INDIAN AIRLINES LTD. AND OTHERS Vs. S. GOPALAKRISHNAN

JUDGEMENT

(1.) By consent of both Counsel the main Writ Appeal itself was taken up for consideration.

(2.) The Writ Appeal has been filed against the order of the learned single Judge granting the prayer of the Respondent herein directing the Appellants to act upon the Respondent's selection for purpose of appointment to the post of Junior Operator in the first Appellant Airlines.

(3.) The facts necessary for the disposal of the writ appeal are us under: