JAYENDRASINH CHAUHAN Vs. DIRECTOR (TRAINING AND LICENSING)

JUDGEMENT

(1.) THE present petitions have been filed by the petitioner under Articles 14, 21 and 226 of the Constitution of India as well as under the provisions of the Indian Aircraft Act for appropriate direction for the grant of application and also for restraining respondent authorities from initiating any action pursuant to the show cause notice.

(2.) HEARD learned counsel, Shri N.M. Kapadia for the petitioner.

(3.) THOUGH the submissions have been made, it is required to be mentioned that the background of the facts as revealed from the paper would make it clear that the petitioner is claiming commercial pilot license (CPL) from the respondent authorities. The show cause notice clearly referred to the alleged irregularity or misdeeds including the alleged tampering with the record or logbook and whether there is any violation of Aircraft Act or Rules have been made or not. As could be seen from the show cause notice itself that when it was sought to be confirmed from the authority at USA, it has been replied in negative, which reads as under :