1                      Judg-WP-2879-2023.doc

Mayur 

IN THE HIGH COURT OF JUDICATURE AT BOMBAY

ORDINARY ORIGINAL CIVIL JURISDICTION

WRIT PETITION NO. 2879 OF 2023 

G.N. Mohanty,

Age: 61 Years, Indian inhabitant,

303, Tejas Apartment,

Marol, Military Road, Andheri (East),

Mumbai – 400059. ...Petitioner

Versus

1. Union of India

    Through its Principal Secretary,

    Ministry of Civil Aviation 

    Rajiv Gandhi Bhavan, Safdurjung,

    New Delhi – 11003.

2. Airports Authority of India,

    Through its Chairman,

    Rajiv Gandhi Bhavan, Safdurjung,

    New Delhi – 110 003.

3. The Present Member (Operation), AAI,

    Rajiv Gandhi Bhavan, Safdarjung,

    New Delhi – 110 003.

4. Executive Director (HR), AAI,

    Rajiv Gandhi Bhavan, Safdurjung,

    New Delhi – 110 003.

5. GM (HR), CHQ, AAI,

    Rajiv Gandhi Bhavan, Safdurjung,

    New Delhi – 110 003.

6.  Jt. GM (HR), CHQ, AAI,

     Rajiv Gandhi Bhavan, Safdurjung,

     New Delhi – 110 003.

     1/24

                                           2                      Judg-WP-2879-2023.doc

7.  The then AGM (HR), WR, AAI,

     C/o The Regional Executive Director,

     New Integrated Operations Complex,

     Airports Authority of India, New Airport Colony,

Opposite Parsiwada, Vile Parle (East),

Mumbai – 400099. ...Respondents

-----------------

Mr. Shailesh More, a/w Ms. Virakthi S. Hegde, for Petitioner.

Mr. Rui Rodrigues, a/w Ms. Gargi Warunjikar, for Respondent No.1.

Ms. Shilpa Kapil, a/w Mr. Chidanand Kapil, Ms. Vishwabharati Devkhile, for

Respondent No. 2 (AAI).

-----------------

CORAM  :    R. I. CHAGLA AND

ADVAIT M. SETHNA, JJ.

JUDGMENT RESERVED ON   :  09 MARCH 2026

JUDGMENT PRONOUNCED ON :  02 APRIL 2026

JUDGMENT (Per Advait M. Sethna, J.):-

1.Rule. The Rule is made returnable forthwith with the consent of the

parties.

2.The Petitioner has preferred this petition under Article 226 of the

Constitution of India. The substantive relief being to quash and set aside the

Order dated 18 August 2023 (“Impugned Order” for short) by allowing the

representation   of   the   Petitioner   dated   18   May   2023   by   directing   the

Respondents to treat the period from 3 December 2016 to 18 September

2017 as the duty period for payment of such salary/pay and allowances

along with accrued interest at 9% p.a. for the said period. 

3. The succinct issue that arises for determination in these proceedings

     2/24

                                           3                      Judg-WP-2879-2023.doc

is as to whether the Petitioner is entitled to salary, pay /allowances for the

period between 3 December 2016 to 18 September 2017 attributable to the

Petitioner’s absence from duty, from issuance of the Relieving Order dated 2

December 2016, after which the Petitioner’s transfer order stood cancelled

on 17 August 2017.  This is to be tested on the touchstone of the order

passed by Respondent No.2 – AAI on 18 August 2023 which is assailed by

the Petitioner. 

Factual Matrix:-

4.The Petitioner was initially appointed in the service of Air Traffic

Control (ATC), in the year 1986 on the post of Aerodrome Assistant.

5.Vide a transfer order dated 29 March 2016 issued by Respondent

No.2 – Airports Authority of India (“AAI” for short). The Petitioner was

transferred from Mumbai to Bhubaneshwar, by way of a routine transfer

with several other persons, his name being at Sr. No.16 of the said list.

6.Pursuant   to   the   above,   the   Respondent   No.2   –   AAI   received

representations   from   the   persons  transferred,   including   the   Petitioners,

requesting for amendment to the transfer order dated 29 March 2016. In

this regard, the Respondent No.2 – AAI issued a communication dated 13

May 2016, referring to the transfer order dated 29 March 2016. By the said

communication, the Respondent No.2 – AAI clearly stated that request from

certain persons – AGMs/ SMs were considered but not acceded to, which

included the name of the Petitioner at Sr. No.15 of the said list.

