JOLLY PAL Vs. INDIAN AIRLINES CORPORATION

JUDGEMENT

(1.) Rule D.B.

(2.) We have heard learned counsel for the parties in detail and have also carefully examined the record. We proceed to decide this petition finally.

(3.) Petitioner Jolly Paul was selected as an air hostess and was appointed as a trainee air hostess on 18.7.1975 and after completing her training she joined as a regular air hostess on 27.10.1975 at Bombay. She had also completed her probation period satisfactorily was confirmed as an air hostess after completing probation period.