Madras High Court
Capt.M.S.Krishna Kumar vs Union Of India on 17 June, 2025
Author: R.Subramanian
Bench: R.Subramanian
W.A.No.1733 of 2025
THE HIGH COURT OF JUDICATURE AT MADRAS
DATED: 17.06.2025
CORAM:
THE HONOURABLE MR.JUSTICE R.SUBRAMANIAN
AND
THE HONOURABLE MR.JUSTICE K.SURENDER
W.A.No.1733 of 2025
Capt.M.S.Krishna Kumar,
Lakshmi Krishna
32, Perialwar Street,
Sundaram Colony,
East Tambaram,
Chennai - 600 059. ... Appellant
versus
1.Union of India,
Rep. by its Secretary,
Ministry of Civil Aviation,
Rajiv Gandhi Bhavan,
Safdarjung Airport,
New Delhi - 110 003.
2.Air India Limited,
Rep. by Chairman and Managing Director,
Airlines House, Gurudwara Rakabganj Road,
New Delhi - 110 001.
3.Air India Limited,
Executive Director of Operations,
New Delhi - 110 003.
4. Air India Limited,
Executive Director of Flight Safety,
New Delhi - 110 003.
1/5
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W.A.No.1733 of 2025
5.Central Traning Establishment,
Air India Limited,
Represented by its Director of Training,
(CTE) Ferozguda, Hyderabad - 500 011.
6.Air India Limited,
General Manager,
Operations Department,
Meenambakkam,
Chennai - 600 027. ... Respondents
Prayer: Writ Appeal filed under Clause 15 of the Letters Patent, to set aside
the order passed in W.M.P.No.12787 of 2024 in W.P.No.124 of 2016 dated
21.10.2024.
For Appellant : Capt.M.S.Krishnakumar
(Party-in Person)
For Respondents : Mr.N.G.R.Prasad
Mr.K.Srinivasamurthy - R2 to R6
JUDGMENT
(Judgment of the Court was made by R.SUBRAMANIAN, J.)
Challenge in this appeal is to the order of the learned single Judge
made in W.M.P.No.12787 of 2024 in W.P.No.124 of 2016 dated 21.10.2024.
2. The appellant / petitioner sought for recall of the order dated
15.06.2016 made in W.P.No.124 of 2016 on the ground that there is a policy
change on the part of the Director General of Civil Aviation (D.G.C.A.). It is
not in dispute that the appellant had challenged the order in W.P.No.124 of
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2016 and the said writ petition was dismissed. Review petitions were
dismissed and Special Leave Petitions against the orders were also
dismissed. Subsequently, the appellant filed several writ petitions seeking
similar reliefs, which were also rejected by the court. The learned Single
Judge has found that the order passed in W.P.No.124 of 2016 is one on
merits and none of the grounds raised in the recall petition were available to
the appellant.
3. Hence, we do not see any reason to interfere with the order of
the learned single Judge. The Writ Appeal therefore fails and it is
accordingly dismissed. No costs.
(R.S.M., J.) (K.S., J.)
17.06.2025
Speaking order
Index : No
Neutral Citation : No
sri
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To
1.The Secretary,
Union of India,
Ministry of Civil Aviation,
Rajiv Gandhi Bhavan,
Safdarjung Airport,
New Delhi - 110 003.
2.The Chairman and Managing Director,
Air India Limited,
Airlines House, Gurudwara Rakabganj Road,
New Delhi - 110 001.
3.Air India Limited,
Executive Director of Operations,
New Delhi - 110 003.
4.Air India Limited,
Executive Director of Flight Safety,
New Delhi - 110 003.
5.Central Traning Establishment,
Air India Limited,
Represented by its Director of Training,
(CTE) Ferozguda, Hyderabad - 500 011.
6.The General Manager,
Air India Limited,
Operations Department,
Meenambakkam,
Chennai - 600 027.
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R.SUBRAMANIAN, J.
and
K.SURENDER, J.
sri
17.06.2025
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