SANJAY SINGH YADAV Vs. AIRPORT AUTHORITY OF INDIA

JUDGEMENT

(1.) This is a writ petition under Article 226 of the Constitution of India, 1950 seeking, inter alia, the following reliefs:-

(2.) The facts as culled out from the petition, shorn of all unnecessary details and germane and relevant to decide the dispute are as under:-

(3.) Ms. Pooja Dhar appearing on behalf of the petitioner submits that it is the case of the petitioner that the petitioner, while in service of the respondent no.1- Airport Authority of India, by virtue of the advertisement dtd. 29/6/2017 issued by the respondent authority in respect of the Departmental Examination for the post of Junior Executive (Fire Services) under 25% Departmental Examination Quota, had applied for the same on 11/7/2017. She submits that it was only subsequently that the petitioner had joined the service of another institution for which the technical resignation was accepted in the interregnum.