Delhi High Court - Orders
Mohammad Jafor Ali Mollah vs Director General Of Civil Aviation & Anr on 31 May, 2022
Author: Rekha Palli
Bench: Rekha Palli
$~27
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ W.P.(C) 8685/2022 & CM APPL. 26196/2022 (stay)
MOHAMMAD JAFOR ALI MOLLAH ..... Petitioner
Through: Mr.Pallavi Awasthi & Mr.Akshay
Ravi, Advs.
versus
DIRECTOR GENERAL OF CIVIL AVIATION & ANR.
..... Respondents
Through:
CORAM:
HON'BLE MS. JUSTICE REKHA PALLI
ORDER
% 31.05.2022
CM APPL. 26197/2022
1. Exemption allowed, subject to all just exceptions.
2. The application is disposed of.
CM APPL. 26196/2022 (stay)
3. At the very outset, learned counsel for the petitioner submits that she does not press the interim application for the present, which is accordingly, dismissed as not pressed with liberty to the petitioner to move an application, if the need so arises, after the completion of pleadings.
W.P.(C) 8685/2022
4. The petitioner, who was appointed as an Aircraft Maintenance Engineer by the respondents by way of appointment letter dated 10.01.2020 for a period of 5 years, is aggrieved by his premature termination on 20.05.2022.
5. Upon the petitioner taking steps, issue notice to the respondents Signature Not Verified Digitally Signed By:GARIMA MADAN Signing Date:01.06.2022 15:14:30 through all permissible modes. Counter affidavit be filed within four weeks. Rejoinder thereto, if any, be filed before the next date.
6. List on 04.08.2022.
REKHA PALLI, J MAY 31, 2022 kk Signature Not Verified Digitally Signed By:GARIMA MADAN Signing Date:01.06.2022 15:14:30