AIR 1971 SUPREME COURT 1828 ::1971 LAB. I. C. 1129 ::23 FacLR 172 ::1971 (1) LabLJ 496 ::1971 (1) ServLR 149 ::41 FJR 261

Supreme Court Of India

(From Calcutta: (1968) 72 Cal WN 205)

Hon'ble Judge(s): J. M. Shelat, I. D. Dua, V. Bhargava , JJJ

Air Corporations Act (27 of 1953) , S.45— Dismissal of employees- The Act does not cast any obligation upon Indian Airlines Corporation to appoint employees under particular type of contract or to terminate them on specific grounds. Hence, though Corporation's employee is dismissed in contravention of Regulations made under the Act, the dismissal cannot be declared as null and void X-Ref. Air Corporations Act (27 of 1953) , S.8(2), S.20, S.44— X-Ref. Specific Relief Act (47 of 1963) , S.14— (1968) 72 Cal WN 205, Reversed. Case law discussed. (Para 12)