CAPTAIN G.S. BINDRA Vs. AIR INDIA LTD

JUDGEMENT

(1.) THIS Intra -Court appeal impugns the judgment dated 24th July, 2012 of the learned Single Judge dismissing W.P.(C) No.4625/1997 preferred by the appellant. The appellant has filed this appeal and appeared before us in person. Finding that before the learned Single Judge, the appellant had been provided legal assistance by appointing an Amicus Curie for him, we enquired from the appellant whether he required legal assistance in the appeal. The appellant, being a well qualified person, able to freely communicate and express himself denied the same stating that none can explain his case better than he himself. In the circumstances, we heard the appellant and have also requisitioned the writ record and perused the same.

(2.) THE appellant filed the writ petition pleading: -

(3.) M /s Indian Airlines, in their counter affidavit to the writ petition pleaded: -