HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH ?Court No. - 24 Case :- MISC. SINGLE No. - 2108 of 2015 Petitioner :- Kaumar Lauv Gupta Respondent :- Union Of India Thru Secy. Min. Of Civil Aviation & Anr Counsel for Petitioner :- Ritu Chhabra Counsel for Respondent :- A.S.G.,Savitra Vardhan Singh,Virendra Kumar Dubey Hon'ble Dr. Devendra Kumar Arora,J.
Rejoinder affidavit filed today is taken on record.
Heard Counsel for the petitioner and Counsel for the respondents including Savitra Vardhan Singh.
Counsel for the petitioner submits that after depositing the entire fee, the petitioner was permitted to commence his training from 10.11.2014 and thereafter he was imparted one a half hour training. The petitioner is registered to fly the Aircraft Model No. ZLIN 242L mentioned in the identity card but he was given the simulator of the Aircraft Model No. TB-20 and after short training he was subjected to undergo test where he was declared unsuccessful with oblique motives.
Considering the allegations made by the petitioner, the opposite parties are directed to produce the complete record and log book of training containing the signatures of the petitioner so as to ascertain the correct factual position.
List this case on 14.12.2015.
Order Date :- 1.12.2015 MH/-