Netar Singh Parkash Chand vs Bharat Sanchar Nigam Limited and Others

Kurian Joseph, C.J.—The writ petition is filed with the following prayers:

i) that the Respondents be directed to decide the representation of the Petitioner submitted vide Annexure P-4 as expeditiously as possible preferably within two months from today.

ii) that the Respondents be directed to extend all benefits of the judgment passed in CWP No. 55 of 2002 in the case of Petitioner as the Petitioner is a similar situated person.

In the nature of the order, we propose to pass in this case, we do not think it necessary at this stage to go into the various contentions taken either by the Petitioner or by the Respondents. Annexure P-4, representation, filed by the Petitioner is pending consideration before the third Respondent. There will be a direction to the third Respondent/competent authority to look into Annexure P-5 and take appropriate action thereon in accordance with law, adverting to the contentions taken by the Petitioner in the representation within a period of three months from the date of production of a copy of this judgment along with a copy of the writ petition by the Petitioner. In case, the writ Petitioner is similarly situated as others, in whose case it is reported that the orders have been passed, similar treatment shall be extended to the Petitioner, herein, also.

With the above observations, the writ petition stands disposed of, so also the pending application(s), if any.