REGISTRAR GENERAL, HIGH COURT OF MEGHALAYA Vs. STATE OF MEGHALAYA

JUDGEMENT

(1.) On behalf of Airport Authority of India affidavit has been filed on 09- 04-2019 wherein it is stated that a meeting was convened under the Chairmanship of Smt. Usha Padhee, Joint Secretary, Ministry of Civil Aviation, the said meeting was attended by:

(2.) The representative of Zoom Airways had reiterated the earlier stance i.e., CRJ 200 has a load penalty when landing and taking off at Shillong, Zoom had a bid for Kolkata-Shillong-Kolkata sector under RCS but could not succeed, without RCS support it is not commercially viable for Zoom Airways to operate CRJ 200 from Shillong to Delhi. The airliner was requested to explore possibility of operating flights between Delhi and Shillong, in response whereof the representative of Zoom Airways divulged in the meeting that they will continue to explore the possibility of operating flights between Shillong and Delhi subject to operational and financial viability. The position as has emerged in the meeting so convened leads us to nowhere except further uncertainity.

(3.) The matter was passed over for half an hour so as to enable learned ASG to have instruction as to whether there is any proposal with an object of persuading and motivating Zoom Airways to operate CRJ 200.