SALOME SINGSIT Vs. AIRLINE ALLIED SERVICES LTD

JUDGEMENT

(1.) The instant petition is being filed while challenging the impugned order dated 27.12.2010 passed by the Respondent No. 1 (Airline Allied Services Ltd.) by which the fixed Term Employment Agreement of the petitioner has not been renewed beyond 31.12.2010.

(2.) The petitioner joined with the respondents pursuant to an advertisement followed by selection and interview on a contractual basis on the post of Cabin Crew in the Operations Department in the year 1996. The contracts were renewed uninterruptedly from time to time. In the year 2003 she was promoted to the rank of Check Cabin Crew and also given an additional charge of Inspector of Flight Operations Quality Assurance.

(3.) Vide the communication dated 25.03.2005, the petitioner was advised to bring down her weight within permissible range and 30 days leave on loss of pay was made effective w.e.f. 26.03.2005.