ATUL CHANDRA Vs. AIR INDIA LIMITED AND ORS.

JUDGEMENT

(1.) Petitioner herein was appointed as a pilot with Air India on 01.09.1990 and was later designated to a Senior Post of Joint General Manager (Operations) with effect from 01.10.2012. Petitioner, according to his case, was sent on deputation to DGCA on 02.05.2011 initially for a period of two years which was extended on 22.03.2013 for another year. The deputation was extended further upto 14.03.2014 and on 12.02.2015, Petitioner was appointed by DGCA, on merits, through public selection to the post of Dy. Chief Flight Operations Inspector (Dy. CFOI) for an initial period of three years. According to the Petitioner, since working conditions in the DGCA were not matching his profile, he resigned from DGCA on 09.05.2016 and rejoined Air India on 11.05.2016, as he continued to have lien with it.

(2.) Pursuant to a Circular dated 30.12.2016 issued by the DGCA, Petitioner applied again and being successful was appointed to the post of CFOI on 02.02.2017, after due process of selection. Petitioner avers that his appointment in DGCA was an appointment to a Civil Post in the Government and he continued till 30.06.2020. Details of his employment with Air India / DGCA have been given in a tabular form in the writ petition from the year 1990 to 30.06.2020.

(3.) Present petition is triggered on account of a chargesheet issued by the Respondent / Air India on 24.06.2020. Several reliefs have been claimed in the present petition, which are as under :-