Do you support decision of Seven National Airlines to totally bar rowdy Shiv Sena MP from flying?

March,24,2017:

Indian Air carriers' decision to bar Shiv Sena MP Ravindra Gaikwad from flying is being aplauded but the question is that is it Legal?

The Govt. is examining the 'legality' of all schedule Indian airlines' move to bar Shiv Sena MP Ravindra Gaikwad from flying. Air India, IndiGo, SpiceJet Jet, Airways & GoAir had issued the 1st of its kind no fly order for an individual on Friday, a day after the Shiv Sena MP had beaten up an Air India staffer with his sandals.

Tata Group Airlines, Vistara & AirAsia India, have also decided to bar MP Gaikwad from their flights.

Jayant Sinha, Union minister of state for aviation, told that they are studying airlines' inputs on this matter. Any action undertaken has to be lawful, it has to fit in with the general provisions of the law & the Aircraft Act. They're seeing how the whole approach should work & whether this action of airlines is within the framework of law.

If govt. says that ban isn't in conformity with the law, then there could be a face-off with the Indian carriers who, for once, are unanimous on issue of not allowing Ravindra Gaikwad on their flights.

The incident of Shiv Sena MP beating up a 60-year-old AI staffer and threatening to throw him out of an aircraft at Delhi Airport on Thursday caused a strong resentment among airlines, and Air India decided to cancel MP's return ticket.

"We believe exemplary action should be taken in such incidents to protect employee morale & public safety," said Ujjwal Dey of Federation of Indian Airlines(FIA) in a joint AI-FIA statement on Friday.

An airline official fumed that a common citizen would've been handed over to security and jailed on the spot for behaving this way; the MP stayed on the airplane for 40 minutes & had to be "requested" to alight.