TALLAPALLI SAIKRISHNA Vs. UNION OF INDIA

JUDGEMENT

(1.) The Petitioners, who are employees of Respondent No. 3 - Airport Authority of India (hereinafter referred to as "AAI" ) and have preferred the present petition under Article 226 of the Constitution of India, 1950 as they are aggrieved by an advertisement dated 3rd July, 2018 (hereinafter referred to as the "impugned advertisement" ) issued by the AAI for direct recruitment to the post of Manager (Electronics), contending that their promotional avenues for the said post, to which they are otherwise eligible, are being curtailed. At the same time, they seek quashing of the Recruitment and Promotion Guidelines, 2005 (hereinafter referred to as "2005 Guidelines" ) as well as a circular dated 18th July, 2016 (hereinafter referred to as the "2016 Circular" ) of AAI. They also seek to challenge the legality of Section 6(1) of the Airports Authority of India (General Conditions of Service and Remuneration of Employees) Regulations, 2003 (hereinafter referred to as the "2003 Regulations" ) which, they claim, is liable to be quashed as being illegal, ultra vires and without any authority of law, on account of it being excessive delegation in contravention of the Airports Authority of India Act, 1994 (hereinafter referred to as the "Act" ) as well as the Constitution.0

(2.) The legislative and regulatory framework leading to the filing of the present writ petition is as follows:

(3.) In light of the above, the grievance of the Petitioners which gives rise to the present petition, is summarized as follows: