Suman Chakraborty & Anr vs Bsnl & Ors
2021 Latest Caselaw 1725 Cal

05-03-2021 ct no. 13 Sl.95 sp

WPA 4626 of 2021 Suman Chakraborty & Anr.

-Versus-

BSNL & Ors.

(Via Video Conference)

Mr. Mahaboob Ahmed ...for the petitioners Mr. Dipak Kumar Mukherjee, Mr. Rajib Mukherjee, Ms. Anindita Banerjee, Ms. Shreyasi Bhaduri

.... for the BSNL

The writ petitioner prays for compassionate

employment in the BSNL on account of death of his

father allegedly in harness.

In terms of the notification of the Central

Government issued by the Ministry of Personnel,

Public Grievances and Pensions (Department of

Personnel and Training) dated October 31, 2008, the

all service matters relating to BSNL are maintainable

only before the Central Administrative Tribunal

under the provisions of Section 14(2) of the

Administrative Tribunal Act, 1985.

Hence, the writ petition is dismissed with

liberty to the petitioner to move the Central

Administrative Tribunal on the self-same cause of

action.

There shall be no order as to costs.

Urgent photostat certified copy of this

judgment, if applied for, be given to the parties upon

compliance of all formalities.

(Rajasekhar Mantha, J.)