CAPT M S KRISHNA KUMAR Vs. UNION OF INDIA; AIR INDIA LIMITED; AIR INDIA LIMITED, EXECUTIVE DIRECTOR OF OPERATIONS; AIR INDIA LIMITED, GENERAL MANAGER; CENTRAL TRAINING ESTABLISHMENT

JUDGEMENT

(1.) In view of the commonality of the issues between the very same parties, the writ petitions are taken up together and disposed of by a common order. For the sake of brevity, the respondents are addressed collectively.

(2.) Facts in brief:

(3.) Heard the petitioner, party-in-person and the learned counsel for the respondents, extensively perused the affidavits, documents and the written arguments filed.