ALOK PREM PRAKASH VARSHNEYA Vs. UNION OF INDIA

JUDGEMENT

(1.) This petition under Article 226 of the Constitution of India is filed challenging the action of the respondent-Airport Authority in initiating disciplinary proceedings against the petitioner while the criminal proceedings are pending. The petition is filed with prayers as under:-

(2.) The facts in brief are that the petitioner is an employee of the Airport Authority of India-respondent herein. While the petitioner was working as Airport Director at Aurangabad, a complaint was received on 28.07.2016 that the petitioner had demanded bribe to permit the complainant's company to carry out the work of ground handling for non-scheduled flights at Aurangabad.

(3.) Learned Advocate for the petitioner submitted that the petitioner is wrongly implicated in the offence and therefore, the proceeding are also based on an incident narrated in the FIR, which is non-existent. It is submitted that the petitioner has worked with the respondent authority with due diligence and his services have been acclaimed by the respondent authorities.