PINAKI GHOSH Vs. INTERNATION AIRPORT AUTHORITY OF INDIA

JUDGEMENT

(1.) The appellant herein was appointed as Legal Officer by the respondent-IAAI with effect from 8th March, 1984 through appointment letter dated 23rd March, 1984. In the said appointment letter it was stated that the appellant's appointment /continuation in service would be subject to his being medically fit. Clause 7 of of the said appointment letter, which is relevant for the purpose for deciding the present appeal and reference to which was made during the course of submissions, is as under:

(2.) Another clause, which is also relevant, is clause 9 which reads as follows: "You will abide by the rules and Regulations of the authority which may be in force from time to time."

(3.) In clause 17 of the said appointment letter it was stated that if the terms and conditions in the appointment letter are acceptable to him he would return the attached acceptance of the terms and conditions of his appointment and that he would report for duty to the General Manager Madras on or before 23rd March, 1984. The appellant accordingly accepted the aforesaid terms and conditions including the term that he will abide by the rules and regulations of the authority, which may be in force from time to time.