AIRPORT AUTHORITY OF INDIA Vs. SHAM KRISHNA B

JUDGEMENT

(1.) Leave granted.

(2.) The present appeals arising out of the final judgment and order dtd. 19/2/2020 passed by the Division Bench of the Hon 'ble High Court of Kerala at Ernakulam in Writ Appeal bearing W.A. No. 1581 of 2018 (hereinafter "the Impugned Judgment "). SLP(C) No. 10686 of 2020 has been preferred by the Airport Authority of India (hereinafter "the Appellant Authority "), and SLP(C) No. 12937 of 2021 is filed by Krishna Chandran and another who had been impleaded as an additional Respondent in W.A. No. 1581 of 2018.

(3.) The Impugned Judgment directed, inter alia, that Sham Krishna (hereinafter "the first Respondent "), who is the Writ Petitioner, be appointed to a vacancy left vacant pursuant to the Learned Single Judge 's orders in Writ Petition No. 35998 of 2016. The Division Bench further directed the Appellant Authority to publish rank lists immediately after selection and to ensure that roster points are filled in accordance with the model roster in the Office Memorandum issued by the Department of Personnel and Training dtd. 2/7/1997 (hereinafter "1997 DoPT Office Memorandum "). With respect to the impleaded candidate, the Court denied any relief, noting that he did not challenge the selection or denial of his appointment in a timely manner.