NON-REPORTABLE IN THE SUPREME COURT OF INDIA CIVIL APPELLATE JURISDICTION

   CIVIL APPEAL  NO(S). 10703/2011

BHARAT SANCHAR NIGAM LTD.                          APPELLANT(S)

                               VERSUS K. NAGARATHNAMMA                                   RESPONDENT(S)

J U D G M E N T 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                S U P R E M E  C O U R T  O F  I N D I A                        RECORD OF PROCEEDINGS CIVIL APPEAL  NO(S).  10703/2011 BHARAT SANCHAR NIGAM LTD.                          APPELLANT(S)                                 VERSUS K. NAGARATHNAMMA                                   RESPONDENT(S)

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)