JASPAL SINGH Vs. UNION OF INDIA

JUDGEMENT

(1.) The petitioner, Jaspal Singh, has moved this Court, seeking to assail the action of the respondents, not permitting him to voluntarily retire in terms of the Voluntary Retirement Scheme of respondent No.2, Air India Corporation, contained in circular dated 16.10.1991.

(2.) The petitioner says that he is employed in Air India, respondent No.2, which being a Corporation C.W.477/94 under the control of Union of India, respondent No.1, is a State within the meaning of Article 12 of the Constitution of India.

(3.) The petitioner says that he joined service of the Air India as an Assistant Station uperintendent in the Passenger Sales Department on 16.02.1973 on probation. He was made permanent w.e.f. March, 1974, and he has continued to work with Air India Corporation since.