ZIAUR RAHMAN Vs. NATIONAL AIRPORT AUTHORITY

JUDGEMENT

(1.) These appeals arising out of a common judgment passed in Civil Rule Nos. 1324/96, 1326/96 and 1285/96 are proposed to be disposed of by this judgment.

(2.) We have heard Shri B.K. Sharma, learned counsel for the appellants as well as Shri K.N. Choudhury, learned senior counsel for the respondents.

(3.) The writ appellants who were selected for appointment to the posts of Fire and Rescue Operator under the National Airport Authority, North Eastern Region, presently known as Airports Authority of India, were sent for basic training course at the International Airport, New Delhi. On completion of their training, they were directed to report to the Director, Airports Authority of India, Guwahati, Although the appellants completed the training course and inspite of their reporting before the Director, Airports Authority of India, Guwahati, they have not been appointed. Having failed to secure appointment even after filing of representations before the authority, they moved this court for necessary direction for their appointment invoking powers of this court under Article 226 of the Constitution. The learned Single Judge after hearing the parties, declined to exercise discretionary powers and to. issue direction to the respondents to appoint the appellants.