     3/24

                                           4                      Judg-WP-2879-2023.doc

7.The   Petitioner   aggrieved   by   the   above   transfer   order   made   a

grievance application dated 16 May 2016, addressed to the Respondent

No.2 – AAI, GRC.

8.By   communication   dated   22   November   2016   the   grievance

application of the Petitioner dated 16 May 2016 was rejected and the

Petitioner   was   directed   to   report   to   his   new   place   of   posting   at

Bhubaneshwar and the matter was treated as closed.

9.The Petitioner made another representation dated 1 December 2016

through the proper channel addressed to the Chairman of the Respondent

No.2 – AAI  

inter alia  calling upon the said Authority to cancel the said

communication dated 22 November 2016.

10.The   Respondent   No.2   –   AAI   issued   a   Memorandum   dated   2

December   2016,   with   the   subject   bearing   Annual   Transfer   –   2016   –

Relieving Order. The Petitioner was accordingly directed to report to the

Airport Director, Bhubaneshwar with immediate effect, reiterating that the

transfer of the Petitioner was in public interest. The Transfer Order also

recorded/noted that the Petitioner was issued readiness for the transfer

from Mumbai to Bhubaneshwar vide office letter dated 4 April 2016.

11.The Petitioner   approached  this  Court  by  way  of   an earlier   Writ

Petition   No.1017   of   2017   filed   on   25   January   2017   being   primarily

aggrieved by the transfer and relieving orders issued by the Respondent

No.2 – AAI.

     4/24

                                           5                      Judg-WP-2879-2023.doc

12.In the meantime, during the pendency of the above Petition, the

Grievance   Redressal   Committee,   AAI   (“GRC”  for   short)   addressed   a

communication  dated 17 August  2017 to the Petitioner. Vide the  said

communication, the Respondent No.2 – AAI concluded that considering the

long service of the Petitioner and the skill set acquired for performing an

important job, interest of justice would be served if the said transfer order

dated 29 March 2016 is cancelled and the Petitioner is allowed to continue

at his present place of posting i.e. Mumbai, until the next transfer season

i.e. 2018, when his case would be considered on its own merit.

13.The earlier Writ Petition No.1017 of 2017 was listed before this Court

on   several   dates,   resulting   in   passing   of   various   orders,   in   the   said

proceedings. By an order dated 3 May 2017 this Court observed that since

the Petitioner has not joined the place of transfer and considering that

Respondent – GRC is directed to decide the Petitioner’s representations

dated 1 December 2016 and 4 December 2016 preferably on or before 30

June 2017, the Respondent Authorities is refrained from initiating any

coercive action against the Petitioner, until the next date. 

14.The  above  order   was  followed   by   a  subsequent   order   dated   18

September 2017, where the Court noted the Petitioner’s prayer for releasing

the salary for the period between the relieving order and joining of the

Petitioner. This Court granted four weeks time to the Respondent No.2 –

AAI to file its reply.

     5/24

                                           6                      Judg-WP-2879-2023.doc

15.This Court by an order dated 5 April 2023 passed in Writ Petition

No.1017 of 2017 allowed the Petitioner to make a representation with GRC

with regard to his salary claim for the period from which the Petitioner was

relieved until the cancellation of the transfer order of the Petitioner by the

GRC   i.e.   on   17   August   2017   (10   months’   period   as   claimed   by   the

Petitioner).   The   GRC   was   granted   four   months   time   to   decide   such

representation of the Petitioner by the said order. With the said directions

the Writ Petition No.1017 of 2017 was disposed of.

16.Pursuant to the above, the Petitioner addressed a grievance letter

dated 18 May 2023 to the Respondent – GRC in regard to the non-payment

of salary/pay and allowances for the period ranging from 3 December 2016

to 18 September 2017, which the Petitioner may be entitled to. 

17.The Respondent – GRC by an order dated 18 August 2023 which is

impugned   in   the   present   Petition   decided   the   representation   of   the

Petitioner dated 18 May 2023. For the reasons set out in the Impugned

Order, the Respondent – GRC was of the view that the absence of the

Petitioner from 3 December 2016 to 18 September 2017 be treated as ‘

dies

non

’. Accordingly, the Petitioner was not entitled to his claim of salary/pay

and allowances for such period of unauthorized absence from work. 

18.The   Petitioner   being   aggrieved   by   the   Impugned   Order   of   the

Respondent – GRC dated 18 August 2023 has assailed the same by way of

the present Petition.

     6/24

                                           7                      Judg-WP-2879-2023.doc

Rival Contentions :-

Submissions of the Petitioner :-

19.Mr.   More,   learned   counsel   appearing   for   the   Petitioner,   has

emphatically submitted that the Impugned Order passed by Respondent No.

