Bharat Sanchar Nigam Ltd. Vs. K. Nagarathnamma
[Civil Appeal No(s). 10703/2011]
KURIAN, J.
1. The issue raised in this case, as to whether reservation is available in upgradation simplicitor, is covered in favour of the appellant by the decision of this Court in the case of appellant itself (Civil Appeal No.5286-5287 of 2005 titled Bharat Sanchar Nigam Ltd. v. R. Santhakumar Velusamy & Ors., reported in (2011) 9 SCC 510).
2. Therefore, this appeal is allowed in terms of the judgment referred to above.
3. Pending applications, if any, shall stand disposed of.
4. There shall be no orders as to costs.
.......................J. [KURIAN JOSEPH]
.......................J. [S. ABDUL NAZEER]
NEW DELHI;
NOVEMBER 22, 2017.
Item No.104 Court No.5 Section IV-A
Supreme Court of India
Record of Proceedings
Bharat Sanchar Nigam Ltd. Vs. K. Nagarathnamma
[Civil Appeal No(S). 10703/2011]
Date: 22-11-2017
This appeal was called on for hearing today.
CORAM:
HON'BLE MR. JUSTICE KURIAN JOSEPH
HON'BLE MR. JUSTICE S. ABDUL NAZEER
For Appellant(s)
Mr. R.D. Agrawala,Sr.Adv.
Mr. Pavan Kumar, AOR
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
The appeal is allowed in terms of the signed judgment.
Narendra Prasad
Renu Diwan
Court Master
Asst. Registrar
Signed "Non-Reportable" Judgment is placed on the file
