POURNIMA NILKANTH SOMKUWAR Vs. UNION OF INDIA

JUDGEMENT

(1.) The present petition under Article 226 of the Constitution of India seeks the following directions:-

(2.) The petitioner is a licensed commercial pilot who obtained her commercial pilot license on 4/10/2012 and Multi Engine Rating on 18/3/2013. Thereafter, in the year 2019, the petitioner received a 'Letter of Intent of Employment' from respondent no.4 [M/s. Inter Globe Aviation Ltd. (INDIGO)] for the post of 'Junior First Officer-Initial Phase', in terms of which, the petitioner was required to complete a DGCA approved 'A320 Type Rating Training Programme' before being considered for final appointment and employment. After having obtained the requisite 'A-320 type rating' certification on 15/4/2020, the petitioner secured gainful employment with the respondent no.4 and entered into an employment agreement dtd. 25/1/2023.

(3.) It is submitted that an FIR bearing No.306/2023 dtd. 19/7/2023 came to be registered, purportedly on motivated allegations, against the petitioner and her husband under Ss. 323/342/370/374/34 of the Indian Penal Code, 1860 read with Sec. 75 of the Juvenile Justice (Care and Protection of Children) Act, 2000 and Sec. 14 of the Child and Adolescence Labour (Protection and Regulation) Act, 1986, at Police Station, Dwarka South. The petitioner was arrested on 19/7/2023 and vide order dtd. 17/8/2023 passed by the Court of learned ASJ, Dwarka, was admitted to regular bail.