BUVNES KUMAR RAJVANSHI Vs. GOVT. OF INDIA

JUDGEMENT

(1.) ON 27.3.2009 when no one was present on behalf of the petitioners, the following order was passed:

(2.) IN the present writ petition, the relief which is claimed by the petitioners is for seniority on absorption in Air India from Vayudoot.

(3.) IN view of the above, petitioners have no right to challenge their absorption at a particular entry level in the respondent no. 2/Air India as the right claimed is decided against them by the Supreme Court in the case of Indian Airlines Officers' Association (supra). The policy of absorption, and without which petitioners would have been unemployed, is not in any manner illegal or arbitrary.