UNION OF INDIA Vs. RAJESH

JUDGEMENT

(1.) This intra-court appeal instituted under Clause 10 of the Letters Patent, lays challenge to the judgment and order dtd. 31/10/2025 passed by the learned Single Judge whereby, W.P.(C) 218/2025, filed by the respondent, has been allowed and the order dtd. 9/12/2024 impugned in the writ petition passed by appellant no.2 - Airport Authority of India (hereinafter referred to as the 'AAI') has been quashed.

(2.) The learned Single Judge has also directed the appellant - AAI to appoint the respondent on the post in question, namely, Junior Executive (Common Cadre). It may be noted at this juncture itself that the order dtd. 9/12/2024, which was under challenge before learned Single Judge was passed in compliance of an order dtd. 30/9/2024 passed by this Court in W.P.(C) 13711/2024, whereby the prayer of respondent no.1 to revive the offer of appointment of the post in question was rejected.

(3.) Facts in this case are undisputed and lie in a narrow compass, which are as under: