (GROUP
(GROUP-D),
D), BHARAT SANCHAR NIGAM LIMITED, UNDER
DARBHANGA SSA DISTRICT
DISTRICT-DARBHANGA
DARBHANGA (BIHAR).
7. TULSI SAH SON OF LATE MAHADEO SAH, REGULAR MAJDOOR (GROUP
(GROUP-D),
D),
BHARAT SANCHAR NIGAM LIMITED, UNDER DARBHANGA SSA DISTRICT
DISTRICT--
DARBHANGA (BIHA
(BIHAR).
-7- OA/050/00413/2018 with 16 other OAs
8. CHULHAI SAH SON LATE SHIV NARAYAN SAH, REGULAR MAJDOOR (GROUP
(GROUP-D),
D),
BHARAT SANCHAR NIGAM LIMITED, UNDER DARBHANGA SSA DISTRICT DISTRICT--
DARBHANGA (BIHAR).
9. UJJWAL KUMAR SON OF LATE R.N. YADAV, REGULAR MAJDOOR (GROUP
(GROUP-D),
D),
BHARAT SANCHAR NIGAM LIMITED, UNDER DARBHANGA SSA DISTRICT--
DARBHANGA (BIHAR).
10. JAGDISH SAH SON OF SRI KUNKUN SAH, REGULAR MAJDOOR (GROUP
(GROUP-D),
D),
BHARAT SANCHAR NIGAM LIMITED, UNDER DARBHANGA SSA DISTRICT
DISTRICT--
DARBHANGA (BIHAR).
11 GOPAL JE THAKUR SON OF LATE SITA RAM THAKUR, REGULAR MAJDOOR
(GROUP
UP-D),
D), BHARAT SANCHAR NIGAM LIMITED, UNDER DARBHANGA SSA
DISTRICT
DISTRICT-DARBHANGA (BIHAR).
12. VIJAY KUMAR YADAV SON OF S.L YADAV, REGULAR MAJDOOR (GROUP
(GROUP-D),
D),
BHARAT SANCHAR NIGAM LIMITED, UNDER DARBHANGA SSA DISTRICTDISTRICT--
DARBHANGA (BIHAR).
13. PRAVEEN KUMAR CHOUDH
CHOUDHARY
ARY SON OF LATE CHATURBHUJ CHOUDHARY,
REGULAR MAJDOOR (GROUP
(GROUP-D),
D), BHARAT SANCHARNIGAM LIMITED, UNDER
DARBHANGA SSA DISTRICT
DISTRICT-DARBHANGA
DARBHANGA (BIHAR).
14. RAM SAKAL MONDAL SON OF SRI KISHORI MONDAL, REGULAR MAJDOOR
(GROUP
(GROUP-D),
D), BHARAT SANCHAR NIGAM LIMITED, UNDER DARBHANGA
DARBHANGA SSA
DISTRICT
DISTRICT-DARBHANGA (BIHAR).
15. RAM LAL KARN SON OF SRI KULDEEP NARAIN LAL, REGULAR MAJDOOR
(GROUP
(GROUP-D),
D), BHARAT SANCHAR NIGAM LIMITED, UNDER DARBHANGA SSA
DISTRICT
DISTRICT-DARBHANGA (BIHAR).
16. HARI NARAYAN SAH SON OF LATE MADAN SAH, REGULAR MAJDOOR
(GROUP
(GROUP-D),
D), BHARAT SANCHAR NIGAM LIMITED, UNDER SAHRASA SSA DISTRICT-
DISTRICT-
SAHARASA (BIHAR).
..... APPLICANTS.
- By Advocate: Shri M.P. Dixit
-VERSUS
VERSUS-
1. THE BHARAT SANCHAR NIGAM LIMITED THROUGH CHAIRMAN CUM
MANAGING DIRECTOR, BHARAT SANCHAR NIGAM LIMITED, BS
BSNL
NL CORPORATE
OFFICE, JAN PATH, NEW DELHI
DELHI-110001
2. THE ASSISTANT GENERAL MANAGER, (PERS
(PERS-III),
III), OFFICE OF THE CHAIRMAN
CUM MANAGING DIRECTOR, BHARAT SANCHAR NIGAM LIMITED, BSNL
CORPORATE OFFICE, NEW DELHI
DELHI-110001.
3. THE CHIEF GENERAL MANAGER, TELECOM, BHAR
BHARAT
AT SANCHAR NIGAM LIMITED
BIHAR CIRCLE, PATNA
PATNA-800001 (BIHAR).
-8- OA/050/00413/2018 with 16 other OAs
4. THE DEPUTY GENERAL MANAGER, (ADMN), OFFICE OF THE CHIEF GENERAL
MANAGER, TELECOM, BHARAT SANCHAR NIGAM LIMITED, PATNA PATNA--
800001(BIHAR).
5. THE ASSISTANT GENERAL MANAGER, (ESTT), OFFICE OF THE C
CHIEF
HIEF GENERAL
MANAGER, TELECOM, BHARAT SANCHAR NIGAM LIMITED, PATNA PATNA--
800001(BIHAR).
6. THE GENERAL MANAGER, TELECOM DISTRICT, BHARAT SANCHAR NIGAM
LIMITED, DARBHANGA
DARBHANGA- (BIHAR). 847422
7. THE TELECOM DISTRICT MANAGER, BHARAT SANCHAR NIGAM LIMITED,
SAHARASA
SAHARASA- (BIHAR).
8. SRI DEEPAK KASHYAP, CHIEF VIGILANCE OFFICER, BHART SANCHAR NIGAM
LIMITED, EASTERN COURT COMPLEX, GROUND FLOOR, JAN PATH, NEW
NEW-DELHI--
110001.
9. SRI PARIMAL KUMAR, THE ASSISTANT GENERAL MANAGER, (ESTT
(ESTT-II),
II), BHARAT
SANCHAR NIGAM LIMITED, BSNL CORP
CORPORATE
ORATE OFFICE, NEW DELHI-110001.
DELHI
10. SRI NARESH CHOUDHARY, DEPUTY GENERAL MANAGER (VIGILANCE) OFFICE
OF THE CHIEF GENERAL MANAGER, TELECOM, BHARAT SANCHAR NIGAM
LIMITED, PATNA
PATNA-800001 (BIHAR).
11. SRI V.S. JHA, DEPUTY GENERAL MANAGER CUM DISCPLNARY AUTHORI
AUTHORITY,
TY,
BHARAT SANCHAR NIGAM LIMITED, DARBHANGA SSA. 847422
847422.
12. SRI B.K. SINGH, TELECOM DISTRICT MANAGER CUM DISCIPLINARY
AUTHORITY,M BHARAT SANCHAR NIGAM LIMITED, SAHARSA SSA.
..... Respondents
- By Advocate: Shri Rajesh Kumar Singh
Shri Santosh Kumar
4. OA/050/00424/2018
1. DHARMENDRA KUMAR JHA, 8/0 LATE GULAB JHA, P.O
P.O- HAJPUR, PG--
BAHERA DISTRICT DHARBHANGA
DHARBHANGA.
2. RAM BINOD CHOUDHARY SRO LATE NATHUNI CHOUDHARY, V
V-PO
PO
KANTHUDIH, P.S
P.S- BAHERA, DISTRICT DARBHANGA
3. RANDHIR KUMAR, 5/0 LATE BAJRANGI LAL DAS, VILL P.O
P.O- PITAUJHIAYA,
P.S--HATHOUN, DISTRICT - MUZAFFARPUR.
4. BIPIN KUMAR MISHRA, S/O LATE SURESH MISHRA, VILL
VILL- RAGHUNATHPUR,
P.O. KACHHAN BALUA, P.S
P.S- SARSHI, DIST-
DIST PURNIYA.
5. SEVAN THAKUR S/O LAT
LATEE BUCHAN THAKUR VILL-
VILL SUBHEPATTI, P.O
ANANDPUR, P.S
P.S- HAYAGHAT. DISTRICT DARBHANGA.
-9- OA/050/00413/2018 with 16 other OAs
6. MD EJAJ AHMAD S/O MD AFJAL ANSARI MOH MOGALPURA, P.S
P.S- SADAR,
DISTRICT DARBHANGA.
7. NARAYAN JEE MISHRA, S/O GAURI KANT MISHRA, VILL
VILL- KETUKA, P.O--
BARIAUL, P.S
P.S- SADAR, DISTRICT
ISTRICT DARBHANGA.
8. RANJEET KUMAR CHOUDHARY S/O LATE KHATRU CHOUDHARY, VILL+P.O
VILL+P.O--
PANCHOVE, P.S
P.S- BISHANPUR, DISTRICT - DARBHANGA
9. MAHESH YADAV, S/O LATE RAM KISHUN YADAV, VILL
VILL- SRIPUR BEHTA, P.O--
KANAHULI, P.S
P.S- MANIGACHHI, DISTRICT - DARBHANGA.
10. RAV
RAVINDRAV
INDRAV THAKUR, S/O JAIPRAKASH THAKUR, AT-
AT SUSARI, P.O--
BITHAULI, P.S
P.S-BAHERA,
BAHERA, DISTRICT DARBHANGA.
11. RAM KUMAR RAI, S/O LATE RAM NARAYAN RAI, VILL
VILL- FARDAHA, P.O--
FARDAHA. DISTRICT DARBHANGA.
12. CHANDESHAWAR PASWAN, S/O LAL CHANDRA PASWAN, VILL
VILL--
BADHSAMELA, P.O
P.O- SAMELA, DISTRICT DARBHANGA.
13. SUNIL KUMAR PASWAN, S/O MAUJEE PASWAN, VILL
VILL-+P.O- KATHRA, P.S--
MANIGACHHI, DISTRICT - DARBHANGA.
14. KANHAIYA THAKUR, S/O SHIV SHANKAR THAKUR, VILL
VILL- MASHAURA, P.O--
BAHERA, P.S
P.S- BAHERA, DISTRICT DARBHANGA.
15. KRISHANDEO YADAV, S/O MOTILAL YADAV, VILL
VILL- MAHESHPATTI, P.O--
BHAUSHKAUL, P.S
P.S- KEOTI, DISTRICT DARBHANGA.
