Gen.Manager,Bsnl,Vsp, 2 vs Industrial Tribunal,Labour ...
2022 Latest Caselaw 3756 AP

               HIGH COURT OF ANDHRA PRADESH
         MAIN CASE No: W.P.Nos.27296, 24820 & 24831 OF 2014
                               PROCEEDING SHEET
Sl.                                                                         OFFICE
      DATE         ORDER
No                                                                          NOTE.
                   RNT,J
8.    06.07.2022         Ms. C. Lakhsmi Kumari, learned counsel for the
                   petitioners, submits that the controversy involved in
                   these petitions was squarely covered by the Hon'ble
                   Apex Court in the case of Bharat Sanchar Nigam
                   Limited Vs. Bhurumal [(2014) 7 SCC 177].
                         Ms. R. Madhavi, learned counsel representing the
                   Respondent No.2 in W.P.Nos.24820 & 24831 of 2014

and Ms. Alekya, learned counsel representing Sri N. Harinath, learned counsel for the respondent No.1 request for time to go through the judgments and appraise the Court on next date of listing of the controversy is covered or not.

List on 12.07.2022.

________ RNT,J PGT