CAPT LAKSHMI KRISHNA KUMAR Vs. UNION OF INDIA

JUDGEMENT

(1.) The appellant is the writ petitioner. She is seeking to challenge the order dated 28/10/2015 passed by the learned Single Judge in W.P.No.33 of 2015, by which the learned Single Judge, who has dismissed the writ petition which was one for a writ of mandamus directing the Air India Limited to give a permanent job to the appellant as a Trainee Pilot, taking into consideration the wrong endorsement which was given to the petitioner on the basis of a wrong report given by Air India that she is competent fly the Airbus - 320 Aircraft which she was not because of the deficient training given to her.

(2.) Writ Petition No.22421 of 2016 has been filed for the issuance of a writ of certiorarified mandamus to call for the records of the investigating report by the second respondent dated 23/3/2016 to quash the investigation report in so far as para 6.2 about the petitioner is also liable to inform the second respondent that training not completed as per mandatory syllabus of the Air India Ltd and consequently, direct the second respondent to cancel the Airbus - 320 endorsement obtained on 13/7/2011 within a time frame.

(3.) Writ Petition No.25513 of 2016 has been filed for the issuance of a writ of mandamus to direct the second respondent to repay all the training cost including boarding, lodging and additional training cost paid towards Airbus - 320 training from the year 2010 with interest and subsequently directing to redo the Airbus - 320 endorsement training and absorb as a "Senior Trainee Pilot" in permanent employee cadre and to recover all cost of training as per Service rule with a time frame.