Indian
Airlines Limited Vs. Capt. Raman Doulagar [2006] Insc 769 (9 November 2006)
Arijit
Pasayat & Lokeshwar Singh Panta Arijit Pasayat, J.
This
petition for transfer has been filed under Article 139-A (2) of the
Constitution of India, 1950 (in short the 'Constitution'). It has been filed by
the Indian Airlines Limited seeking transfer of Writ Petition (Civil) No. 3992
of 2006 titled "Captain Raman Doulagar v. Indian Airlines Limited"
pending before the Madras High Court to the Delhi High Court. Prayer has been
made primarily on the ground that several other writ petitions involving
identical issues are pending before the Delhi High Court.
Learned
counsel for the respondent on the other submitted that the prayer has been made
mainly on the ground that in the event there are conflicting decisions, it
would not be in the interest of the parties. It is submitted that there is no
scope for conflicting views being expressed by the two High Courts, as the
controversy involved is settled by a decision of this Court in Regional
Provident Fund Commissioner, Mangalore v. Central Arecanut & Coca Marketing
and Processing Coop. Ltd., Mangalore [2006(2) SCC 381]. A reference is made to
Paragraphs 13 and 14 of the judgment. It is also submitted that in the writ
petition, pending before the Madras High Court, certain additional issues are
also involved.
The
prayers made in the Writ Petitions before the Madras High Court and the Delhi
High Court needs to be examined.
In the
Madras High Court the prayers inter-alia are as follows:
"For
all the aforesaid reasons, it is prayed that this Hon'ble Court may be pleased
to issue a Writ of Certiorari or Mandamus or any other appropriate Writ, Order
or Direction calling for the records of the respondent relating to the impugned
Seniority List circulated vide letter no. HPDO1/O-2601 dated 14.7.2004 and
quash the same and consequently direct the respondent to fix the seniority of
the petitioner herein above 50th,51th and 52nd batches of Trainee-Pilots and
pass such further or other orders as may be deemed fit and proper in the facts
and circumstances of the case and thus render justice.
It is,
therefore, further prayed that this Hon'ble Court may be pleased to direct the
respondent to send the petitioner herein forthwith for Pilot-in-Command
(P.I.C.) Training in consonance with the policy laid down for the
petitioners-batch (STP-1), pending disposal of the above Writ Petition, and
pass such further or other orders as may be deemed fit and proper in the facts
and circumstances of the case and thus render justice." Before the Delhi
High Court the basic prayers are as follows:
"a
writ, order or direction in the nature of mandamus or any other writ of like
nature quashing the impugned Draft Seniority List of First officers, dated 14
July, 2004 and directing the respondent to treat STP-O1 batch, including the
petitioner, separate and independent from their counterparts of the Trainee
Pilot lineage for all purposes including promotion to the rank of Commander on
the basis of one eligibility.
A
writ, order or direction in the nature of mandamus quashing the impugned Draft
Seniority List of First Officers, dated 14 July, 2004 and directing the
respondents to place his batch, including the petitioner, above all those of
Trainee Pilots lineage, including 50th, 51st and 52nd batches of Trainee Pilots
that completed their training and absorbed as a batch in the regular cadre of
Pilots of Indian Airlines after the publication of their notification in press
on 13th August, 2001 adopting the Scheme of Sr. Trainee Pilots against which
the petitioner was enrolled as a Sr. Trainee Pilot and to give consequential
benefits to the petitioner." On a perusal of the primary stands as culled
out from the prayers made it is clear that they are conceptually identical.
Whether
the decision in Regional Provident Fund Commissioner's case (supra) has any
relevance can be considered by the High Court where all the petitions can be
taken up. Therefore, we consider it to be a fit case where the Writ Petition
No.3992 of 2006 pending before the Madras High Court is to be transferred to
the Delhi High Court to be taken up along with Writ Petition (Civil) Nos.311 of
2005, 957 of 2005 and 958 of 2005.
The
transfer petition is accordingly allowed.
Back
Pages: 1 2