Delhi High Court
Sushila Vel vs Airport Authority Of India & Anr. on 14 March, 2024
Author: Tushar Rao Gedela
Bench: Tushar Rao Gedela
$~69
* IN THE HIGH COURT OF DELHI AT NEW DELHI
% Judgment delivered on: 14.03.2024
+ W.P.(C) 3801/2024
SUSHILA VEL ..... Petitioner
versus
AIRPORT AUTHORITY OF INDIA & ANR. ..... Respondents
Advocates who appeared in this case:
For the Petitioner : Mr. Pranaynath Jha and Mr. Pratap
Singh Rawat, Advocates.
For the Respondents : Mr. Digvijay Rai and Mr. Archit
Mishra, Advocates for R-1 with Mr.
Yatinder Chaudhary, Law Officer
(AAI).
Ms. Anjana Gosain and Mr. Nippun
Sharma, Advocates for R-2.
Mr. Mahamaya Chatterjee, Govt
pleader for UOI with Mr. Aayush
Agrawal, Advocate.
CORAM:
HON'BLE MR. JUSTICE TUSHAR RAO GEDELA
JUDGMENT
TUSHAR RAO GEDELA, J. (ORAL)
[ The proceeding has been conducted through Hybrid mode ]
CM APPL. 15603/2024 (for exemption)
1. Exemption is allowed, subject to all just exceptions.
2. The application stands disposed of.
W.P.(C) 3801/2024 & CM APPL. 15604/2024 (Explanation of
maintainability of writ petition)
3. This is a writ petition under Article 226 of the Constitution of
India, 1950, seeking inter alia the following reliefs:-
"a) Writ of Certiorari and/or any other Writ, Order or
Direction, thereby quashing the decision conveyed vide
impugned letter dated 11.01.2023 bearing ref. no.
A.60011/15/2022-ES-1/54 issued by the Respondent No.1 and
consequently direct the Respondent No.1 to remove the
Petitioner's pay anomaly and fix her basic pay taking into
account her seniority which is more than Smt. Sulekha Sethi;
b) Directions to Respondent No.1 to process the
representation made by the Petitioner vide its various letters
regarding the issue of anomaly and expeditiously resolve the
anomaly, thereby increasing the basic pay of the Petitioner in
accordance with law in a time bound manner with
consequential and pensionary benefits;
c) Directions to Respondent No.1 to relook into the seniority
list of Manager (PS) dated 01.09.2022 by taking into account
the seniority of the Petitioner and redraw the same by placing
her higher than Smt. Sulekha Sethi, who is junior to the
Petitioner;
d) Pass such other or further order(s) as this Hon'ble Court
may deem fit and proper in the facts and circumstances of the
case and in the interest of justice."
4. Issue Notice.
5. Notice is accepted by Mr. Digvijay Rai, learned counsel
appearing for respondent No.1 and by Ms. Anjana Gosain, learned
counsel appearing for respondent No.2.
6. Mr. Rai, learned counsel appearing for respondent No.1
submits by referring to the impugned order dated 11.01.2023 that
the present petition may be directed to be treated as a
representation, which the Competent Authority would consider
and dispose of the same in accordance with law.
7. Upon such submissions of Mr. Rai, learned counsel for the
respondent, learned counsel appearing for the petitioner also has
no objection to the same.
8. In view of the above, the present writ petition be treated as
a representation by the respondent No.1 which the Competent
Authority may consider and dispose of the same within a period
of six weeks from today, after affording an opportunity of hearing
to the petitioner and pass a speaking order.
9. The date, time and venue shall be informed to the
petitioner, well in advance by the office of the Competent
Authority.
10. Needless to state that the petitioner would be at liberty to
take recourse to his remedies in accordance with law, upon being
furnished with the copy of the order, which would be passed by
the Competent Authority.
11. In view of the above, the present petition along with
pending application is disposed of.
TUSHAR RAO GEDELA, J.
MARCH 14, 2024/nd
