SHIREEN DUBASH Vs. AIR INDIA LIMITED

JUDGEMENT

(1.) PETITIONER has filed this Petition under Article 226 of the Constitution of India, seeking appropriate writ, order or direction directing Respondents to pay to the Petitioner a sum of Rs.6,97,834/ - with interest.

(2.) BRIEF facts which are relevant for the purpose of deciding this Petition are as under : -

(3.) THE Petitioner, therefore, filed Contempt Petition No.30 of 1998 alleging that following allowances were not paid by the Respondents: - (i) Performance Linked Incentive Allowance. (ii) Cabin Crew Productivity Allowance (iii) Sky Bazaar Allowance. (iv) Hourly Payment Flying Allowance which includes layover meal allowance and supplementary layover meal allowance. The Contempt Petition was disposed of by order dated 16.7.1998 and a direction was given to Respondent No.1 to pay all allowances to the Petitioner except for Sky Bazaar Allowance for a period from 3.3.1998 to 21.5.1998 as also Performance Linked Incentive Allowance.