Kerala High Court
Kalai Vani vs The Manager on 1 November, 2007
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT:
THE HONOURABLE MR. JUSTICE P.B.SURESH KUMAR
THURSDAY, THE 3RD DAY OF AUGUST 2017/12TH SRAVANA, 1939
WP(C).No. 34276 of 2016 (H)
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PETITIONER(S):
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KALAI VANI,
AGED:30 YEARS, D/O RAJSEKHAR,
CABIN CREW,
INFLIGHT SERVICES, (IFS DEPARTMENT),
AIR INDIA LIMITED, CALICUT-673001.
BY ADVS.SRI.K.A.JALEEL
SRI.C.Y.VINOD KUMAR
RESPONDENT(S):
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1. THE MANAGER,
INFLIGHT SERVICES,
AIR INDIA LIMITED,
NEW DELHI-10 001.
2. THE DIRECTOR GENERAL,
BCAS, "A" WING, 1ST-IIIRD FLOOR,
JANPATH BHAWAN, JNPATH,
NEW DELHI-10001.
3. THE REGIONAL DEPUTY COMMISSIONER OF SECURITY,
BUREAU OF CIVIL AVIATION SECURITY (BCAS),
CHENNAI AIRPORT, CHENNAI-27.
R1 BY ADVS. SRI.M.GOPIKRISHNAN NAMBIAR
SRI.P.GOPINATH
SRI.P.BENNY THOMAS
SRI.K.JOHN MATHAI
SRI.JOSON MANAVALAN
SRI.KURYAN THOMAS
R2 & R3 BY SRI.N. NAGARESH, ASG
SRI. MANU S., CGC
THIS WRIT PETITION (CIVIL) HAVING COME UP FOR
ADMISSION ON 03-08-2017, THE COURT ON THE SAME
DAY DELIVERED THE FOLLOWING:
EL
WP(C).No. 34276 of 2016 (H)
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APPENDIX
PETITIONER(S)' EXHIBITS
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P1 TRUE COPY OF THE LETTER DATED 1/11/2007 ISSUED
BY AIR INDIA CHARTERS LIMITED, SHOWING
APPOINTMENT OF THE PETITIONER
P2 TRUE COPY OF THE LETTER ISSUED FROM AIR INDIA
CHARTERS DATED 6/12/2007 SHOWING RESIGNATION OF
THE PETITIONER
P3 TRUE COPY OF THE LETTER DATED 6/1/2010 ISSUED
BY THE GENERAL MANAGER, AIR INDIA CONFIRMING
APPOINTMENT OF THE PETITIONER
P4 TRUE COPY OF THE FIR IN CR.NO.20/2014
REGISTERED BY NADAKKAVU POLICE STATION ON
8/1/2014
P5 TRUE COPY OF THE STAY ORDER DATED 8/8/2016 IN
CRL M.A. NO.8018/2016 IN CRL.M.C. NO. 5015/2016
P6 TRUE COPY OF THE ORDER DATE 4/10/2016 IN CRL
M.A. NO.8018/2016 IN CRL M.C. NO.5015/2016
EXTENDING THE STAY ORDER
P7 TRUE COPY OF THE ORDER OF SUSPENSION DATED
20/1/14 ISSUED BY AIR INDIA LIMITED TO THE
PETITIONER
P8 TRUE COPY OF THE ORDER DATED 17/3/2014 ISSUED
BY AIR INDIA LIMITED RE-INSTATING THE
PETITIONER
P9 TRUE COPY OF THE LETTER DATED 4/3/2016
ADDRESSED TO THE 3RD RESPONDENT FORWARDING THE
APPLICATION OF THE PETITIONER FOR AEP
P10 TRUE COPY OF THE LETTER DATED 17.5.2017 ISSUED
BY THE SR. AGM-PERSONNEL, AIR INDIA TO THE
DEPUTY DIRECTOR, BUREAU OF CIVIL AVIATION
SECURITY, CHENNAI
WP(C).No. 34276 of 2016 (H)
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P11 TRUE COPY OF the LETTER DATED 7.6.2017 ISSUE BY
THE ASST. DIRECTOR, BUREAU OF CIVIL AVIATION
SECURITY (BCAS) CHENNAI TO THE 2ND RESPONDENT
RESPONDENT(S)' EXHIBITS
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NIL
TRUE COPY
P.S. TO JUDGE
EL
P.B.SURESH KUMAR, J.
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W.P.(C.) No.34276 of 2016
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Dated this the 3rd day of August, 2017
JUDGMENT
The petitioner is an Air Hostess. There is a criminal case against the petitioner. Since there is a criminal case against the petitioner, she needs the permission of the second respondent for entry in the airports. The petitioner, therefore, preferred an application for the said purpose to the second respondent. Exts.P10 and P11 are the recommendations of the authorities on the application preferred by the petitioner. The limited prayer made by the learned counsel for the petitioner, when the matter was taken up today, is for a direction to the second respondent to take a decision on the application preferred by the petitioner as referred to in Exts.P10 and P11 recommendations, within a time frame.
2. Heard the learned counsel for the petitioner W.P.(C.) No. 34276 of 2016 2 as also the learned Standing Counsel for the respondents.
Having regard to the facts and circumstances, I deem it appropriate to dispose of the writ petition directing the second respondent to take a decision on the application preferred by the petitioner, in the light of the recommendation contained in Ext.P11, within a period of one month from the date of receipt of a copy of this judgment. Ordered accordingly. The petitioner shall produce a copy of the judgment along with a copy of the writ petition for compliance before the second respondent.
sd/-
P.B. SURESH KUMAR,
SKS JUDGE
//TRUE COPY//
P.A. TO JUDGE