NATIONAL AIRPORT AUTHORITY Vs. NILU SHARMA

JUDGEMENT

(1.) Leave granted.

(2.) Heard learned counsel for the parties.

(3.) Nilu Sharma, respondent No. 1, filed a writ petition in the Bombay High Court against the National Airports Authority (hereinafter referred to as 'NAA') and others, challenging appointment of C.V. Marthandan, respondent No. 9, as Private Secretary and for a direction to NAA to promote her as Private Secretary on the basis of her seniority. The High Court allowed the writ petition, quashed the appointment of respondent No. 9 and directed NAA to consider Nilu Sharma for appointment as Private Secretary by applying the criteria of seniority-cum-suitability. NAA has, therefore, filed this appeal.