MUKTHA K. NAIR Vs. AIRPORTS AUTHORITY OF INDIA

JUDGEMENT

(1.) The petitioner is working as a Senior Superintendent (HR) in the Airports Authority of India. Before the impugned transfer, the petitioner was employed at Thiruvananthapuram International Airport. Vide impugned order in Ext.P4 dtd. 26/9/2024, the petitioner has been transferred to the same post at Calicut International Airport. Against the said transfer, the petitioner's representation, along with the representation of other employees of the Airports Authority of India, were considered and vide order dtd. 9/10/2024 in Ext.P7, the petitioner's representation has been rejected along with the representations of other employees working in the HR Department at Thiruvananthapuram International Airport.

(2.) Learned Senior Counsel appearing for the Airports Authority of India submits that the transfer of the petitioner and other employees is necessitated as the Thiruvananthapuram International Airport has been taken over by the Adani Thiruvananthapuram International Airport. Only those employees who are working directly under the control of the Airports Authority of India or those who have opted to join the services of the Adani Thiruvananthapuram International Airport have been retained at Thiruvananthapuram International Airport.

(3.) Learned Counsel for the petitioner, however, submits that the respondent Authority has adopted a pick-and-chose policy in retaining some of the employees while the petitioner has been chosen to be transferred.