16. NAWAL KISHORE MISHRA, S/O LATE GAGENDRA MISHRA, AT THALWARA,
P.O--THALWARA, P.S- ASHOK PEAPAR MILL, DISTRICT DARBHANGA.
17. SUSHIL JHA, S/O PA
PACHAKAURI
CHAKAURI JHA, VILL-
VILL BALIA, P.O- LAKHANPUR,
DISTRICT MADHUBANI.
18. RAM NARAYAN YADAV, S/O SATYA NARAYAN YADAV, VIL VIL- SHRIPUR
BEHTA, P.O
P.O-KANHAULI, P.S- MANIGACHHI, DISTRICT - DARBHANGA.
..........APPLICANTS..
- BY ADVOCATE : SHRI J.K. KARN
-VERSUS
VERSUS-
1. THE UNION OF INDIA, THROUGH THE CHAIRMAN CUM MANAGING
DIRECTOR, BHARAT SANCHAR NIGAM, CORPORATE OFFICE, BHARAT
SANCHAR BHAWAN, JANPATH NEW DELHI 110001.
2. THE DIRECTOR (HR), BHARAT SANCHAR NIGAM LIMITED, BHARAT
SANCHAR BHAWAN, H.C. MATHUR LANE, JANPATH, NEW DELHI-110001.
DELHI
3. THE ASSTT. GENERAL MANAGER (ESTT
(ESTT-II),
II), CORPORATE OFFICE, BHARAT
SANCHAR NIGAM LIMITED (A GOVERNMENT OF INDIA ENTERPRISES) 5
-10- OA/050/00413/2018 with 16 other OAs
FLOOR LABOUR (LE) SECTION, ESTABLISHMENT BRANCH, NEW DELHI
110001.
4. THE CHIEF GENERAL MANAGER, BSNL, BIHAR TELECOM CIRCLE.
CIRCLE. PATNA
800001.
5. THE DY. GENERAL MANAGER (ADMN), BSNL, O/O THE CHIEF GENERAL
MANAGER, BIHAR TELECOM CIRCLE, PATNA 800001.
6. THE DGM (VIGILANCE), BSNL. O/O THE CHIEF GENERAL MANAGER, BIHAR
TELECOM CIRCLE, PATNA 800001.
7. THE GENERAL MANAGER, TELECOM DISTRICT DARBHANGA - 846003.
8. THE DIVISIONAL ENGINEER (ADMN), CUM DGM, 0/0 GMTD,
DARBHANGA-846003.
............RESPONDENTS
- BY ADVOCATE
ADVOCATE(S): SHRI RAJESH KUMAR SINGH
SHRI SUMIT KUMAR
5. OA/050/00491/2018
1. SHATRUGHAN
GHAN PRASAD, S/O LATE JAGANNATH SAH, VILLAGE & P.O.- P.O.-
RAGHAI MINAPUR, DISTRICT- MUZAFFARPUR.
2. DINESH PRASAD SAH, S/O LATE RAM KAKHAN SAH, VILLAGE - BHIRATOL
RAJWARA, P.O.- NEHRA, P.S.- MANIGACHHI, DISTRICT-
DISTRICT DARBHANGA.
3. RAM BRIKSH
BRIKSHA
A PASWAN, S/O RAHGU PASWAN VILLAGE BHIRATOL
RAJWARA P.O. NEHRA, P.S. MANIGACHHI, DISTRICT - DARBHANGA.
4. SURENDRA MANDAL, S/O LATE JAGDEO MANDAL, VILLAGE & P.O
P.O- RANTI.
RAJNAGAR, DISTRICT - MADHUBANI.
5. DHANANJAY YADAV, S/O LATE KUSHESHWAR YADAV, VILLAG
VILLAGEE LOHAPIPAR,
P.O.- PACHRUKHI, P.S. BABU BARHI, DISTRICT-
DISTRICT MADHUBANI
6. KHURSHEED ANWAR. S/O LATE ABDUL AZEEZ, VILLAGE & P.O
P.O- DAHAURA,
VIA-SAKRI,
SAKRI, P.S. MANIGACHHI, DISTRICT DARBHANGA.
7. LALAN PASWAN, S/O LATE RAMJEE PASWAN VILLAGE KHARARAKH, P.S.
BAIRAVASTHAN,
HAN, DISTRICT MADUBANI.
8. SHIV NARAYAN YADAV, S/O LATE ANUP YADAV, VILLAGE & P.O. - KATHRA,
P.S. MANIGACHHI, DISTRICT DARBHANGA.
9. SIYA RAM PASWAN, S/O LATE RAMESHWAR PASWAN VILLAGE & P.O.
KATHRA, P.S. MANIGACHHI, DISTRICT - DARBHANGA
10. BACHCHA PANDEY, I/O LATE KAMAL PANDEY, MOHALLA - SHIV GANGA
WARD NO.-3,
3, P.O. & P.S. JHANJHARPUR, DISTRICT - MADHUBANI
-11- OA/050/00413/2018 with 16 other OAs
11. UTTIAM LAL PASWAN, 5/0 LATE BACHCHE LAL PASWAN VILLAGE -
BHIRATOL RAJWARA, P.O.NEHRA, P.S.
P. MANIGACHHI DISTRICT--
DARBHANGA
12. RAM SOGARATH P
PASWAN,
ASWAN, S/O LATE RAM SEVAK PASWAN, VILLAGE -
BHIRATOL RAJWARA, P.O. NEHRA, P.S. MANIGACHHI DISTRICT-
DISTRICT-
DARBHANGA.
..........APPLICANTS.
- BY ADVOCATE: SHRI J.K. KARN
-VERSUS
VERSUS-
1. THE UNION OF INDIA, THROUGH THE CHAIRMAN CUM MANAGING
DIRECTOR, BHARAT SANCHAR NIGAM, CORPORATE
CORPORATE OFFICE BHARAT
SANCHAR BHAWAN, JANPATH. NEW DELHI-110001.
DELHI
2. THE DIRECTOR (HR), BHARAT SANCHAR NIGAM LIMITED, BHARAT
SANCHAR BHAWAN, H.C. MATHUR LANE, JANPATH, NEW DELHI-110001.
DELHI
3. THE ASSTT. GENERAL MANAGER (ESTT-II),
(ESTT II), CORPORATE OFFICE, BHARAT
SANCHAR NIGAM LIMITED (A GOVERNMENT OF INDIA ENTERPRISES),5
LABOUR(LE) SECTION, ESTABLISHMENT BRANCH, NEW DELHI 110001.
FLOOR
4. THE CHIEF GENERAL MANAGER, BSNL, BIHAR TELECOM CIRCLE, PATNA
800001.
5. THE DY. GENERAL MANAGER (ADMN), BSNL, O/O THE CHIEF GENERAL
MANAGER,, BIHAR TELECOM CIRCLE, PATNA 800001.
6. THE DGM (VIGILANCE), BSNL, O/O THE CHIEF GENERAL MANAGER, BIHAR
TELECOM CIRCLE, PATNA 800001.
7. THE GENERAL MANAGER, TELECOM DISTRICT DARBHANGA - 846003.
8. THE TELECOM DISTRICT MANAGER, BSNL MADHUBANI - 847211.
............RESPONDENTS
RESPONDENTS
- BY ADVOCATE: SHRI RAJESH KUMAR SINGH
6. OA/050/00039/2020
1. RAM NARESH THAKUR, S/O LATE MAHESHWAR THAKUR, RESIDENT OF
VILLAGE 7& PO- TEPRI, P.S.- PIAR, DISTRICT-
DISTRICT MUZAFFARPUR.
2. MUNSHI LAL RAY, S/O LATE JADU RAI, RESIDENT OF VILLAGE
MOHIUDDINPUR, PO- VIDUPUR RS, DISTRICT-
DISTRICT VAISHALI.
3. RAMDEO RAY, S/O LATE MOHAN RAY, RESIDENT OF VILLAGE & PO -
TEPRI, PS- PIAR, DISTRICT- MUZAFFARPUR.
MUZAFFARPUR
............APPLICANTS
-12- OA/050/00413/2018 with 16 other OAs
- BY ADVOCATE
ADVOCATE: SHRI J.K. KARN
-Versus
Versus-
1. THE UNION OF THROUGH THROUGH THE CMD, BSNL, BHARAT SANCHAR
BHAWAN, HARISH CHANDRA MATHUR LANE, JANPATH, NEW DELHI-
DELHI-
110001.
2. THE CHIEF GENERAL MANAGER, TELE COMMUNICATIONS/BSNL, BIHAR
CIRCLE, PATNA- 800001.
3. THE GM (HR), O/O THE CHIEF GENERAL MANAGER, BIHAR TELECOM
CIRCLE, PATNA- 800001.
4. THE TELECOM DISTRICT MANAGER, SAMASTIPURT-
SAMASTIPURT 848101.
............RESPONDENTS
- BY ADVOCATE (S):
(S):- SHRI RAJESH KUMAR SINGH
7. OA/050/00040/2020
1. RAM SURESH YADAV, 8/ LATE PUNJATI YADAV RESIDENT OF VILLAGE
NANOWRA, P.O
P.O- KOYALA-AATHAN,
AATHAN, P.S.KEOTI, DISTRICT DARBHANGA
2. BAJ NATH PASWAN, 5/0 SRI RAM LAKHAN PASWAN, VILLAGE MABBI, P.O
P.O- LAL
BAHPUR, DISTRICT
DISTRICT-DARBHANGA
3. DILIP KUMAR PASWAN, 5/0 SRI RAM PUKAR PASWAN, VILLAGE SSIMRI, P.O--
KANSI SINIRI, DISTRICT
DISTRICT-DARBHANGA
4. HARI NARAYAN SINGH, S/O
S/O- LATE RAM JIWAN SINGH, VILLAGE MANORIPUR,
P.O-JHAJHARA
JHAJHARA (K.ASTHAN), DISTRICT
DISTRICT-DARBHANGA.
DARBHANGA.
5. RAM SHANKER PATEL, S/O
S/O- SRI RAM RATAN PATEL, VILLAGE DUDHPURA, P.O-
P.O-
SAMASTIPUR, DISTRICT SAMAST
SAMASTIPUR.
6. MANOJ KUMAR SINGH
SINGH- 1, S/O LATE MADAN PRASAD SINGH, VILLAGE-
VILLAGE-
KOILAKUND. PO
PO- HAYAGHAT, DISTRICT- DARBHANGA.
7. MITHILESH KUMAR, S/O LATE RAM PRAKAS RAI, VILLAGE HANUMAN GANJ,
P.O-LALBAGH,
LALBAGH, DISTRICT DARBHANGA.
B. KAMOD THAKUR, S/O SRI RAM SWAPOOR THAKUR, VILLAGE SIMRI, P.O--
KANSI SIMI, DISTRICT
DISTRICT- DARBHANGA.
9. MAHESH PRASAD YADAV, S/O SRI RAM KUMAR YADAV, VILLAGE JHILORIYA,
P.O- BALHA, DISTRICT
DISTRICT-DARBHANGA.
10. RAM EKBAL YADAV, S/O SRI SHEOJEE YADAV, VILLAGE KAKARGHATI, P.O
P.O--
BHUSKAUL, DISTRICT
DISTRICT- DARBHANGA.
-13- OA/050/00413/2018 with 16 other OAs
11. BHAGWAN LAL PASWAN, 5/0 SRI LAL JNO PASWAN, VILLAGE POSHANPUR,
PO KABIRCHAK, DISTRICT
DISTRICT-DARBHANGA
12. SHAYAM KISHOR YADAV, 8/0 SRI DHANNU YADAV, VILLAGE NARIAL TOLA,
P.O- KOYLA ASTHAN, DISTRICT DARBHANGA.
13. YADUBANSHI YADAV. S/O LATE RAM LOCHA
LOCHAN
N YADAV, VILLAGE SINGHASO,
P.O- SINGHASO, DISTRICT
DISTRICT- MADHUBANI..
14. MD. YUNUS, S/O MD KAN, VILLAGE
VILLAGE- PINGI, P.O- DHOEE, DISTRICT
DARBHANGA.
15. UPENDRA SAH, S/O SRI SAKALDEO SAH, VILLAGE MADHUBANI, P.O
P.O- PATAHL,
DISTRICT MUZAFFARPUR.
16. HARI KISHAN YADAV
YADAV,, S/O SRI SONI LAL YADAV, VILLAGE DEOGHAT, P.O-
P.O-
DEOGHAT, DISTRICT DARBHANGA.
17. RAM KUMAR JHA, S/O
S/O- LATE TEJ NARAYAN JHA, VILLAGE BAHADURPUR, P.O-
P.O-
BAHADURPUR, DISTRICT
DISTRICT- DARBHANGA
............APPLICANTS.
- BY ADVOCATE
ADVOCATE: SHRI J.K. KARN
-VERSUS
VERSUS-
1. THE UNION OF INDIA, THROUGH THE CMD, BSNL, BHARAT SANCHAR
BHAWAN. HARISH CHANDRA MATHUR LANE, JANPATH, NEW DELHI
DELHI-110001
2. THE CHIEF GENERAL MANAGER, TELECOMMUNICATIONS/ BSNL, BIHAR CIRCLE
PATNA 800001
3. THE G.M.(HR), O/O THE CHIEF GENERAL MANAGER, BIHAR TELECOM CIR
CIRCLE,
CLE,
PATNA 800001.
4. THE GMTD, BSNL, DARBHANGA 846003
5. THE DE(ADMIN) O/O THE GMTD, DARBHANGA 846003.
...................RESPONDENTS
ESPONDENTS
- BY ADVOCATE(S)
ADVOCATE(S): SHRI RAJESH KUMAR SINGH
SHRI SUMIT KUMAR
8. OA/050/00046/2020
HARI NARAYAN SAH SON OF LATE MADAN SAH, REGULAR MAZDOOR (GROUP
(GROUP--
"D") OFFICE OF THE TELECOMM DISTRICT MANAGER, BHARAT SANCHAR NIGAM
LIMITED, SAHARSA, PIN CODE -852201
852201 (ΒΙHAR).
............APPLICANT.
-14- OA/050/00413/2018 with 16 other OAs
- By Advocate: Shri M.P. Dixit
-VERSUS
VERSUS-
1. THE BHARAT SANCHAR NIGAM LIMITED THROUGH CHAIRMAN CUM
MANAGING DIRECTOR, BHARAT SANCHAR NIGAM LIMITED, BSNL CORPORATE
OFFICE, JAN PATH, NEW DELHI 110001
2. THE ASSISTANT GENERAL MANAGER (PERS
(PERS-III), OFFICE OF THE CHAIRMAN -
CUM-MANAGING
MANAGING DIRECTOR, BHARAT SANCHAR NIGAM LIMITED, BSNL
CORPORATE OFFICE, NEW DELHI
DELHI-110001.
3. THE CHIEF GENERAL MANAGER, TELECOM, BHARAT SANCHAR NIGAM LIMITED
BIHAR CIRCLE, PATNA, PIN CODE 800001 (BIHAR).
4. THE GENERAL MANAGER, (ADMN), OFFICE OF THE CHIEF GENERAL MANAGER,
TELECOM, BHARAT SANCHAR NIGAM LIMITLIMITED,
ED, PATNA, PIN CODE 800001
(BIHAR).
5. THE DEPUTY GENERAL MANAGER (VIGILANCE), OFFICE OF THE CHIEF GENERAL
MANAGER, TELECOM, BHARAT SANCHAR NIGAM LIMITED, PATNA, PIN CODE
800001 (BIHAR).
6. THE TELECOM DISTRICT BHARAT SANCHAR NIGAM MANAGER, LIMITED,
SAHARASA, PIN CODE 852201 (BIHAR).
7. THE DIVISIONAL ENGINEER (ADMN.), OFFICE OF THE TELECOM DISTRICT
MANAGER, BHARAT SANCHAR NIGAM LIMITED, SAHARASA, PIN CODE 852201
(BIHAR)
8. THE CHIEF VIGILANCE OFFICER, BHARAT SANCHAR NIGAM LIMITED, EASTERN
COURT COMPLEX,
PLEX, GROUND FLOOR, JAN PATH, NEW DELHI-110001.
DELHI
...................RESPONDENTS
ESPONDENTS
- BY ADVOCATE(S)
ADVOCATE(S): SHRI RAJESH KUMAR SINGH
SHRI A.K.LAL
9. OA/050/00068/2020
MAYA SHANKAR SAHNI, AGED ABOUT 52 YEARS, SON OF LATE CHANDESHWAR
SAHNI, RESIDENT OF VILLAGE- MUSTAFAPUR, P.O.-
P.O. GODHYARI, P.S.- BISHANPUR,
DISTRICT
DISTRICT- DARBHANGA.
............APPLICANT.
- By Advocate: Shri I.D. PRASAD
-15- OA/050/00413/2018 with 16 other OAs
-VERSUS
VERSUS-
1. UNION OF INDIA THROUGH THE MANAGING DIRECTOR, BSNL, HARISH
CHANDRA MATHUR LANE, JANPATH, NEW DELHI
DELHI- 110001.
2. THE ASSISTANT GENERAL MANAGER ((ESTT.
ESTT.- II), BSNL, CORPORATE OFFICE
LABOUR (LE) SECTION, ESTABLISHMENT BRANCH, HARISH CHANDRA MATHUR
LANE, JANPATH, NEW DELHI
DELHI-110001.
3. THE CHIEF GENERAL MANAGER, TELECOM, BIHAR CIRCLE, PATNA- 800001.
4. THE GENERAL MAN
MANAGER, TELECOM DISTRRICT, BSNL, DARBHANGA-846003.
DARBHANGA
5. THE D
DGM
GM (ADMIN) OFFICE OF THE GMTD DARBHANGA-846003.
DARBHANGA
6. THE TELECOM DISTRICT MANAGER, BSNL, DARBHANGA
DARBHANGA-646003.
7. THE DIVISIONAL ENGINEER (ADMIN), OFFICE OF THE GMTD. DARBHANGA.
...................RESPONDENTS
ESPONDENTS
- BY ADVOCATE(S): SHRI RAJESH KUMAR SINGH AND
SHRI SUMIT KUMAR FOR BSNL
SMT. P.R. LAKSHMI FOR UOI
10. OA/050/00069/2020
KAMLESH PRASAD, AGED ABOUT 59 YEARS, SON OF LATE SHITAL PRASAD,
RESIDENT OF VILL,AGE
VILL,AGE- DHOI, PO- DHOI, VIA-
VIA LAXMISAGAR, P.S. SADAR,
DISTRICT
DISTRICT- DARBHANGA.
............APPLICANT.
- By Advocate: Shri I.D. PRASAD
-VERSUS
VERSUS-
1. UNION OF INDIA THROUGH THE MANAGING DIRECTOR, BSNL, HARISH
CHANDRA MATHUR LANE, JAN PATH, NEW DELHI-110001.
DELHI
2. THE ASSISTANT GENERAL MANAGER (ESTT. II) BSNL, CORPORATE
OFFICE LABOUR (LE)) SECTION, ESTABLISHMENT BRANCH, HARISH
CHANDRA MATHUR LANE, JANPATH, NEW DELHI-110001.
DELHI
3. THE CHIEF GENERAL MANAGER, TELECOM, BIHAR CIRCLE, PATNA-
PATNA-
800001.
4. THE GENERAL MANAGER, TELECOM DISTRICT, BSNL, DARBHANGA-
DARBHANGA-
846003
5. THE DGM (ADMIN) OFFICE OF THE GMTD DARBHANGA-846003.
DARBHANGA
6. THE TELECOM DISTRRICT MANAGER, BSNL, DARBHANGA-
DARBHANGA 646003.
7. THE DIVISIONAL ENGINEER (ADMIN) OFFICE OF THE GMTD,
DARBHANGA.