2 – AAI is legally untenable. It has completely misconstrued and misapplied

the applicable statutory provisions, leading to a conclusion that is without

legal basis and, therefore, deserves to be set aside by this Court.

20.Mr. More would place due emphasis on the Clauses 6.1 and 7.1 of the

AAI’s Personnel Guide, 2004,  corresponding to Rules 12.6.1 and 12.7.1 of

the AAI Human Resource Policies and Procedure Manual, 2014 (for short

“AAI HR Manual 2004 & 2014”), for the sake of brevity, the relevant clauses

are reproduced which read as follows:   

 “6.0- Joining Time Pay and Reckoning Joining Time for increment

6.1- Joining time is regarded as duty and pay equal to the pay

drawn before relinquishment of charge in the old post is admissible

during joining time. In addition, Dearness Allowance appropriate to

the   pay   and   House   Rent   Allowance   and   Compensatory   City

Allowance as applicable to the old headquarters, are admissible.

However,   permanent   Travelling   Allowance   and   Conveyance

Allowance, if any paid, are not admissible during joining time.

6.2- Joining time will count for increment in the substantive post

and the post for which pay is paid during that period. Joining time

in continuation of leave counts for increments in the time-scale

applicable to the post/posts on which the last day of leave before

commencement of joining time counts for increments.

7.0- Miscellaneous

7.1- When transfer is cancelled: When the order of transfer is

cancelled after the employee has handed over charge of the old

     7/24

                                           8                      Judg-WP-2879-2023.doc

post but before taking over charge of the new post, the period

intervening between the dates of handing over and taking over is

treated joining time.

7.2- Transfer at own request: No joining time is admissible. Regular

leave may be availed of to cover the period from the date of

relinquishing charge of the old post to the date of assumption of

charge   of   the   new   post.   If,   however,   holiday(s)   intervene(s)

between the date of relief at the old station and joining at the new

station, the intervening holidays may be availed as "holidays" and

the employee need not take any leave for such period. The pay for

the period so availed will be payable.”

21.Mr. More would contend that it is the above specific clauses that

governs the case of the Petitioner, and not the General Service Rules.

Accordingly, the period of the Petitioner’s absence from 3 December 2016 to

18 September 2017 ought to be treated as joining time at Bhubaneswar,

i.e., the place of transfer. In view thereof, the Petitioner is legally entitled to

salary/pay/allowances  for  such  period  in  accordance with,  and  not  in

contravention of the AAI HR Manual 2004 & 2014. Denial of salary by the

Respondents to the Petitioner has deprived the Petitioner of the right to

receive salary for the said period. The Respondents have therefore acted in

gross   violation   of   the  AAI   HR   Manual   2004   &   2014,   without  any

justification and in an arbitrary manner.

22.Mr. More would submit that the relieving order dated 2 December

2016 is illegal, as the basis for its issuance is 

mala fide. This is because it

was   based   on   a   communication   dated   22   November   2016   issued   by

Respondent No. 2 – AAI to the Petitioner. By this communication, the

Petitioner   was   directed   to   report   at   Bhubaneswar,   and   his   Grievance

     8/24

                                           9                      Judg-WP-2879-2023.doc

Application   dated   16   May   2016   was   rejected.   For   these   reasons,   the

relieving order is bad in law and could not have been issued at all by the

Respondent No. 2 in the given facts and circumstances.

23.Mr. More would then submit that none of the Fundamental Rules

(FR), as relied upon by the Respondent No. 2, deal with the situation of

cancellation or setting aside of a transfer order, which has occurred in the

present case. Thus, the reliance placed on such Rules by the Respondent

No.2 is completely misplaced and does not assist them in any manner

whatsoever.

24.Mr.   More,   in   the   above   context,   would   place   reliance   on   the

Comptroller and Auditor General’s decision dated 30 August 1967, which,

according to him, deals with a case of cancellation of transfer similar to the

AAI HR Manual 2004 & 2014. The said decision also states that the period

between the date of handing over charge of the old post and taking over the

same post again, on account of the cancellation of the transfer order, should

be treated as joining time. Even on this ground, the Petitioner is entitled to

salary/pay/allowances for the said period.

25.Mr. More would submit that the deponent of the Affidavit in Reply

filed by the Respondent No.2 has deliberately suppressed the fact that the

Petitioner was never under suspension at any point in his career. Therefore,

suspension is not the only scenario wherein intervening periods between

prevention from entering office and resumption of duty in the same office

     9/24

                                           10                      Judg-WP-2879-2023.doc

would arise.

