DINESH KUMAR Vs. INDIAN AIRLINES LTD

JUDGEMENT

(1.) IN the writ petition, the following reliefs are claimed:-

(2.) IN the case of Secretary, State of Karnataka and Ors Vs. Umadevi & Ors. 2006(4) SCC 1, the Supreme Court has laid down the following ratio:-

(3.) IN view of the above, I do not find that the petitioners are entitled to any reliefs in the present writ petition because grant of reliefs by this Court will go against the direct ratio of the Supreme Court in the case of Umadevi (supra).