CAPT RAVI CHANDER RAJAN Vs. CAPT KHALEEL ANWAR

JUDGEMENT

(1.) This is a case of two Pilots employed by the Jet Airways waging a war on account of the decision taken by the first respondent in his capacity as the member of the administrative wing. Even though the first respondent is not an employee of the Jet Airways as on date, still the appellant is prosecuting the writ petition, which was filed for the issuance of a Writ of Quo Warranto.

(2.) We have heard the learned counsel for the appellant. We have also heard the learned counsel for the first respondent.

(3.) The appellant was appointed by the Jet Airways as its Pilot. He was later given managerial responsibilities. The direction given by the Director General of Aviation dated 6 January 2009 prohibits the pilots from taking up administrative responsibility. The appellant therefore filed a Writ Petition for issuance of a Writ of Quo Warranto. The learned single Judge dismissed the writ petition on the ground that there was no statutory violation in holding the post by the first respondent.