AIR INDIA LIMITED Vs. A J TEXERIA

JUDGEMENT

(1.) HEARD the learned Advocates for the parties. Rule. By consent, the rule is made returnable forthwith.

(2.) THE short point for consideration which arises in the matter is as to whether the Tribunal could have directed the payment of subsistence allowance during the pendency and till the disposal of the approval application. In that regard, undisputedly, the Division Bench in an unre-ported decision in the matter of Air India Limited v. Mr. Libia Francisco Colaco and another, has clearly held that :-

(3.) ACCORDINGLY, the petition succeeds. The impugned order is hereby quashed and set aside. The matter is remanded to dispose of the approval application as expeditiously as possible and in any case within a period of four months from the date of receipt of the writ of this Court. The Tribunal should file compliance report immediately after the expiry of the period of four months. The rule is made absolute accordingly with no order as to costs.