DELHI INTERNATIONAL AIRPORT LTD. Vs. ASHWANI GOEL

JUDGEMENT

(1.) Preface: -

(2.) Before I set out the core issues, which arise for consideration, in the above-referenced writ petitions, it would be relevant to set out the broad contours of the dispute obtaining between the parties.

(3.) Mr. Goel was issued an offer of appointment by DIAL as Senior Assistant - Airside Monitoring Inspector1, in response to an application made by him, dated 04.07.2007. The offer letter required Mr. Goel to join DIAL on or before 15.07.2007 subject to him being declared medically fit. The offer letter referred, broadly, to the terms and conditions of the employment and also the fact that his spouse, two dependent children, and dependent parents including himself, will be covered under a Group Mediclaim Insurance Policy for a maximum amount of Rs. 1,50,000/- per annum. Besides this, it was also indicated that Mr. Goel will be exclusively covered under the Group Personal Accident Insurance. The premium, for the above policies, was to be factored in as cost to the company. A perusal of the offer letter discloses that Mr. Goel was required to report to 'Head Airside'.