...................RESPONDENTS
RESPONDENTS
-16- OA/050/00413/2018 with 16 other OAs
- BY ADVOCATE: SHRI RAJESH KUMAR SINGH
11. OA/050/00070/2020
SANICHAR PASWAN, AGED ABOUT 52 YEARS, SON OF LATE YOGI PASWAN,
RESIDENT OF VILLAGE
VILLAGE- KALIGAON, P.O.- KALIGAON, P.S.-
P.S. SINGHWARA, DISTRICT--
DARBHANGA.
............APPLICANT.
- BY ADVOCATE:
ADVOCATE:- SHRI I.D. PRASAD
-VERSUS
VERSUS-
1. UNION OF INDIA THROUGH THE MANAGING DIRECTOR, BSNL, HARISH
CHANDRA MATHUR LANE, JAN PATH, NEW DELHI
DELHI-110001.
2. THE ASSISTANT GENERAL MANAGER (ESTT. II) BSNL, CORPORATE OFFICE
LABOUR (LE) SECTION, ESTABLISHMENT BRANCH, HARISH CHANDRA
MATHUR LANE, JJANPATH,
ANPATH, NEW DELHI-110001.
DELHI
3. THE CHIEF GENERAL MANAGER, TELECOM, BIHAR CIRCLE, PATNA
PATNA- 800001.
4. THE GENERAL MANAGER, TELECOM DISTRICT, BSNL, DARBHANGA
DARBHANGA-846003
5. THE DGM (ADMIN) OFFICE OF THE GMTD DARBHANGA
DARBHANGA-846003.
6. THE TELECOM DISTRRICT MANAGER, BSNL, DARBHANGA-
DARBHANGA 646003.
7. THE DIVISIONAL ENGINEER (ADMIN) OFFICE OF THE GMTD, DARBHANGA.
...................RESPONDENTS
ESPONDENTS
- BY ADVOCATE(S) : SHRI SUNIL KUMAR
SHRI RAJESH KUMAR SINGH
12. OA/050/00085/2020
1. SHATRUGHAN PRASAD 5/0 LATE JAGANNATH SAH VILLAGE & PO-RAGNI
RAGNI
MINAPUR DISTRICT MUZAFFARPUR
2. DINESH PRASAD SAH, 6/0 LATE RAM KAKHAN SAH, VILLAGE & P.O
P.O-RAM
RAM
RAJNAGAR, DISTRICT - MADHUBANI
3. SURENDRA MANDAL, 5/O LATE JAGDEO MANDAL, VILLAGE & PO
PO- PANT
RAJNAGAR DISTRICT MADHUBANI
4. DHANANJAY YADAV S/O LATE KUSHESHWAR YADAV VILLAGE LOHAPIPAR PO
PACHRUKHI, P.S. BABU BARHI, DISTRICT
DISTRICT- MADHUBANI
5. KHURSHEED ANWAR. 5/0 LATE ABDUL AZEEZ, VILLAGE & PO
PO- DAHAURA, VIA
SAKRI, P.S. MANIGACHHI, DISTRICT DARBHANGA
-17- OA/050/00413/2018 with 16 other OAs
6. LALAN PASWAN, S/O LATE RAMJEE PASWAN VILLAGE KHA
KHARARAKH,
RARAKH, PS
BAIRAVASTHAN DISTRICT MADUBANI.
7. SHIV. NARAYAN YADAV, S/O LATE ANUP YADAV, VILLAGE & P.O. KATHRA PS.
MANIGACHHI DISTRICT DARBHANGA
8. SIYA RAM PASWAN, S/O LATE RAMESHWAR PASWAN VILLAGE & PO. KATHRA,
P.S.MANIGACHHI, DISTRICT DARBHANGA
9. BACHCHA
HCHA PANDEY S/O LATE KAMAL PANDEY MOHALLA SHIV GANGA WARD
NO. 3, P.O. & P.S. JHANJHARPUR, DISTRICT MADHUBANI
10. UTTAM LAL PASWAN 5/0 LATE BACHCHE LAI PASWAN VILLAGE BHIRATOL
RAJWARA, P.O. NEHVA, P.S. MANIGACHHI, DISTRICT DARBHANGA
11. RAM SOGARATH PASWA
PASWAN,N, 5/0 LATE RAM SEVAK PASWAN, VILLAGE
BHIRATOL RAJWARA, P.O. NEHRA, P.S. MANIGACHHI, DISTRICT DARBHANGA
............APPLICANTS..
- BY ADVOCATE : SHRI J.K. KARN
-VERSUS
VERSUS-
1. THE UNION OF INDIA, THROUGH THE CHAIRMAN CUM MANAGING DIRECTOR,
BHARAT SANCHAR NIGAM, CORPORATE OFFICE, BHARAT SANCHAR BHAWAN,
JANPATH. NEW DELHI
DELHI-110001.
2.. THE CHIEF GENERAL MANAGER, BSNL, BIHAR TELECOM CIRCLE, PATNA
800001.
3. THE G.M.(HR), O/O THE CGMT BSNL, BIHAR CIRCLE, PATNA
PATNA- 800001
4. THE AGM (LEGAL), O/O THE CGMT BSNL, BIHAR TELE
TELECOM CIRCLE, PATNA--
800001.
5. THE GENERAL MANAGER, TELECOM DISTRICT DARBHANGA
DARBHANGA- 846003.
6. THE TELECOM DISTRICT MANAGER, BSNL MADHUBANI
MADHUBANI- 847211.
7. THE AGM(ADMIN). O/O THE TDM, BSNL MADHUBANI
MADHUBANI-847211
...................RESPONDENTS
RESPONDENTS
- BY ADVOCATE(S): SHRI RAJESH KUMAR SINGH
13. OA/050/00086/2020
1. DHARMENDRA KUMAR JHA, S/O LATE GULAB JHA, RESIDENT OF VILLAGE &
P.O-HARIPUR,
HARIPUR, P.S
P.S- BAHERA, DISTRICT - DARBHANGA
ARBHANGA
-18- OA/050/00413/2018 with 16 other OAs
2. RAM BINOD CHOUDHARY S/O /O LATE NATHUNI CHOUDHARY, VILL-P.O
VILL P.O
KANTHUDIH, P.S
P.S- BAHERA, DISTRICT DARBHANGA
3. RANJEET KUMAR CHOUDHARY S/O LATE KHATRU CHOUDHARY VILL+P.O
VILL+P.O--
PANCHOVE, P.S
P.S- BISHANPUR, DISTRICT DARBHANGA
4. BIPIN KUMAR MISHRA, S/O LATE SURESH MISHRA, VILL
VILL- RAGHUNATHPUR,
P.O. KACHHARI BALUA, P.S
P.S- SARSHI, DIST- PURNIA.
5. RANDHIR KUMAR, S/O LATE BAJRANGI LAL VILL+P.O- PITAUJHIAYA, P.S--
HATHOURI, DISTRICT - MUZAFFARPUR.
6. NARAYAN JEE MISHRA, S/O GAURI KANT MISHRA, VILL
VILL- KETUKA, P.O--
BARIAUL, P.S
P.S- SADAR DISTRICT DARBHANGA.
7. RAM NARAYAN YADAV, S/O SATYA NARAYAN YADAV, VIL VIL- SHRIPUR BEHTA,
P.O-KANHAULI,
KANHAULI, P.S- MANIGACHHI, DISTRICT DARBHANGA.
8. MD EJAJ AHMAD, S/O MD AFJAL ANSARI, MOH MOGALPURA, P.S
P.S- SADAR,
DISTRICT DARBHANGA.
9. NAWAL KISHORE MISHRA, S/O LATE GAGENDRA MISHRA, AT AT- THALWARA,
P.O-THALWARA,
THALWARA, P.S
P.S- ASHOK PEAPAR MILL, DISTRICT DARBHANGA.
10. KAN
KANHAIYA
HAIYA THAKUR, S/O SHIV SHANKAR THAKUR, VILL-
VILL MASHAURA, P.O--
BAHERA, P.S
P.S- BAHERA, DISTRICT DARBHANGA.
11. RABINDRA THAKUR, 8/0 JAIPRAKASH THAKUR, AL
AL- SUSARI, PO- BIHAULL. P.S
BAHERA, DISTRICT DARBHANGA
12. MAHESH YADAV, 5/0 LATE RAM KISHUN YADAV, VILL
VILL- SRIPUR
IPUR BERTS, P.O
KANAHULI, P.S
P.S- MANIGACHHI, DISTRICT DARBHANGA
13. KRISHANDEO YADAV, S/O MOTILAL YADAV, VILL
VILL- MAHESHPATTI, P.O--
BHAUSHKAUL, P.S
P.S- KEOTI, DISTRICT DARBHANGA.
14. SEVAN THAKUR S/O LATE BUCHAN THAKUR VILL VILL- SUBHEPATTI, P.O--
ANANDPUR, P.S
P.S- HAYAGHAT,
AT, DISTRICT DARBHANGA.
15. SUSHIL JHA, S/O PACHAKAURI JHA, VILL
VILL- BALIA, P.O- LAKHANPUR, DISTRICT
MADHUBANI.
16. SUNIL KUMAR PASWAN, S/O MAUJEE PASWAN, VILL
VILL-+P.O- KATHRA, P.S--
MANIGACHHI, DISTRICT DARBHANGA.
17. CHANDESHAWAR PASWAN, S/O LAL CHANDRA PASWA
PASWAN, VILL--
BADHSAMELA, P.O
P.O- SAMELA, DISTRICT DARBHANGA.
............APPLICANTS..
- BY ADVOCATE: SHRI J.K. KARN
-VERSUS
VERSUS-
-19- OA/050/00413/2018 with 16 other OAs
1THE CMD, BSNL, BHARAT SANCHAR BHAWAN HARISH CHANDRA MATHUR
LANE, JANPATH, NEW DELHI
DELHI-110001.