26.Mr.   More   would   strenuously   urge   that   the   transfer   order   was

cancelled on 17 August 2017 because Respondent No. 2 – AAI was fully

aware that it was illegal. Therefore, pursuant to the cancellation of such

transfer order, the said provisions of the AAI HR Manual, 2004 & 2014 shall

become applicable, and accordingly, the Petitioner would be entitled to

salary for the period between 3 December 2016 and 18 September 2017, as

such period shall be treated as joining time.

27.Mr. More contends that the constitution of the GRC, which decided

the representation of the Petitioner dated 18 May 2023 pursuant to the

order of this Court dated 5 April 2023, is bad in law. In view thereof, the

Respondents wrongly and illegally treated the period from 3 December

2016 to 18 September 2017 as ‘

dies non’, with the intent to deprive the

Petitioner of his rightful salary, pay, and/or allowances for the said period.

28.Mr. More has contended that the Respondents erroneously applied

the  principle of  “no work,  no pay”  for  unauthorized  absence, thereby

denying the Petitioner’s salary for the said period. According to him, the

term “unauthorized absence” would be applicable only if the Petitioner had

been marked on the ATC duty roster and failed to perform his duties.

However, in the present case, the Petitioner was prevented from performing

his duties due to the issuance of an illegal relieving order, which was in

violation of order of ATC duty roster of December 2016. Therefore, it was

     10/24

                                           11                      Judg-WP-2879-2023.doc

the Respondents’ fault that prevented the Petitioner from  entering the

Mumbai ATC office and performing his duties from 3 December 2016 to 18

September 2017. Hence, such findings in the Impugned Order is contrary to

Article   39(1)(d)   of   the   Constitution   of   India   and   therefore  cannot   be

sustained.

29.Mr. More would place due reliance on the reply to the RTI application

submitted on his behalf by his colleague. In view thereof, Mr. More would

contend   that   the   intervening   period   from   3   December   2016   to   18

September 2017 should be treated as joining time, and that the Petitioner is

entitled to salary and allowances. However, the GRC erroneously did not

consider the stand taken by the Respondent No. 2 in such reply to the RTI

application, instead relying on rules and regulations that are not applicable

to the present case.

30.Mr. More would submit that the Petitioner was always ready and

willing to perform his duties. He challenged the transfer order dated 29

March 2016 before this Court, which was ultimately set aside by an order

dated 17 August 2017. Considering the cancellation of the transfer order, it

cannot be said that the Petitioner was unauthorizedly absent from duty

from 3 December 2016 to 18 September 2017.

31.Mr. More would submit that the findings in the Impugned Order, to

the effect that the service rendered prior to unauthorized absence shall not

be counted for all purpose but the period of break shall not be counted for

     11/24

                                           12                      Judg-WP-2879-2023.doc

any purpose, implying that the said period shall be treated as ‘

dies non,’ are

erroneous. The Respondents ought to have relied on the specific AAI HR

Manual 2004 & 2014 applicable to the given situation.32.Mr. More would contend that the Rules and Regulations, including

the AAI (General Conditions of Service and Remuneration of Employees)

Regulations, 2003, relied upon by the Respondents have no application

whatsoever in the present factual matrix. This is in as much as, pursuant to

the cancellation order of the Petitioner, the period from 3 December 2016 to

18 September 2017 should be treated as joining time and cannot, under

any circumstances, be regarded as unauthorized absence.

33.Mr. More, in  the  course  of  his  submission,  has  relied  upon  the

Affidavit   in   Rejoinder   dated   8   October   2024   to   dispute   the   factually

incorrect averments made by the Respondent No. 2 in their Affidavit in

Reply, according to the Petitioner.

34.Mr. More would rely on the Airports Authority of India Employees

(Conduct, Discipline and Appeal) Regulations, 2003 as notified by the

Ministry of Civil Aviation vide notification dated 9 May 2003 to submit that

the absence of the Petitioner for the period from 3 December 2016 to 18

September 2017 cannot fall within Regulation 5 of the said notification,

which deals with misconduct in any manner whatsoever.

35.Mr.   More   would   contend   that   the   conclusion   reached   in   the

Impugned Order, which recommends that the period of absence from 3

     12/24

                                           13                      Judg-WP-2879-2023.doc

December   2016   to   18   September   2017   be   treated   as   ‘

dies   non’,   is

completely misconceived and untenable. Considering the specific provisions

of the AAI HR Manual 2004 & 2014, which treat such a period as joining

time, it can never be considered as ‘

dies non’. Therefore, this finding is

entirely contrary to the  AAI HR Manual 2004 & 2014  and cannot be

sustained.

