ANOOP KUMAR MISHR Vs. AIRPORT AUTHORITY OF INDIA

JUDGEMENT

(1.) The petitioner has filed the instant writ petition seeking the following prayers:-

(2.) Brief facts, as alleged by the Petitioner and culled out from the present petition are as follows:-

(3.) Mr. Bharat Sangal, learned Senior counsel appearing for the petitioner at the outset submits that the impugned orders ought to be set aside alongwith the Inquiry Report and the proceedings since the same were held in gross violation of the CDA Regulations, 2003 of the respondent.