AVINASHKUMAR BHASIN Vs. AIR INDIA BOMBAY

JUDGEMENT

(1.) THE petitioner, an ex-employee of Air India, has impugned in this petition the order dated 11th January, 1988, passed by Deputy Director Inflight Service, dismissing him from the service of Air India Corporation from the date of communication of the order to him. He has also impugned the order dated 30th March, 1988, passed by Secretary and Deputy Director (Administration) Air India dismissing his appeal against the said order dated 11th January, 1988.

(2.) THE petitioner was working as an Assistant Flight Purser with Air India. He was on temporary posting at London, where he was posted along with several others to perform flight duty, and to facilitate his stay in London, the petitioner was provided with accommodation in Sheraton Heathrow Hotel. On 30th of April, 1974, he was apprehended at about 8 p. m. by London Police on the allegation of being in possession of 195 mgs. of Canabis, a controlled drug of Class B. The charge-sheet read as follows :

(3.) THE petitioners services were terminated vide order dated August 27, 1974. The petitioner challenged the said termination by preferring Miscellaneous Petition No. 527 of 1975. In this Court. By his judgment and order dated 24th of September, 1979, a learned Single Judge of this Court set aside the said order of termination because the said order was passed under Regulation 48 of the Air India Employees Service Regulations and the said Regulation 48 was struck down by this Court in Miscellaneous Petition No. 1663 of 1975 decided on 19th July, 1979. (S. S. Muley v. J. R. D. Tata and others), 1980 Lab. I. C. 11.