SANGEETHA SHARMA Vs. DIRECTOR GENERAL OF CIVIL AVIATION

JUDGEMENT

(1.) THE petitioner has come up with the present writ petition challenging impugned circular dated 18.9.2013 issued by the fourth respondent under the directions of the third respondent and the consequent letter dated 23.10.2013 issued by the sixth respondent, and consequently directing respondents 1 and 2 to continue to treat her as qualified Chief Cabin Crew Incharge on the strength of the relevant certification in her SEP Book.

(2.) THE case of the petitioner, in nutshell, is set out hereunder: -

(3.) A rejoinder has been filed by the petitioner reiterating the averments made in the affidavit in support of the writ petition.