Balaji D And Anr. vs Air India Engineering Services ...
2018 Latest Caselaw 2096 Del

$~21
*    IN THE HIGH COURT OF DELHI AT NEW DELHI
%                                            Date of order : April 04, 2018
+                  W.P.(C) 3194/2018 & CM Nos.12697-98/2018
      BALAJI D AND ANR.                        ..... Petitioners
                Through Mr.Virender Singh Kadian, Advocate

                                versus

      AIR INDIA ENGINEERING SERVICES LIMITED
      AND ANR.                                  ..... Respondents
                Through: Ms.Suruchi Suri, Advocate for R-1
                         Ms.Anjana Gosain, Ms.Rabiya Singh
                         Thakur and Ms.Shalini Nair, Advocates for
                         R-2

CORAM:
HON'BLE MR. JUSTICE SUNIL GAUR

                                 ORDER

(ORAL)

1. Petitioners claim that they are Trainee Aircraft Maintenance Engineers and in this writ petition, they seek a mandamus to first respondent to place them in A&C Trade and to include the name of petitioners for the forthcoming Director General Civil Aviation Approved B-1 Course conducted by respondents. Learned counsel for petitioners submits that the aforesaid B-1 Course is likely to commence this month only. Learned counsel for petitioners claims that the relief as claimed in this petition was sought from the respondents by way of application of 22nd May, 2017 which was followed by successive applications of 15th January, 2018 and 18th January, 2018 (Annexure P-1 Colly) but to no avail.

W.P.(C) No.3194/2018 Page 1

2. In the facts and circumstances of this case, it is deemed appropriate to dispose of this petition and the applications with direction to first respondent to effectively consider petitioners' applications (Annexure P-1 Colly) within a week, if not already done and the fate of these applications be made known to petitioners within three days thereafter, so that petitioners may avail of the remedy as available in law, if need be.

3. It is made clear that if for any reason, petitioners' applications (Annexure P-1 Colly) are not accepted, then the reasons for non-acceptance be spelt out and conveyed to petitioners promptly.

4. With aforesaid directions, this petition and the applications are disposed of.

Copy of this order be given dasti to learned counsel for parties.

                                                            (SUNIL GAUR)
                                                              JUDGE
APRIL 04, 2018
mamta




W.P.(C) No.3194/2018                                                        Page 2