SANGITA GARG Vs. INDIAN AIRLINES LTD.

JUDGEMENT

(1.) s fat fit? At least in the context of the job functions, the petitioners, were required to perform - is the question which is raised in these writ petitions. The question, is not raised in the sense of physical well being. Accumulated medical wisdom would have us believe that weight brings with it several health related problems; such as, hyper tension, cardio vascular disease, etcetera. What has to be thus, kept in mind is that, the question posed is, contextual and not generic.

(2.) The petitioners, are airhostesses, who were employed with the respondent. They were, till their termination from service, deployed as ground staff. Their services were dispensed with, because they have failed to maintain weight within the prescribed limits. In terminating the petitioners' service the respondent has invoked the relevant condition contained in their letters of appointment which, stipulates that their service could be terminated, inter alia, on the ground of, failure to maintain weight within prescribed limits.

(3.) Admittedly, respondent has prescribed weight parameters for cabin crew, which includes the airhostesses, and in this behalf, issued circulars, from time to time, in the first instance, between 1981 to 1987.