HARBHAJAN SINGH Vs. AIRPORTS AUTHORITY OF INDIA

JUDGEMENT

(1.) This is the second round of litigation inter se the parties before this Court.

(2.) Vide the instant petition, the petitioner seeks quashing of the termination order dated 27.06.1997, inquiry report dated 09.08.2010 passed contrary to the directions passed vide order dated 26.03.2010 by the hon'ble Supreme Court of India and impugned order dated 27.01.2011 of the respondent/Airports Authority of India ('AAI'), whereby the reply of the petitioner to second show cause notice in respect of the proposed punishment was rejected.

(3.) He is also seeking directions against the respondent/AAI to reinstate him with all consequential benefits and seniority in-line with batchmates selected from departmental candidates and with full back wages with interest considering erosion in the purchasing power of money due to inflation or considering current wages.