INDIAN AIRLINES LTD Vs. S N HARIDAS

JUDGEMENT

(1.) Heard Mr. Dasgupta appearing for the petitioner. Mr. Dasgupta, states that in pursuance of the order passed by this Court on November 25, 2004 service was effected on the respondent employee in addition to post by publication. The notice has appeared in 'hindustan Times', new Delhi dated January 9, 2005. The Respondent employee is residing at New Delhi. In such circumstances according to Mr. Dasgupta, the service on the respondent is complete.

(2.) With the assistance of Mr. Dasgupta, I have perused the orders dated November 25, 2004 and February 23, 2005. This Court has already recorded that the petitioners have taken steps for substituted service. I have also been taken through the affidavit of one Vijay Kumar. I am therefore satisfied that the service on the respondent is complete.

(3.) None appears for the respondent though served.