- (1.) Buoyed by the hope that was held out for the petitioner at the end of his previous essays to this Court, he has carried this third writ petition complaining of having been superseded and increments and promotion being unfairly denied to him.
(2.) The immediate grievance is in respect of an order passed by the Grievance Redressal Committee of employer Airports Authority of India on July 27, 2015. Such Grievance Redressal Committee (GRC) had earlier been required by this Court to look into the representation of the petitioner after affording the petitioner a hearing. A previous order of October 30, 2014 on the petitioner's representation was set aside on April 20, 2015 on the petitioner's complaint in W. P. 8007 (W) of 2015 that the GRC had dealt with petitioner's representation without reference to the petitioner and without calling him for a hearing. The petitioner has since been heard and his representation has been rejected by the order impugned.
(3.) The petitioner joined the National Airports Authority (NAA) in Ranchi in the year 1987. The petitioner was initially in the NE -5 scale of pay, which was enhanced to NE -6 with effect from August 1, 1995. The Airports Authority of India (AAI) was formed pursuant to the Airports Authority of India Act, 1994, which came into effect on April 1, 1995. Section 18 of the Act protects the rights of the erstwhile employees of NAA and International Airports Authority of India (IAAI) who became employees of AAI pursuant to such statute. There is no doubt that the statute recognises the general principle that no employee's pay, benefits, emoluments or the like could be altered to his detriment or prejudice upon AAI becoming the new employer.;