AIRPORTS AUTHORITY OFFICERS ASSOCIATION Vs. UNION OF INDIA

JUDGEMENT

(1.) These two applications have been filed by the petitioners. By these, the petitioners are seeking an ad interim stay restraining the respondents from implementing the draft Recruitment and Promotion Regulations, 2005 announced on 25.5.2006. In application CM No.3204/2008, they have sought the following reliefs :

(2.) CM No.4017/2008 came to be filed because after filing of this writ on 27.2.2008, the respondent issued a circular dated 29.2.2008. In the application, the following reliefs are sought :

(3.) As regards CM No.4017/2008, it was ordered on 18th March, 2008 that since the appointments in question have already been processed, any appointments made shall be subject to the outcome of this writ petition and if any appointment is made, the same could not in any manner create any equity in favour of the new appointee in view of the pendency of the present writ petition, and that the said appointee would abide by the result of this petition.