REGISTRAR GENERAL HIGH COURT OF MEGHALAYA Vs. STATE OF MEGHALAYA

JUDGEMENT

(1.) In compliance to the order dated 03-05-2019, on behalf of the Ministry of Civil Aviation affidavit has been filed wherein Mr. Umesh Kumar Bhardwaj, Under Secretary, Ministry of Civil Aviation has stated that a meeting was held on 08-05-2019 under the chairmanship of Secretary, Ministry of Civil Aviation with the representatives of Director General of Civil Aviation, Airport Authority of India and M/s Zexus Air Services Private Ltd (Zoom Air). The operation of CRJ200 of Zoom Air on Delhi-Shillong sector was thoroughly discussed. The following issues came up for consideration:-

(2.) According to learned counsel for Zoom Air no passenger will opt for flying in the aircraft as against those 25 seats because the cost will be very high. Regarding the sector Shillong-Hindon(Delhi), load factor will be 60%, means the aircraft can carry only 30 passengers out of which VGF will be for 25 seats amounting to Rs.95,525 and remaining 5 seats cost will be Rs.76,150 per ticket, no passengers will opt for these 5 seats.

(3.) Learned ASG submits that there is another option i.e., the airline can take indirect circuitous route i.e., from Shillong - Bagdogra and then from Bagdogra- Delhi. In the sector Shillong - Bagdogra, they can carry only 30 passengers and will get VGF for 25 seats whereas from Bagdogra-Delhi, the load factor will be 100%.