Delhi High Court
Air India Employees Union (Regd.) vs Air India Limited And Ors. on 14 May, 2018
Equivalent citations: AIRONLINE 2018 DEL 385
Author: Sunil Gaur
Bench: Sunil Gaur
* IN THE HIGH COURT OF DELHI AT NEW DELHI
Date of Order: May 14, 2018
+ W.P.(C) 5118/2018
AIR INDIA EMPLOYEES UNION (REGD.) .....Petitioner
Through: Mr. N.S. Dalal, Mr. Amit Dhankar
and Ms. Toral Banerjee, Advocates
versus
AIR INDIA LIMITED AND ORS. .....Respondents
Through: Mr. Lalit Bhasin and Ms. Bhavna
Dhami, Advocates for respondent No. 1
Mrs. Bharathi Raju, CGSC for respondent No.
3-UOI
CORAM:
HON'BLE MR. JUSTICE SUNIL GAUR
ORDER
(ORAL)
1. Denial of deputation allowance vide order of 29th June, 2011 is assailed in this petition by petitioner-Air India Employees Union.
2. Learned counsel for petitioner submits that despite Representations (Annexures P-4 to P-6) made in the years 2016, 2017 and 2018, there is no response by first respondent.
3. Upon hearing and on perusal of impugned order and the material on record, it is deemed appropriate to dispose of this petition with permission to petitioner to make fresh concise Representation to first respondent within two weeks from today. If such a Representation is received by first respondent, then a speaking response be given thereto by W.P.(C) 5118/2018 Page 1 of 2 first respondent within a period of eight weeks and its fate be conveyed to petitioner within two weeks thereafter, so that petitioner may avail of the remedies as available in law, if need be.
4. With aforesaid directions, this petition is disposed of.
Copy of this order be given dasti to counsel for the parties.
(SUNIL GAUR) JUDGE MAY 14, 2018 s W.P.(C) 5118/2018 Page 2 of 2