2. THE CHIEF GENERAL MANAGER, TELECOMMUNICATIONS / BSNL, BIHAR
CIRCLE PATNA 800001
3. THE GENERAL MANAGER, BSNL, TELECOM DISTRICT DARBHANGA. 846003.
4. THE DE(ADMIN) BSNL, O/O THE GMTD, DARBHANGA 846003.
...................RESPONDENTS
ESPONDENTS
- BY ADVOCATE: SHRI RAJESH KUMAR SINGH
14. OA/050/00091/2020
1. RANVEER KUMAR SINGH, SON OF PAWAN KUMAR SINGH, RESIDENT OF
VILLAGE AND POST GODHIYARI, DISTRICT-DARBHANGA.
DARBHANGA.
2. RAM KRIPAL RAI, SON OF SIBAN RAI, RESIDENT OF VILLAGE
VILLAGE-MAUJE
MAUJE
CHAKOPUR, P.O.
P.O.-RAMATPUR, DISTRICT-SAMASTIPUR
SAMASTIPUR
3. SURESH YADAV, SON OF LATE JAGDISH YYADAV, RESIDENT OF VILLAGE--
PAGHARI, P.O.
P.O.-BAHERI, DISTRICT-DARBHANGA
DARBHANGA.
4. RAM NA
NARESH YADAV, SON OF SHRI KHOKHAI YADAV, RESIDENT OF VILLAGE-
VILLAGE-
KAKARGHATI, P.O.
P.O.-BHUSKAUL, DISTRICT- DARBHANGA.
5. BIRENDRA KUMAR, SON OF SRI KAPILESHWAR YADAV, RESIDENT OF VILLAGE
VILLAGE--
CHHATAUNA,
HHATAUNA, P.O.
P.O.-NARSARA, DISTRICT-DARBHANGA
DARBHANGA.
6. KAMLESH KUMAR, SON OF LATE JHARI PASWAN, RESIDENT OF VILLAGE
VILLAGE--
RAGHEPURA, P.O.
P.O.-LAHERIASARAI, DISTRICT-DARBHANGA.
DARBHANGA.
7. DASHRATH JHA, SON OF RAM UDIT JHA, RESIDENT OF VILLAGE
VILLAGE-KABILPUR,
KABILPUR,
P.O.-LAHERIASARAI,
LAHERIASARAI, P.S.
P.S.-BAHADURPUR,
DURPUR, DISTRICT-DARBHANGA.
DISTRICT
8. LAL KUMAR YADAV, SON OF KARI YADAV, RESIDENT OF VILLAGE
VILLAGE-MUSAFAPUR,
MUSAFAPUR,
DARBHANGA. P.O.
P.O.-GODHIYARI, DISTRICT-DARBHANGA.
DARBHANGA.
9. MD. MURTAZA, SON OF MD. YUSUF, RESI RESIDENT OF VILLAGE-GAUHAR
GAUHAR
NAWADA, P.O.
P.O.-KHARAJ, JITWARPUR, DISTRICT-SAMASTIPUR
DISTRICT
10. BIMLESH KUMAR JHA, SON OF RAM NARAYAN JHA, RESIDENT OF VILLAGE
VILLAGE--
BARHARI, P.O.
P.O.-BARHARA KOTHI, DISTRICT-PURNEA.
PURNEA.
11. MD. SAFIQUE, SON OF LAL MOHAMMAD, RESIDENT OF VIL
VILLAGE--
RAMBHADRAPUR,. P.S.
P.S.-KALYANPUR,
KALYANPUR, DISTRICT-SAMASTIPUR
DISTRICT
-20- OA/050/00413/2018 with 16 other OAs
12. SWARN SSINGH,
INGH, SON OF RAM KARAN SINGH, RESIDENT OF VILLAGE-
VILLAGE-
GHODHIYARI,. ANCHAL
ANCHAL-HAYAGHAT,
HAYAGHAT, DISTRICT-DARBHANGA
DISTRICT
13. RAM KUMAR RAI, SON OF RAM NARAIN ROY, RESIDENT OF VILLAGE
VILLAGE--
FARDAHA, P.S.
P.S.-BAHERA, DISTRICT-DARBHANGA
DARBHANGA.
............APPLICANTS..
- BY ADVOCATE : SHRI P.K. SINGH
SHRI CHITRANJAN SINHA, SR. ADVOCATE
-VERSUS
VERSUS-
1THE UNION OF INDIA THROUGH SECRETARY, DEPARTMENT OF TELECOM.
MINISTRY OF COMMUNIATION AND INFORMATION TECHNOLOGY, SANCHAR
BHAWAN, 20 ASHOKA ROAD, NEW DELHI
DELHI-110001.
110001.
2. THE CHIEF GENERAL MANAGER, TELECOMMUNICATIONS / BSNL, BIHAR
CIRCLE PATNA 800001
3. THE GG.M.
.M. (HR), O/O THE CHIEF GENERAL MANAGER, BIHAR TELECOM
CIRCULE, PATNA
PATNA-800001.
4. THE GMTD, BSNL, DARBHANGA
DARBHANGA-846003.
5. THE DE (ADMIN), O/O THE GMTD, DARBHANGA
DARBHANGA-846003.
HE CONTROLLER OF COMMUNICATIONS ACCOUNTS, BIHAR CIRCLE, 2ND
6. THE
FLOOR, CTO ANNEX BUILDING, PATNA
PATNA-800001(BIHAR).
800001(BIHAR).
...................RESPONDENTS
ESPONDENTS
- BY ADVOCATE(S) : SHRI RAJESH KUMAR SINGH
SHRI H.P. SINGH, SR. STANDING COUNSEL
SHRI SUMIT KUMAR
15. OA/050/00174/2020
1. RAM SURESH YADAV, 5/O LATE PUNJAB YADAV RESIDENT OF VILLAGE
NANOWRA, P.O.
P.O.- KOYALA-ASTHAN,
ASTHAN, P.S.KEOTI, DISTRICT-
DISTRICT DARBHANGA
2. MD. YUNUS, S/O MD KARNI, VILLAGE PINGI, P.O
P.O- DHOEE, DISTRICT
DARBHANGA
3. RAM SHANKER PATEL, S/O- SRI RAM RATAN PATEL, VILLAGE DUDHPURA, P.O
SAMASTIPUR, DISTRICT
DISTRICT- SAMASTIPUR.
4. KAMOD THAKUR, S/O SRI RAM SWAROOP THAKUR, VILLAGE SIMRI, P.O
P.O- KANSI
SIMRI, DISTRICT
DISTRICT- DARBHANGA.
5. RAM EKBAL YADAV, S/O SRI SHIVJEE YADAV, VILLAGE KAKARGH
KAKARGHATI, P.O--
BHUSKAUL, DISTRICT DARBHANGA.
-21- OA/050/00413/2018 with 16 other OAs
6. SHAYAM KISHOR YADAV, 5/0 SRI DHANNU YADAV, VILLAGE NARIAL TOLA, P.O
P.O--
KOYLA ASTHAN, DISTRICT
DISTRICT- DARBHANGA.
7. YADUBANSHI YADAV, S/O LATE RAM LOCHAN YADAV, VILLAGE SINGHASO,
P.O- SINGHASO, DISTRICT MADHUBANI.
8. RAM KUMAR JHA, S/O- LATE TEJ NARAYAN JHA, VILLAGE BAHADURPUR, P.O-
P.O-
BAHADURPUR, DISTRICT DARBHANGA.
9. HARI KISHAN YADAV, S/O SRI SONE LAL YADAV, VILLAGE DEOGHAT, P.O
P.O--
DEOGHAT, DISTRICT
DISTRICT- DARBHANGA.
10. UPENDRA SAH, S/O SRI SAKALDEO SAH, VILLAGE MADHUBANI, P.O
P.O- PATAHI,
DISTRICT MUZAFFARPUR.
............APPLICANTS..
- BY ADVOCATE: SHRI J.K. KARN
-VERSUS
VERSUS-
1THE BHARAT SANCHAR NIGAM LIMITED THROUGH THE CMD, BSNL, BHARAT
SANCHAR BHAWAN, HARISH CHANDRA MATHUR LANE, JANPATH, NEW DELHIDELHI--
110001.
2. THE CHIEF GENERAL MANAGER, TEL TELECOMMUNICATIONS
ECOMMUNICATIONS / BSNL, BIHAR
CIRCLE PATNA 800001
3. THE GG.M.
.M. (HR), O/O THE CHIEF GENERAL MANAGER, BIHAR TELECOM
CIRCULE, PATNA
PATNA-800001.
4. THE GMTD, BSNL, DARBHANGA
DARBHANGA-846003.
5. THE DE (ADMIN), O/O THE GMTD, DARBHANGA
DARBHANGA-846003.
...................RESPONDENTS
ESPONDENTS
- BY ADVOCATE: SHRI A.K. LAL
16. OA/050/00239/2020
1. BHOGENDRA MANDAL, S/O LATE MOHAN MANDAL, VILLAGE & PO PO--
GURMAHA, VIAVIA- LOHAT, P.S.- PANDAUL, DISTRICT-
DISTRICT MADHUBANI.
2. SANTOSH KUMAR MISHRA, S/O SRI MODANAND MISHRA, VILLAGE VILLAGE- DEBHI
TOL, P.O.
P.O.- HARBHANGA, P.S.- LAKHNAUR, DISTRICT-
DISTRICT MADHUBANI.
............APPLICANTS..
- BY ADVOCATE : SHRI J.K. KARN
-VERSUS
VERSUS-
-22- OA/050/00413/2018 with 16 other OAs
1. THE UNION OF INDIA, THROUGH THE CHAIRMAN CUM MANAGING DIRECTOR,
BHARAT SANCHAR NIGAM, CORPORATE OFFICE, BHARAT SANCHAR BHAWAN,
JANPATH. NEW DELHI
DELHI-110001.
2. THE CHIEF GENERAL MANAGER, BSNL, BIHAR TELECOM CIRCLE, PATNA
800001.
3. THE G.M.(HR), O/O THE CGMT BSNL, BIHAR CIRCLE, PATNA
PATNA- 800001
4. THE AGM (LEGAL), O/O THE CGMT BSNL, BIHAR TELECOM CIRCLE, PATNA
PATNA--
800001.
5. THE GENERAL MANAGER, TELECOM DISTRICT DARBHAN
DARBHANGA- 846003.
