Delhi High Court - Orders
Amith Suresh vs Air India Limited on 3 November, 2020
Author: Jyoti Singh
Bench: Jyoti Singh
$~A-42
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ W.P.(C) 8626/2020
AMITH SURESH ..... Petitioner
Through: Mr. Ravi Raghunath, Advocate with
Ms. Aakashi Lodha, Ms.Madhu and
Ms.Yashaswini, Advocates.
versus
AIR INDIA LIMITED ..... Respondent
Through: Ms. Akanksha Das, Advocate with
Mr. M.V. Kini, Advocate
CORAM:
HON'BLE MS. JUSTICE JYOTI SINGH
ORDER
% 03.11.2020 Hearing has been conducted through Video Conferencing. C.M. 27797/2020 (Exemption) Allowed, subject to all just exceptions.
Application is disposed of.
W.P.(C) 8626/2020 & C.M. 27796/2020 Issue notice.
Ms. Akanksha Das accepts notice on behalf of the Respondent. List the petition on 09.11.2020 when a similar batch of petitions one of them being W.P.(C) 5330/2020 is listed before this Court.
Mr. Ravi Raghunath learned counsel for the Petitioner submits that the five-year contract of the Petitioner expires on 05.11.2020 and but for the acceptance of resignation of the petitioner, which action is assailed in the present petition, the petitioner was entitled to renewal of his contract for another five years. The apprehension of the petitioner as put forth by learned counsel is that once the term expires, the respondents may take a plea that since the term of the contract has expired, the petitioner is not entitled to renewal of the contract and consequent reinstatement.
Having heard the learned counsel for the parties it is directed that the release/renewal of the contract of the Petitioner, on expiry of his contractual period on 05.11.2020, shall be subject to the outcome of the present petition.
JYOTI SINGH, J NOVEMBER 3, 2020 sr