CAPT ANIRUDH TYAGI Vs. INDIAN AIRLINES LTD

JUDGEMENT

(1.) By this writ petition, the petitioner, a Pilot, seeks various reliefs, but, they are essentially one of being paid compensation of Rs. 50,000/- per month, and which was being given to other Pilots as stated in the order dated 30.8.1995 of the respondent. For the sake of record, I note that though the relief clauses are worded in a particular manner, in essence counsel for the petitioner states that claim of the petitioner is limited to this claim of compensation of Rs. 50,000/- per month.

(2.) The facts of the case are that the petitioner was a Pilot with the respondent and was flying aircrafts Boeing-737. The petitioner as also other Pilots were thereafter given training for flying airbus aircrafts A-320.

(3.) On behalf of the petitioner, it is urged that the petitioner completed Phase I of ground class room technical training in July-August, 1994, but he was not sent for Phase-II of simulator training although persons junior to the petitioner were sent for the simulator training and thereafter these persons also flew A-320 aircrafts. It is further pleaded on behalf of the petitioner that in order to compensate those pilots who otherwise were fit for flying such A-320 aircrafts, but were not allowed to do so, were given compensation at Rs. 50,000/- per month in terms of the order dated 30.8.1995, and which is Annexure-C to the writ petition at page 13. Petitioner claims illegal and unlawful discrimination against him as it is urged that on one hand he is not sent for simulator training for Phase-II, and on the other hand he is not paid the amount of Rs. 50,000/- per month as is being paid to five other Pilots in terms of the order dated 30.8.1995.