Sarthak Khandelwal And Ors. vs Air India Limited And Ors.
2018 Latest Caselaw 857 Del

*     IN THE HIGH COURT OF DELHI AT NEW DELHI

                                        Date of Order: February 05, 2018

+     W.P.(C) 1008/2018 & C.Ms. 4286-87/2018
      SARTHAK KHANDELWAL AND ORS.          ..... Petitioners
                  Through: Mr. Aditya Mewar, Advocate

                          Versus

      AIR INDIA LIMITED AND ORS.             ..... Respondents
                     Through: Ms. Suruchi Suri, Advocates for
                     respondents No.1 to 3
      CORAM:
      HON'BLE MR. JUSTICE SUNIL GAUR
                     ORDER

(ORAL)

1. In this petition, petitioners seek promotion from Co-pilots to Captain Grade/ Wide Body Pilots. Learned counsel for petitioners submits that to seek the relief as claimed in this petition, a Representation was filed in July, 2017 but copy of the said Representation is not on record. However, an Appeal, filed on 6th November, 2017 (Annexure P-

5), against the New Seniority List is on record. It is noticed that copy of the appeal (Annexure P-5) is incomplete.

2. According to petitioners' counsel, neither the Representation nor the Appeal, has been responded to by respondent No.2.

3. In the facts and circumstances of this case, this petition is disposed of with direction to second respondent to consider and decide petitioner's Representation as well as the Appeal (Annexure P-5) within a period of six weeks. The fate of the Representation/ Appeal be conveyed to

petitioners within a week thereafter, so that petitioners may avail of the remedies, as available in law, if need be.

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

SUNIL GAUR (JUDGE)

FEBRUARY 05, 2018 r