SATYAM THAPLIYAL Vs. AIR INDIA LIMITED

JUDGEMENT

(1.) The present petition has been filed with the following prayers:

(2.) The petitioner was selected as a Senior Trainee Pilot (with B-777 or B-787 or B-737 endorsement), and served as per the Offer of Engagement dated September 01, 2017, on Fixed Term Contract.

(3.) By the present petition, the petitioner is challenging the order / letter dated August 05, 2020, issued by respondent No.1 / Air India Ltd., whereby the petitioner's services have been terminated. The petitioner is also challenging the office order / letter dated June 07, 2021, issued by the respondent No.1 demanding Rs.50,00,000.00 towards liquidated damages for violating a Surety Bond dated September 06, 2017 whereby the petitioner had undertaken to serve the respondent No.1 for a period of 10 years, as a result of the termination of the Fixed Term Contract.