AMAN SHARMA Vs. UNION OF INDIA AND ANOTHER

JUDGEMENT

(1.) The petitioner after completing his 10+2 from Army School, Yol Cantt, Dharamshala left for United States of America for obtaining a licence of commercial pilot. He joined Dean International Flight Training School at Miami Florida. Whether the reporters of the local papers may be allowed to see the Judgment?Yes

(2.) On 05.01.2010, the petitioner got his commercial pilot licence and had 258 hours flying to his credit.

(3.) In 2011, the petitioner went to Higher Power Aviation in Texas to obtain commercial pilot licence for flying Boeing 737 NG and obtained the same on 4 th September, 2011 and after that uptill 2014 had logged 650 hours in total on Boeing's 737 Jet Engine.