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All Kerala Ex-Ser.Secuty.Staff ... vs Union Of India on 26 August, 2014

Bench: T.S. Thakur, R. Banumathi

                                                          1


         ITEM NO.9                             COURT NO.3                       SECTION X

                                     S U P R E M E C O U R T O F           I N D I A
                                             RECORD OF PROCEEDINGS

         Writ Petition(s)(Civil)                No(s).    426/2010

         ALL KERALA EX-SER.SECUTY.STAFF ASSN.BSNL                                 Petitioner(s)

                                                         VERSUS

         UNION OF INDIA & ORS.                              Respondent(s)
         (With appln. For permission to file rejoinder affidavit and stay
         and office reprot)
         (For final disposal)

         Date : 26/08/2014 This petition was called on for hearing today.

         CORAM :
                                 HON'BLE MR. JUSTICE T.S. THAKUR
                                 HON'BLE MRS. JUSTICE R. BANUMATHI

         For Petitioner(s)                 Mr. Sanjeev K.Bhardwaj, Adv.
                                           Mrs Lalita Kaushik ,Adv.

         For Respondent(s)                  Mr Pavan Kumar ,Adv.

                                            Mr. Rajiv Dutta, Sr. Adv.
                                            Mr. T.A.Khan, Adv.
                                            Mr. Satya Siddiqui, Adv.
                                            Mr. S.A.Siddiqui, Adv.
                                            Ms. Asha G.Nair, Adv.
                                            Mr. S.K.Mishra, Adv.
                                            Mrs. Anil Katiyar ,Adv.


                              UPON hearing the counsel the Court made the following
                                                 O R D E R

Learned counsel appearing on behalf of BSNL is reported busy in some other court. A request is made on his behalf for a short adjournment.

Post on 02.09.2014.

Reason: Mr. Rajiv Dutta, learned senior counsel appearing on behalf of Union of India may in the meantime place on record a copy of scheme formulated by the Union of India for re-employment/rehabilitation of  2 Ex-servicemen, a reference to which has been made in Order dated 05.07.2011 passed in W.P.(C) No. 291 of 2010. Learned counsel appearing on behalf of BSNL shall also take instructions about the current status of the security agencies which provide man power for security purposes in BSNL Establishment all over the country and whether the out-sourcing of security agencies has in any manner reversed the earlier practice of employing only Ex-servicemen for security jobs.

    (Shashi Sareen)                        (Veena Khera)
      Court Master                         Court Master