RAVI CHANDER RAJAN Vs. KHALEEL ANWAR

JUDGEMENT

(1.) THE writ petition was filed by the petitioner, seeking to issue a writ in the nature of Quo Warranto or any other writ, calling upon the first respondent to show cause by what authority he claims to have, use, enjoy and perform the rights, duties and privileges of the office of a Flight Operations Inspector (for short FOI) and continued to function as one under the Director General of Civil Aviation (for short DGCA) while simultaneously and primarily holding the office of Chief Pilot ATR with a scheduled airline, viz., Jet Airways Limited.

(2.) WHEN the writ petition came up on 02.04.2012, notice of motion was ordered to the respondents. Pending the writ petition, the petitioner sought for two interim reliefs in M.P.Nos.1 and 2 of 2012. In M.P.No.1 of 2012, seeking for interim injunction, no orders have been passed. In M.P.No.2 of 2012, the petitioner sought for interim an direction to the second respondent Enquiry Panel, to serve the petitioner with all reasons, documents, papers, materials based on which it arrived at the decision of illegally grounding the petitioner with effect from 12.07.2011, along with the official express written order/decision arrived at by the second respondent. However, the petitioner made an endorsement seeking permission to withdraw M.P.No.2 of 2012, which was accordingly dismissed on 02.04.2012.

(3.) HEARD the arguments of Mr.Satish Parasaran, learned counsel for the petitioner, Mr.S.Ravi of M/s.Gupta and Ravi, learned counsel for the first respondent and Mr.B.Manoharan, learned counsel for the third respondent.