RAJPAL SINGH Vs. AIR PORT AUTHORITY OF INDIA

JUDGEMENT

(1.) A batch of matters, along with this petition, was heard together by me and judgment was reserved. In the lead case being CWP. No. 4211 of 1997 entitled Deo Sunder Jha and others Vs. Union of India and others judgment was pronounced on 15/03/2000 dismissing the writ petition and holding that the security services of the nature provided by the Contractor, under, the Scheme framed by DGR are not covered by the Notification dated 9.12.1976 and the writ petition was dismissed. Following the reasons given in the said judgment, this writ petition is also dismissed.