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Judgment
Heard learned counsel for the petitioner.
Petitioner has been awarded license for Yatri Mitra Kiosk for a period of 3 years with effect from 1st January, 2014 to 31st December, 2017 to provide amenities and facilities to passengers and visitors at Airport as per letter dated 31st December, 2013 (Annexure-1) issued by Airport Director, Birsa Munda Airport, Ranchi and the agreement dated 11th June, 2014 entered into with them. Petitioner has complained before respondent
no. 1, Airport Director, Birsa Munda Airport, Ranchi through letter dated 16th January, 2015 (Annexure-4) of unauthorized Airlines Ticket selling by one of its staff, respondent no. 4 and also using the official accommodation. Petitioner has enclosed Air Tickets with his representation containing the address of respondent no. 4 as contact information to the customers.
Counsel for the petitioner has referred to office order dated 10th February, 2015 of Airport Director, Birsa Munda Airport, Ranchi and also letter of Airports Authority of India dated 19th February, 2015 issued by AGM (Engg/Civil-Commcl), whereunder the competent authority has been advised to be vigilant in future and initiate strict action against the errant officials/staffs, if found involved in any of the authorized business and activities. According to the petitioner, the activities have continued even thereafter as per Annexure-7 address pasted in a Linkedln site by the same respondent using the Name and Logo of Airports Authority of India.
Petitioner has therefore approached this Court for a direction upon the respondent nos. 1 and 2 to take appropriate action in this regard against the concerned respondents.
Having considered the relevant material facts pleaded above by the petitioner, at this stage, in the absence of respondent, this Court is not inclined to make any comments on the merits of the contention of petitioner. However, the writ petition is disposed of with a liberty to petitioner to approach the Airport Director, Birsa Munda Airport, Ranchi and pursue his grievances before him with all supporting facts and documents also enclosing a copy of writ petition.
Needless to say due consideration be accorded by the competent authority under the Airports Authority of India/ Airport Director, Birsa Munda Airport, Ranchi in accordance with law, of course, after due notice to the concerned parties within a reasonable time preferably 12 weeks.
Accordingly, writ petition stands disposed of.