VIVEK DHANI Vs. AIR INDIA LIMITED AND ORS

JUDGEMENT

(1.) In this petition, quashing of orders of 22nd June and 1st September, 2016 as well as orders of 26th April and 10th July, 2017 passed by second respondent is sought on the strength of medical certificates (Annexures P10, P-11 & P-20).

(2.) At the outset, learned counsel for petitioner submits that the challenge to the orders of 22nd June and 1 st September, 2016 would be futile and this petition is confined to orders of 26th April, 2017 and 10th July, 2017. It is submitted that petitioner had suffered Tonic-Clonic Seizure on 19th July, 2013 and he was assigned ground duties for a period of three years and three months, although he was a commercial pilot. The said period had lapsed on 21st January, 2017 and thereafter, petitioner was again medically examined on 26th April, 2017 and as per Medical Certificate (Annexure P-3) petitioner's period of temporary unfitness was extended for another period of thirty months.

(3.) Learned counsel for petitioner submits that the medical certificates (Annexures P-10, P-11 & P-20) were produced before the concerned Authority, but they have not been taken into consideration. It is submitted that as per medical certificates issued by Max and Apollo Hospital as well as Government Hospital i.e. R.M.L. Hospital, petitioner has been assessed to be fit for flying duties. Attention of this Court is drawn to the Manual of Civil Aviation Medicine (Annexure P-15) to point out that in cases of pilot engaged in Multi-Crew Operations, their effective incapacitation may be considered less stringently. It is submitted on behalf of petitioner that petitioner has been on Multi-Crew Operations and so, there is no justification to deny the flying duties to petitioner whose Commercial Pilot Licence has lapsed in December, 2017 and only after petitioner is given medical fitness, it can be renewed.