JYOTI SINGH,J. - (1.)Petitioner herein has filed the present writ petition challenging the action of Respondent No.2/Airport Authority of India (hereinafter referred to as AAI) whereby AAI has rejected his application for appointment to the post of Member (ANS) in terms of the Advertisement dated 20.02.2020, issued by the Department of Personnel and Training Public Enterprises Selection Board. Petitioner also lays a challenge to the letters dated 20.07.2020 and 08.06.2020 whereby AAI rejected the petitioner?s application on the ground that he is "not eligible for the said post".
(2.)The facts of the case as set up by the Petitioner are in a narrow compass. Petitioner has been serving the AAI/Government of India for more than 33 years in various capacities including more than two decades of experience as an Air Traffic Controller, Air Traffic Services In-charge, Senior Instructor at the Civil Aviation Training College and a Watch Supervisory Officer. Petitioner also has various distinctions and achievements to his credit, which are elaborated in paragraph 5 of the petition.
(3.)From July 2011 to March 2016 the Petitioner served in his parent cadre as a Joint General Manager (Air Space Management and ATS Automation) / Officiating General Manager (ATM-ASM) and AAI Corporate Headquarters (CHQ) Officer in charge of ASM and ATS Automation Projects. As per the Petitioner he was promoted to the post of General Manager (HR) on 12.03.2016. The selection was from a large pool of GMs and Joint GMs. He was holding additional charge as GM (HR) (ANS) and thus has the experience of handling of all ANS-HR matters as well as implementation of Apprentices Recruitment in AAI, including CNS.