Delhi High Court - Orders
Pankaj Bhargava vs Air India Limited on 3 September, 2020
Author: Jyoti Singh
Bench: Jyoti Singh
$~13
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ W.P.(C) 3423/2020
PANKAJ BHARGAVA ..... Petitioner
Through: Mr. Hemant Kumar & Mr. Shivam
Jangra, Advocates
versus
AIR INDIA LIMITED ..... Respondent
Through: Ms. Nina Gupta with Ms. Ratna
Dwivedi Dhingra, Ms. Ruchika Joshi,
Ms. Ananya Marwah, Mr. Chirag
Nassa & Mr. Ajay Pratap Singh,
Advocates.
CORAM:
HON'BLE MS. JUSTICE JYOTI SINGH
ORDER
% 03.09.2020 Hearing has been conducted through Video Conferencing. Ms. Ananya Marwah learned counsel appearing on behalf of Mr. Lalit Bhasin, Advocate submits that Mr. Bhasin is unable to appear in the Court today as he has an appointment with a Doctor.
Mr. Hemant Kumar learned counsel for the Petitioner has no objection to the adjournment as it is on the personal ground of Mr. Lalit Bhasin.
Mr. Hemant Kumar, however, draws the attention of the Court to paragraph 4 of the Counter Affidavit filed by the Respondent which refers to a Three Member Committee which had submitted a detailed Report on 04.12.2019 recommending that the decision of compulsorily retiring the Petitioner from service under Clause 14(a) of the Employees' Service Regulations was in order. He submits that apart from this, there is a Performance Review Report dated 23.07.2019 whereby the Petitioner was shortlisted for promotion pursuant to which he had received an email on 22.12.2019 for an interview by the Respondent.
Learned counsel submits that the Report dated 04.12.2019 by the Three Member Committee as well as the Performance Review Report dated 23.07.2019 may be directed to be filed by the Respondent as this would be crucial for adjudication of the controversy in the present Petition.
Respondent is directed to place on record the Three Member Committee Report dated 04.12.2019 as well as Performance Review Report dated 23.07.2019, before the next date of hearing, with an advance copy to Mr. Hemant Kumar.
With the consent of the counsels for the parties list the petition for hearing on 10th November, 2020.
JYOTI SINGH, J SEPTEMBER 3, 2020 rd