6. THE TELECOM DISTRICT MANAGER, BSNL MADHUBANI
MADHUBANI- 847211.
7. THE AGM(ADMIN)
AGM(ADMIN), O/O THE TDM, BSNL MADHUBANI-847211
MADHUBANI
...................RESPONDENTS
ESPONDENTS
- BY ADVOCATE: SHRI RAJESH KUMAR SINGH
17. OA/050/00252/2020
1. BARUN KUMAR MISHRA SON OF NARESH MISHRA
2. MANOJ KUMAR MISHRA SON SURESH MISHRA
3. PRABHASH KUMAR JHA SON OF SUBH NARAYAN JHA
4. RAJ KUMAR YADAV SON OF KAILOO YADAV
5. CHHEDI KUMAR JHA SON OF GANGADHAR JHA
6. BIMAL KANT THAKUR SON OF DINESH KANT THAKUR
7. MD ANISUR RAHMAN SON OF MUJIBUR RAHMAN
8. BIJENDRA NATH CHOUDHARY SON OF ANIRUDH CHOUDHARY
9. RAM NARAYAN PASWAN SON OF BAHRU PASWAN
10. LALIT YADAV SON OF KUSHESWAR YADAV
11. SIPAHI SINGH SON OF ARJUN SINGH
122 . MAHENDRA PRASAD YADAV SON OF RAM PARISHAN YADAV
13. RAJENDRA PRASAD YADAV SON OF RAM PARISHAN YADAV
14. RAJ KUMAR PASWAN SON OF KISHORI PASWAN
-23- OA/050/00413/2018 with 16 other OAs
15. SUNIL KUMAR MISHRA SON OF PITAMBER MISHRA
16. KRISHNA NAND MISHRA SON KAPALESHWAR MISHRA OF
17. SUDHIR KUMAR JHA SON OF SHIV SHANKAR JHA
18. PAWAN KUMAR JHA SON OF ROOP NARAYAN JJHA
19.VIVEKA
VIVEKA NAND JHA SON OF NAVO NATH JHA
20. MD NAYEEM ANSARI SON OF MD RIYASAT ANSARI
21.AMAR KUMAR JHA SON OF BALESHWAR JHA
22. BUDHAN PASWAN SON OF B.L. PASWAN
23. RIPUNJAY MISHRA SON OF KRIPALDWAJ MISHRA
24.DAYA NATH JHA SON OF SHAKTI NATH JHA
25. AKHILESH KUMAR JHA SON OF PULKIT JHA
26. BINOD KUMAR YADAV SON OF SITA RAM YADAV
27.BALESHWAR RAY SON OF JINISH LAL RAY
28. PREM CHANDRA JHA SON OF BACHCHE LAL JHA
29. PREM KANT MISHRA SON OF LAKHAN MISHRA
30.SHIV CHANDRA JHA SON OF SUKHDEO JHA
31. AMULYA CHANDRA CHOUDHARY SON OF SHIV KUMAR
32.CHNCHUN RAY SON OF GANAUR RAY
33.ADITYA NATH JHA SON OF UPENDRA JHA
34.ANANT JHA SON OF BALDEO JHA
35. SURENDRA NATH JHA SON OF PITAMBER JHA
ALL ARE REGULAR MAJDOOR (GROUP
(GROUP-D),
D), BHARAT SANCHAR NIGAM LIMITED
UNDER MADHUBANI SSA DISTRICT
DISTRICT- MADHUBANI (BIHAR)
...........APPLICANTS.
- BY ADVOCATE : SHRI M.P. DIXIT
-VERSUS
VERSUS-
-24- OA/050/00413/2018 with 16 other OAs
1. THE BHARAT SANCHAR NIGAM LIMITED THROUGH CHAIRMAN -CUM CUM
MANAGINGDIRECTOR, BHARAT SANCHAR NIGAM LIMITED, BSNL CORPORATE
OFFICE, JAN PATH, NEW DELHI - 110001
2. THE ASSISTANT GENERAL MANAGER (PERS
(PERS-III), OFFICE OF THE CHAIRMAN -
CUM-MANAGING
MANAGING DIRECTOR, BHARAT SANCHAR NIGAM LIMITED, BSNL
CORPORATE OFFICE, NEW DELHI
DELHI-110001.
3. THE CHIEF GENERAL MANAGER, TELECOM, BHARAT SANCHAR NIGAM LIMITED
BIHARR CIRCLE, PATNA, PIN CODE 800001 (BIHAR).
4. THE DEPUTY GENERAL MANAGER (ADMN), OFFICE OF THE CHIEF GENERAL
MANAGER, TELECOM, BHARAT SANCHAR LIMITED, PATNA, PIN CODE (BIHAR). -
NIGAM 800001
5. THE ASSISTANT GENERAL MANAGER (ESTT), OFFICE OF THE CHIEF GENE
GENERAL
RAL
MANAGER, TELECOM, BHARAT SANCHAR NIGAM LIMITED, PATNA, PIN CODE
800001 (BIHAR).
6. THE GENERAL MANAGER, TELECOM DISTRICT, BHARAT SANCHAR NIGAM
LIMITED, DARBHANGA
DARBHANGA- 846001.
7. THE TELECOM DISTRICT MANAGER, BHARAT SANCHAR NIGAM LIMITYED,
MADHUBANI, PIN CODE- 847211 (BIHAR).
8. THE DIVISIONAL ENGINEER (ADMN.), OFFICE OF THE TELECOM DISTRICT
MANAGER, BHARAT SANCHAR NIGAM LIMITED, MADHUBANI, PIN CODE
CODE- 847211
(BIHAR)
9. THE ASSISTANT GENERAL MANAGER OFFICE OF THE TELECOM DISTRICT
MANAGER, BHARAT SANCHA
SANCHAR
R NIGAM LIMITED, MADHUBANI, PIN CODE-
CODE 847211
(BIHAR).
........RESPONDENTS.
RESPONDENTS.
- BY ADVOCATE: SHRI RAJESH KUMAR SINGH
SHRI SUMIT KUMAR
ORDER
Per Kumar Rajesh Chandra, A.M. :- All the above 17 OAs have been taken up together for hearing since the prayer and issue involved in these OAs are similar. All these OAs are accordingly decided to be disposed of by the following common order.. OA No. 413/2018 is taken up as a lead case for convenience.
2. OA No. 413/2018 has been een filed for the following relief:-
relief:
-25- OA/050/00413/2018 with 16 other OAs "(i) That your Lordships may graciously be pleased to declare the impugned action and orders dated 13.04.2018, 16.04.2018, 26.04.2018 and 16.03.2017 issued by the Respondents No. 9, 10, 11 and 6 as contained in Annexure A/17 Series and A/13 as null and void, abinitio wrong, contemptuous and bad in law where the disciplinary authorities have been directed to terminate the services of applicants in terms of para-3 3 of appointment letter dated 20.09.2002 20.09.20 as contained in Annexurexure A/5 at the dictate of said Vigilance officials and as such the said orders be quashed and set aside.
(ii) That your Lordships may further be pleased to direct/command the Respondents to grant all consequential benefits in favour of the applicants including Financial Up-gradations, Up gradations, Presidential orders, promotion to the post of Phone Mechanics and NEPP treating them as regular Majdoor (Group-D) D) without any further delay.
(iii) Any other relief or reliefs including the cost of the proceeding may be allowed lowed in favour of the Applicants."
Applicants.
3. The facts of the case, as per the applicants, applicant are that they were engaged as Daily Rated Majdoor (in short DRM) under the Respondents in between 1975 to 1993 but getting discrimination with regard to grant of Temporary status at par with others, they submitted representations and thereafter they filed cases before this Tribunal vide OA No. 599/1996 and other connecting OAs for grant of temporary status and other consequential benefits benefits.
3.1 It is contended that during pendency of the said case, the respondents concerned have called them in between 12.05.1998 to 20.05.1998 alongwith their working certificates and accordingly they appeared before the committee where their documents were verified and found correct but unfortunately they were not granted temporary status for the reason of their service records being forged and as such they have been issued one termination order dated
-26- OA/050/00413/2018 with 16 other OAs 30.06.1998 which was also challenged in the said OA No. 599 of 1996 with other conn connecting OAs.
3.2 The applicants have submitted that the above OAs were allowed by this Tribunal vide order dated 18.02.1999 whereby the order of termination dated 30.06.1998 was quashed and respondents were further directed to continue the applicants in service, rvice, draw up a seniority list of the DRMs/casual Labors, assign them proper seniority with reference to their initial dates of engagement as well as length of service service.. Respondents were also directed to examine the question of conferment of temporary status status and regularization of their services as per the relevant rules which should be completed within 04 months with further liberty to make necessary enquiry into the allegations regarding their engagement on the basis of alleged forged records and to take aappropriate ppropriate action in accordance with law.
3.3 It is submitted that thereafter the Respondents have granted temporary status in favour of the applicants vide order dated 01.03.2001 with effect from 01.08.1998 and seniority list was also issued though much after the expiry of stipulated period as fixed by this Tribunal on 18.02.1999 in the said OAs. 3.4 When the order was not complied, some of the aggrieved persons filed contempt case Vide CCPA No.144 of 2000 and CCPA No.146 of 2000 and thereafter the Resp Respondents ondents issued regularization order on 18.07.2002 and later issued ued appointment order in this
-27- OA/050/00413/2018 with 16 other OAs regard on 20.09.2002 appointing them in the pay scale of Rs.4000 Rs.4000--
5800 treating their regularization as ad ad-hoc hoc subject to police verification etc. It is submitted tthat hat the Respondents have thereafter verified all the documents and also completed formality of police verification in which also no wrong was found. 3.5 It is averred by the applicants that in the meanwhile the said contempt cases were taken up on 27.12.2004 and 17.10.2003 respectively wherein the Respondents have tendered unqualified apology before this Tribunal for not implementing the said order in time and they further informed to the Tribunal Tri that the applicants have been granted temporary status and also regularized in terms of the order so passed on 18.02.1999 in the said OAs OAs.. Accordingly, the said CPs were dropped without liberty to the Respondents for making any further enquiry.
