AIRPORT AUTHORITY OF INDIA Vs. KAMAL PARASHAR

JUDGEMENT

(1.) This writ appeal has been filed against the impugned judgment of the learned Single Judge dated 2nd November, 1998, by which " the writ petition was aIlowed.

(2.) Heard learned counsel for the parties anc perused the record.

(3.) The facts in detail have been set out in the judgment of the learned Single Judge and hence we are not repeating the same, except where necessary.