S C KAPOOR Vs. UNION OF INDIA

JUDGEMENT

(1.) The petitioners in CW No. 1542 of 1997 was working in the cadre of Private Secretary in Airport Authority of India in the International Airport Division (in short AAI(IAD)). There are two divisions after the merger on 01.04.1995. They are National Airport Division (NAD) and International Airport Division (IAD). The claim of the petitioners is that one post of Executive Assistant which is the next promotional post from the Private Secretary fell vacant on 20.02.1995 on the retirement of the incumbent and the selection process was not resorted to and officer from the National Airport Division was as Executive Assistant at the discretion of the Chairman.

(2.) A Scheme called the Flexible Complementing Scheme (FCS) came into force with effect from 31.08.1995 and there were two types of schemes framed that was the object of the giving monetary benefit to categories of employees mentioned therein.

(3.) The answer to the claim of the petition by the second respondent is that there is no post vacant as Executive Assistant to the Chairman. The Chairman who took charge expressed the view that there was no need to have any person as an Executive Assistant and whenever the Chairman is appointed that officer bringing his own officer to assist him and therefore, no steps are taken up to fill up the post of the Executive Assistant. That is why the officers working in the category of Private Secretary were given opportunity to participate in the other examination to improve their career prospects.