3.6 It is further contended by the applicants that in the meantime after more than 6/7 years from the date of dropping of the said contempt proceedings, the applicants were surprised to receive Charge Memorandums dated 19.06.2010 under Rule Rule-36 36 of BSNL (CDA) Ru Rules, les, 2006 in which the same allegation regarding submission of forged casual labor card have been alleged against all of them. It is submitted that the respondents have raised same issue in the said OA No. 599 of 1996 and other connecting OAs which were already already decided by this Hon'ble Tribunal on 18.02.1999 with liberty to them to make inquiry and take appropriate action within 04 months and in
-28- OA/050/00413/2018 with 16 other OAs compliance thereof they were granted temporary status in the year 2001 and regularized also on 18.07.2002.
18.07.2002 Apart from rom this the respondents had also ttendered unqualified apology in the said contempt cases stating that the order dated 18.02.1999 has been complied unconditionally and that being the reason, the said contempt cases were dropped and as such raising the same issue after such a long period amounts to clear case of con contempt tempt and as such the action of the respondents are against the principle of promissory estoppels.
3.7 It is further submitted that the applicants filed OA No. 516 of 2010 along with other connec connecting ting OAs challenging the said charge memorandum but the said OAs were dismissed on 21.01.2011 with direction to the respondents to conclude the departmental proceeding within a period of 6 months but the said proceeding was concluded in March, 2016 i.e. after more than 05 years whereby the punishment of reduction to lower stages either for one year or nine months or six months months, as the cases may be, be have been imposed vide order dated 14.03.2016 and 17.03.2016. 3.8 The applicants have alleged that in spite of the aforesaid punishment order as shown in the said letters dated 14.03.2016 and 17.03.2016 (Annexure A/8 series) , the Respondent No. 9 issued one order dated 18.03.2016 (Annexure A/9) directing the Respondent No.11 to direct the concerned disciplinary plinary authorities to implement the said final orders/punishments as issued by them henceforth and
-29- OA/050/00413/2018 with 16 other OAs the same may also been entered in the service record of concerned employees without any delay and on the aforesaid direction of the Respondent No. 9, the Respondent spondent No. 11 has issued order on 23.03.2016 and after receipt of the said orders, the concerned disciplinary plinary authority has issued intimation on 09.08.2016 and 05.09.2016 informing the implementation of final orders with dates which are self explanatory.
3.9 The applicants have further submitted that the applicants have already undergone the said punishment order admittedly but in the meanwhile after expiry of punishment period, they surprised to receive one order dated 16.03.2017 on 05.04.2017 issued by the Respondent No.6 whereby he has reviewed the matter and remitted the same to the concerned dis disciplinary plinary authorities to take action at the dictate and order of Vigilance i.e. Respondent No. 9 and 11 order dated 16.03.2006 and 18/22.01.2010 which is tota totally lly arbitrary, unconstitutional, against Rules, against Government of India orders and also against judicial pronouncements which never permits any interference by the Vigilance authorities and also it clearly speaks that dis disciplinary plinary authorities are neither neith supposed to act on the dictate of vigilance igilance nor the order of Vigilance is binding upon him. 3.10 It is contended by the applicants that the law is also settled which clearly speaks that once the punishment imposed by the disciplinary linary authorities have be been en undergone by the delinquent employees, no other punishment can be imposed even by the
-30- OA/050/00413/2018 with 16 other OAs Hon'ble President of India otherwise it will be directly against the principle of Double Double-Jeopardy. The he applicants have made effort to know about the said orders of vig vigilance ilance dated 16.03.2006 and 18/22.01.2010 as referred in the order of respondent No.6 dated 16.03.2017 and they procured the order dated 18/22.01.2010 which shows that the concerned dis disciplinary plinary authorities were directed to initiate action for termination of service by following the prescribed procedure by issuing charge sheet as applicable in individual cases but it does not mean that the dis disciplinary linary authorities will lose their sight and terminate the services of individuals. 3.11 After the receipt of said id order dated16.03.2017 issued by the Respondent No.6 the applicants submitted their representation on 03.06.2017 questioning the validity of the said order which is self-- explanatory but getting no response they sent reminder on 05.08.2017 but no order has been passed without any reason. It is submitted that the entire game of respondent No.6, 9 and 11 is to terminate the applicants and that being the reason they are pressurizing the dis disciplinary plinary authorities to terminate the applicants which has not been accepted by the Disciplinary authority which can be seen from his letter of dated 03.10.2017. Therefore, impugned order dated 13.04.2018 and 16.04.2018 was circulated by the Respondent No.4 whereby the concerned authorities / Dis Disciplinary plinary Authorities hav have e been directed to terminate the services of applicants directly in view of para para-3 3 of the terms and condition of
-31- OA/050/00413/2018 with 16 other OAs appointment order dated 20.09.2002 and one letter dated 25.01.2018 issued by the Respondent No. 11 as referred in the said impugned orders whic which,, according to the applicants, are not only bad in law, unjust, contemptuous, without authority, against the principle of promissory estoppels, punitive, unconstitutional, colorable exercise of power, ill ill-motivated, motivated, against settled principle of law and ccondemnable ondemnable due to inordinate delay but also contrary to the directives of Government of India issued from time to time as well as against various judicial pronouncements of Hon'ble Supreme Court of India, High Court and CAT which never permit the Vigilance authority to interfere in the matter of Dis Disciplinary plinary proceeding and dictate such Dis Disciplinary plinary authorities to Impose punishment as per their whims and caprices. Hence Hence, this Original Application.
4. By way of supplementary petition, the applicants have placed placed on record the order of the Disciplinary Authority dated 05.03.2016 (Annexure A/18) whereby punishment of reduction to lower stage against the applicants was imposed and have pleaded that the impugned order issued by the Vigilance directing the Disciplin Disciplinary ary Authority to terminate the services of the applicants on the same reason is unwarranted and more so so, the authorities, who have approved the appointment of applicants and who have also been issued with charge memorandum, have either been exonerated or been imposed the punishment of censure by the higher authorities but the poor applicants who are rendering their services for more
-32- OA/050/00413/2018 with 16 other OAs than 25 years are being made scapegoat. The punishment orders dated 06.08.2010, 25.01.2011 and 04.09.2014 have also been annexed exed as Annexure - A/19 series.
5. The respondents have filed written statement in which it is stated that pursuant to order dated 18.02.1999 by this Tribunal in OA No. 599/1996 with 32 other OAs the respondents granted temporary status on provisional/ad provisional/ad-hoc hoc basis to 191 casual labours including the applicants w.e.f. 01.08.1998 vide order dated 01.05.2001 (Annexure R/1) with rider that their engagement will be terminated at any time if it is found that their labour cards are not genuine and their engageme engagement nt in the department is not as per rules. Since the order was not complied with fully some of the applicants filed contempt and thereafter the respondents granted RM status to 140 labours from the panel of TSM vide letter dated 18.07.2002 purely on tempor temporary and ad-hoc basis and appointed them provisionally as R/M (Group 'D') vide orders on 20.09.2002 with rider that " they will be granted confirmation in R/M cadre only after verification of paid vouchers during engagement period as labour which are unde underr inquiry by the High Power Committee. If at any stage the work diary of the labour card of any candidate is found to be false/forged the R/M status shall be withdrawn shall be withdrawn and shall be liable for removal from job after observing necessary fo formalities." It is contended that the High Power Committee submitted verification report in between the year 2009 2009-10 10 and on the basis of such verification report it was decided with the consent of BSNL H/Q to
-33- OA/050/00413/2018 with 16 other OAs take action against them by initiating disciplinary proceedings in compliance of court order dated 18.02.1999. Accordingly, disciplinary proceeding was initiated by issuing charge sheet under Rule 36 of BSNL (CDA) Rules, 2006 with the allegation of having submitted forged casual labour card.
5.1 It is contended that the applicants preferred OA 516/2010 along with other connected OAs challenging the charge memo but the OAs were dismissed with a direction upon the respondents to conclude the proceedings pre preferably ferably within six months. According to the respondents, in the said disciplinary proceedings opportunity of personal hearing was given to the charged officials including the applicants. The Inquiring Authority concluded Inquiry with findings that "on on the basis of preponderance of probability, by and large, the article of charge is proved proved".
". The Disciplinary Authority then imposed penalties upon some applicants but no order was passed in regard to others for want of conclusion of proceedings. 5.2 It is further ther averred that the BSNL HQ did not agree with the punishment awarded by the Disciplinary Authority and appointed GMTD, Darbhanga as reviewing authority to review the punishment orders who after review remitted the matter back to the disciplinary authori authority with direction "to to dispose of the disciplinary proceeding against individual taking into cognizance of all the facts and figures (which were ignored knowingly or unknowingly) and different guidelines issued from time to time on the subject without bein being g prejudiced to anything and pass an order within a time frame of 180
-34- OA/050/00413/2018 with 16 other OAs days."
." The respondents have mentione mentioned d that all such cases are still pending with the disciplinary authority. 5.3 It is further contended by the respondents that BSNL Corporate office dealing with casual labours' misconduct of forged documents in securing employment had deliberated with Vigilance Branch as well and conveyed vide letter dated 16.04.2018 that the case may be dealt as per para 3 of the terms and conditions of their appoin appointment tment order dated 20.09.2002 and the said letter was forwarded by Circle Office vide letter dated 26.04.2018 to concerned SSA heads for necessary action. But before any action is taken applicants approached this Tribunal and the Tribunal granted interim stay ay order on the letter dated 13.04.2018 and 16.04.2018 of BSNL Corporate office. Hence, the respondents have submitted that the matter may be treated as premature and prayed for dismissal of the OA. The learned counsel for respondents cited the judgments off Hon'ble Supreme Court in the case of (i) State of UP Vs. Brahm Dutt Sharma and Another [ (1987) 2 SCC 179], (ii) Executive Engineer, Bihar State Housing Board Vs. Ramesh Kumar Singh & Others [(1996) 1 SCC 327], (iii) UOI Vs. Kunisetty Satyanarayan [ AIR(SC) IR(SC) 2007 906], (iv) Special Director and Another Vs. Mohd. GhulamGhouse and Another [ (2004) 3 SCC 5440] and order dated 01.09.2014 of Hon'ble Patna High Court dated in CWJC No. 18912 of 2011 and Ors. and order dated 16.04.2003 in the matter of The State te of Bihar &Ors. Vs. Md. Asif &Ors.and Amar Kumar Bhagat [2003(2) 2003(2) PLJR] in support of their case. The learned counsel for
-35- OA/050/00413/2018 with 16 other OAs respondents submitted that notice for show cause does not create a cause of action so it cannot be challenged and that show cause should ould not have been interfered.
