ASHOK SHANKAR GUHA Vs. AIR INDIA LTD

JUDGEMENT

(1.) LEAVE granted.

(2.) THE appellant filed a Writ Petition in the Bombay High Court challenging the action of the Management withdrawing the promotion of the appellant as Senior check Flight Purser (Grade 26) and directing recovery of the excess payment made to him during the period 1. 1. 2000 to 31. 12. 2002. The Division Bench of the Bombay high Court by its order dated 13th July, 2004 set aside the order withdrawing the promotion and referred the matter back to the Respondent to reconsider the same after giving an opportunity to the appellant.

(3.) THIS order of the Management was challenged by the appellant by filing second writ Petition No. 497/2005. The High Court by its order dated 2nd May, 2005 dismissed the Writ Petition observing that the appellant has only a right for being considered for promotion but it is not necessary that he should be given promotion. The High Court was of the view that the appellant's case for promotion was considered and was rightly rejected. Hence, the appellant is before this Court.