A THILAGANATHAN Vs. AIRPORT AUTHORITY OF INDIA

JUDGEMENT

(1.) THE prayer in the Writ Petitions is to issue a Writ of Mandamus, directing the 1st respondent to consider the petitioners representation dated 27.07.2008 seeking consideration of the case of the petitioners for appointment to the post of Junior Assistant (Aero Bridge) by relaxing the required age limit and appoint them as Junior Assistant (Aero Bridge) with all consequential benefits including monetary benefits.

(2.) LEARNED counsel appearing for the 1st respondent submits that the representations said to have been given by the petitioners have not reached the 1st respondent and no representation pending before the first respondent.

(3.) DURING the pendency of the Writ Petitions, by an interim direction to keep three posts of Junior Assistant (Aero Bridge) vacant was ordered to be kept vacant by order dated 12.8.2008. Since direction is issued to consider the claim of the petitioners by this Court, the three posts ordered to be kept vacant shall be kept vacant till final orders are passed by first respondent.