Karuna Rani Roy vs The Airport Authority Of India And 9 Ors
2025 Latest Caselaw 4408 Gua

Gauhati High Court

Karuna Rani Roy vs The Airport Authority Of India And 9 Ors on 24 March, 2025

Author: Soumitra Saikia

Bench: Soumitra Saikia

                                                                       Page No.# 1/4

GAHC010014432025




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                       THE GAUHATI HIGH COURT
  (HIGH COURT OF ASSAM, NAGALAND, MIZORAM AND ARUNACHAL PRADESH)

                         Case No. : Cont.Cas(C)/59/2025

         KARUNA RANI ROY
         W/O. LT. MANORANJAN ROY, VILL. JOGIPARA, VIP, P.O. AND P.S.
         BORJHAR, PIN-781015, DIST. KAMRUP (M), ASSAM



         VERSUS

         THE AIRPORT AUTHORITY OF INDIA AND 9 ORS
         REP. BY REGIONAL EXECUTIVE DIRECTOR, REGIONAL HEADQUARTER,
         NORTH EASTERN REGION, P.O. GUWAHATI-781085 AUTHORITY OF INDIA

         2:THE REGIONAL EXECUTIVE DIRECTOR (ER)
         AAI
          NSCBI AIRPORT KOLKATA-700052 (FOR INFORMATION AND ACTION IN
         TIME)

         3:THE EXECUTIVE DIRECTOR (HR)
         AAI
          R.G. BHAWAN
          SAFDARJUNG AIRPORT
          NEW DELHI-110003.

         4:THE EXECUTIVE DIRECTOR (F AND A)
         AAI
          R.G. BHAWAN
          SAFDARJUNG AIRPORT
          NEW DELHI-110003.

         5:THE SENIOR MANAGER (HR) FOR GENERAL MANAGER (HR) NER
         AIRPORT AUTHORITY OF INDIA
          BORJHAR
          GUWAHATI.
                                                                Page No.# 2/4

            6:THE UNION OF INDIA
             REPRESENTED BY THE SECRETARY
             MINISTRY OF CIVIL AVIATION
             B- BLOCK
             RAJIV GANDHI BHAWAN
             SAFDARJUNG AIRPORT
             NEW DELHI.

            7:THE SECRETARY (PENSION)
             DEPARTMENT OF PENSION AND PENSIONERS WELFARE
             LOK NAYAK BHAWAN
             KHAN MARKET
             NEW DELHI- 110003

            8:THE SECRETARY (L AND E)
             MINISTRY OF LABOUR AND EMPLOYMENT
             SHRAM SHAKTI BHAWAN
             RAFI MARG
             NEW DELHI- 110001

            9:EMPLOYEES PROVIDENT FUND ORGANIZATION
             MINISTRY OF LABOUR AND EMPLOYMENT
             GOVERNMENT OF INDIA REGIONAL OFFICE
             DELHI (CENTRAL) BHAVISHYA NIDHI BHAWAN
             28- COMMUNITY CENTRE
            WAZIRPUR INDUSTRIAL AREA
             DELHI- 110052.

            10:REGIONAL PAY AND ACCOUNTS OFFICE
             GOVERNMENT OF INDIA
             CIVIL AVIATION DEPARTMENT
             CANTEEN BUILDING OF AIRPORT AUTHORITY OF INDIA
             NON METRO DIVISION
             BESIDE NTB PHASE II / ATC BUILDING
             N.S.C.B.I. AIRPORT
             KOLKATA- 70005

Advocate for the Petitioner   : MR P C R MEDHI, MR A R MEDHI

Advocate for the Respondent : ,
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                                 BEFORE
                  HONOURABLE MR. JUSTICE SOUMITRA SAIKIA

                                     ORDER

24.03.2025

Heard Mr. P.C.R. Medhi, learned counsel for the petitioner. Also heard Mr. R. Dubey, learned Standing Counsel, AAI.

It is submitted by Mr. R. Dubey, learned counsel appearing for the Airport Authority that a writ appeal has been preferred by respondent No.9 in WP(C) No. 675 of 2021. However, since there is a delay an Interlocutory Application has also been filed seeking condonation of the delay. It is also submitted that the matter is fixed on 01.04.2025 and there is a every likelihood of the matter being called up and the some order being passed in the said appeal.

Mr. R. Dubey, therefore submits that perhaps the matter can be called up after 01.04.2025. He also submits that so far as the Airport Authority has concerned they have submitted all necessary details to the Office of the Director General of Civil Aviation in compliance with the directions contained in the order dated 25.04.2023 passed in WP(C) No.675/2021.

Mr. P.C. Roy Medhi, on the other hand does not dispute the submissions that a writ appeal has been filed arising out of the judgment dated 25.04.2023 passed in WP(C) No.675/2021. He submits that the matter be called up immediately after 01.04.2025.

Meanwhile, Mr. R. Dubey will furnish the name of the officer who is Page No.# 4/4

currently holding office as the Regional Executive Director (ER) AAI, NSCBI Airport, Kolkata. Once, the name is furnished the learned counsel will take the necessary steps to incorporate the same in the contempt petition.

List this matter again on 02.04.2025 and the learned counsel for the airport authority will appraise the Court on the status of the writ appeal along with Interlocutory Application stated to have been filed by the Employees Provident Fund and Organization (respondent No.9).

List accordingly.

JUDGE

Comparing Assistant