6. In the rejoinder, the applicants while reiterating the submissions as made in the OA have submitted that the charge sheet so issued against the applicants dated 19.06.2010 by which they were awarded punishment has been ord ordered ered to be dropped unconditionally vide order dated 17.12.2018 and without any disturbance the applicants are performing their duties. It is mentioned by the applicants that GPF contributions are deducted from the monthly salary of respective applicants as per provision of Rule 37(4) of CCS (Pension) Rules 1972 right from the date of their appointment till date and sent to Department of Telecom, they have been allotted government quarters with benefits of pay fixations. In some cases presidential order ha hass also been issued and some of them have passed departmental competitive examinations for promotion to the higher grades and as such the impugned order is punitive and illegal. It is further submitted by the applicants that for the same cause and allegatio allegationn the respondents have issued show cause notice dated 23.03.2020 whereby decision to terminate the services of the applicants have been taken against which another OA No. 252 of 2020 has been filed which is still pending. The applicants have referred to or order der dated 17.01.2020 in CWJC No. 14740 of 2018 in which the Hon'ble High Court questioned the termination of the
-36- OA/050/00413/2018 with 16 other OAs casual labours in para 12 and 13 of its order in connection with the case of 4 applicants of this OA as well as in OA No. 252/2020.
7. Heard the learned counsel for the parties of the above OAs and perused the pleadings and the documents as well as citations carefully carefully.
8. The learned counsels for the parties during hearing have have basically argued on the basis of their respective pleadings. Learned counsel for applicant applicants produced a copy of order dated 17.01.2020 passed by the Hon'ble High Court, Patna in CWJC No. 14770 of 2018 and also order dated 19.07.20 19.07.2024 in Civil Review No. 35 of 2021 in CWJC No. 14770 of 2018 preferred by the responde respondents BSNL which were dismissed by Hon'ble Court in support of his case.
9. The learned counsel for applicant Shri J.K. Karn in OA No. 86/2020 submitted that in the second set of OAs filed in 2020, 2020 some of the applicants have already retired on duty but tthey hey are not getting pension. The termination order is stayed only but not set aside. He also submitted that in the letter dated 16.04.2018 it reveals that charges against the applicant were not proved. He further submitted that in OA No. 91/2020 the applic applicants ants belong to Darbhanga Division and the chargesheet chargesheets issued vide Anenxure A/1 series where High Power Committee stating that labour cards are forged were later withdrawn.. It is alleged by him that there is no proof as to who proved the same and how, how as no o enquiry was conducted where applicants could be allowed to participate and submit mit their defence defence.
-37- OA/050/00413/2018 with 16 other OAs
10. Admitted facts in the OA are that the applicants earlier approached this Tribunal vide OA No.599/1996 and other connecting OAs for grant of temporary status and other consequential benefits benefits..
During the pendency of the OAs, termination order dated 30.06.1998 was passed which was challenged in the aforesaid OA No. 599/1996 and other OAs. OA No. 599/1996 and Ors.were disposed of by this Tribunal vide order dated 18.02.1999 whereby the impugned termination order dated 30.06.1998 was quashed and set aside, the operative portion of which reads as follows:
follows:-
"In view of the aforesaid discussions discussions of the factual and legal aspects of the matter involved, we dispose of all the aforesaid OAs with the following directions:-
(i) The impugned termination notices/orders dated 30.06.1998 issued by the Respondents Department to the applicants are quashed;
(ii) Those e of the applicants, who have been either disengaged and/or engaged under the interim orders of the Tribunal or otherwise shall continue to be engaged on the terms and conditions as applicable to them;
(iii) Those of the applicants, who have been disengaged by the the impugned order shall be re-engaged re engaged with continuity of service, but without back wages on the terms and conditions as applicable to them.
(iv) The Respondents espondents shall draw up a seniority list of the DRMs/Casual labours and assign them proper seniority with reference rence to their initial dates of engagement as well as length of service;
(v) The Respondents shall examine the question of conferment of temporary status and regularization of their services as per the relevant rules. The exercise relating to IV and V shall be completed within four months from the receipt of a copy of this order.
-38- OA/050/00413/2018 with 16 other OAs
(vi) The respondents shall, however, be at liberty to make necessary enquiry into the allegations regarding their engagement on the basis of alleged forged records and to take appropriate action ction in the matter in accordance with law.
11. In pursuance of above order of this Tribunal, the respondents have granted temporary status in favour of the applicants vide order dated 01.03.2001 with effect from 01.08.1998 and seniority list was also issued though much after the expiry of stipulated period as fixed by this Tribunal on 18.02.1999 in the said OAs OAs. Appointment order was issued vide order dated 20.09.2002 (Annexure A/5) subject to police verification etc. It is submitted that the Responden Respondents ts have thereafter verified all the documents and also completed formality of police verification in which also no wrong was found. However, disciplinary proceeding was initiated against the applicants by issuing charge sheet under Rule 36 of BSNL (CDA) Ru Rules, les, 2006 with the allegation of having submitted forged casual labour card as per verification report of the High Power Committee. The applicants then moved this Tribunal in OA No. 516 of 2010 along with other connecting OAs challenging the said charge me memorandum morandum but the said OAs were dismissed on 21.01.2011 with direction to the respondents to conclude the departmental proceeding within a period of 6 months but the said proceeding was concluded in March March, 2016 i.e. after more than 05 years whereby the punishment nishment of reduction to lower stages either for one year or nine months or six
-39- OA/050/00413/2018 with 16 other OAs months as the cases may be have been imposed vide order dated 14.03.2016 and 17.03.2016. The matter was then reviewed by the BSNL HQ disagreeing with the penalty imposed and tthereafter hereafter at the behest of the Vigilance it was directed vide impugned order dated 13.04.2018 and 16.04.2018 to terminate the services of the applicants in view of para ara 3 of the terms and conditions of their appointment order dated 20.09.2002 20.09.2002..
12. We have observed that the counsel for respondents is taking the plea that the Tribunal ribunal had granted them the liberty on 18.02.1999 that they shall, however, be at liberty to make necessary enquiry into the allegations regarding their engagement on the basis of alleged lleged forged records and to take appropriate action in the matter in accordance with law. Since no time frame was fixed so they are at liberty to conduct this enquiry even after twenty years. This is preposterous. Hon'ble ble Apex Court has observed in the latest judgment in Civil Appeal NO. 317 OF 2025 (Petition for Special Leave to Appeal(C) No. 9719/2020) in the matter of H. Guruswamy & ORS. Appellant(s) Vs. A. Krishnaiah since deceased by LRs Respondent(s) dated 08.01.2025 that ".........the rules of limitation ion are based on the principles of sound public policy and principles of equity. No court should keep the 'Sword of Damocles' hanging over the head of a litigant for an indefinite period of time."
13. We observe that if the punishment order has already been n undergone then how a review is being ordered vide order dated
-40- OA/050/00413/2018 with 16 other OAs 16.03.2017 (Annexure A/13). It is also mentioned in the rejoinder that charge sheet issued against the applicants dated 19.06.2020, by which punishment has been awarded and the same has been undergone ndergone by the applicants, has been ordered to be dropped unconditionally vide order dated 17.12.2018 and that Hon'ble Patna High Court upheld the order of the Tribunal vide order dated 17.01.2020 in CWJC No. 14740 of 2018. Review preferred by the respond respondents ents BSNL has also been dismissed by Hon'ble High Court vide order dated 19.07.2024 in the said CWJC. We also observe that there are few cases in this bunch matter where some of the applicants have been terminated on similar charge. So it is very natural aand nd logical for all the applicants to think that they will also meet the same fate. This Bench will also presume that respondents will follow a similar line.
14. In view of the above observations, observations we have arrived at the following conclusion conclusion:-
(i) The matter atter has already been adjudicated even upto the level of Hon'ble High Court.
(ii) The punishment imposed has already been served.
(iii) Some of the he applicants have been terminated wrongly only on the basis of Vigilance advice.
(iv) Since in OA No. 46/2020, the enquiry report dated 04.01.2017 mentions that one of the members of the High Power Committee has stated that his signature is not there on
-41- OA/050/00413/2018 with 16 other OAs the HPC report, we have every reason to believe that the HPC report is tainted. Moreover,, the inquiry report has not held the applicant guilty. (Annexure A-3 3 of OA 46/2020)
(v) The High Power Committee report has not been placed before this tribunal by the respondents and it is not clear as to what is the basis of holding the labour card to be be forged. Who has enquired and what is the basis of arriving at this conclusion?
(vi) We are aware of the settled law that the courts/tribunals should not normally interfere with the charge memo. But since the very fact that the charge memo is itself relying on tainted documents there is scope of interference by the Tribunal. Additionally some of the applicants in the OA have been terminated so the apprehension of other applicants regarding meeting the same fate cannot be held to be without any sound reason when the respondents are working with pre-
pre-
determined mind set. Another issue that some of them have already undergone punishment for the same charge also makes it a fit case for interference in the instant charge memo.
15. Under the peculiar facts and circumstances circumstances of the case, the above OAs are allowed. The impugned orders in all the OAs are hereby quashed and set aside. The respondents are accordingly directed to consider the case of the applicants for grant of all consequential benefits in favour of app applicants licants within a period of
-42- OA/050/00413/2018 with 16 other OAs three months from the date of receipt of this order. Pending MAs, if any, in the above OAs are also disposed of accordingly. No order as to costs.
Sd/- Sd/-
[RAJVEER SINGH VERMA] [KUMAR RAJESH CHANDRA]
Judicial Member Administrative Member
Srk.