36.For all of the above reasons, Mr. More would urge that petition be

allowed and the Rule be made absolute. 

Submission of the Respondents :-

37.Ms. Shilpa Kapil, learned counsel for the Respondent No. 2 - AAI,

would at the outset submit that the Impugned Order is a detailed, speaking,

and reasoned order, passed after duly considering the submissions and the

case of the Petitioner in its entirety. The principles of natural justice have

been thoroughly followed in passing such an order, which is pursuant to

this Court’s order dated 5 April 2023. For these reasons, the Impugned

Order warrants no interference and deserves to be upheld.

38.Ms.   Kapil   has   strongly   supported   the   Impugned   Order   and   the

reasonings recorded therein. She has placed due reliance on the Affidavit-

in-Reply dated 6 March 2024 filed by Respondent No.2-AAI.

39.According to Ms. Kapil the Impugned Order in light of the reasons set

out therein has correctly treated the period from 3 December 2016 to 18

September 2017 as ‘

dies non’ on account of unauthorized absence of the

     13/24

                                           14                      Judg-WP-2879-2023.doc

Petitioner. The said Order is passed by the Respondent following the due

procedure, in reaching to such conclusion. 

40.Ms. Kapil would contend that for such unauthorized absence the

Petitioner cannot be entitled to any salary/pay and allowances. She would

gainfully rely on the ‘No Work No Pay’ principle as she would contend that

the Petitioner has remained absent without approval/sanction for the said

period and as he has not worked, he cannot claim any salary and/or

pay/allowances for such period. 

41.Ms. Kapil would submit that, Petitioner was booked in a CBI case. On

the recommendation of the CBI, a charge-sheet dated 18 August 2023 was

issued to the Petitioner for unauthorizedly shifting furniture from Imphal to

Kolkata for personal gain. Thereafter, another charge-sheet was issued vide

a memo dated 3/8 December 2014 for the alleged irregularities committed

by the Petitioner at the terminal management of Imphal Airport. 

42.Ms. Kapil would thus urge that the petition is devoid of merit and

same ought to be dismissed by discharging the Rule.

Analysis:-

43.We have extensively heard the parties. With their assistance, we have

carefully gone through the pleadings on record, including the affidavit-in-

reply of the Respondent No.2 dated 6 March 2024 followed by the Affidavit-

in-Rejoinder of the Petitioner dated 8 October 2024. 

44.At the very outset, we may observe that the Impugned Order is

     14/24

                                           15                      Judg-WP-2879-2023.doc

passed in due compliance with the order of this Court dated 5 April 2023,

in WP No.1017 of 2017. It is a reasoned/speaking order where the second

Respondent/GRC   has   duly   considered   the   representation/grievance

application of the Petitioner dated 18 May 2023, exhaustively and in detail.

45.The contention of Mr. More that the name of the Petitioner was not

on the duty roster, and therefore the Petitioner’s absence cannot be treated

as unauthorized, is flawed. The Petitioner, as per the settled legal position,

was legally obligated to report to the place of transfer in Bhubaneswar

immediately upon issuance of the transfer order. The Petitioner failed to do

so, without any legal or other impediment preventing him from joining the

place of transfer, i.e., Bhubaneswar. He cannot, therefore, take advantage of

his own wrong (

Nullus commodum capere potest de injuria sua propria) by

contending that his name was not on the duty roster. The Petitioner was not

in a position to visualize at the time of issuance of the transfer order that

the same would be eventually set aside. That cannot be an excuse/pretext

to not join the place of transfer i.e. Bhubaneshwar, pursuant to the issuance

of the transfer order dated 29 March 2016. 

46.Mr. Shailesh More has placed emphasis on the AAI HR Manual 2004

& 2014  issued by Respondent No.2 – AAI. He would draw the Court’s

attention more particularly to clauses 6.1 and 7.1 r/w 12.6.1 and 12.7.1 of

the  AAI HR Manual 2004 & 2014. He is at pains to submit that upon

cancellation of transfer order after the employee has handed over charge of

     15/24

                                           16                      Judg-WP-2879-2023.doc

the old post but before taking over charge of the new post, the intervening

period between the dates of handing over and taking over shall be treated

as joining time. However, on a perusal of the Clause 7.1 of the  AAI HR

Manual 2004 & Clause 12.7.1 of the AAI HR Manual of 2014, it bears out

that the ‘joining time’ would be admissible in cases where an employee,

hands over charge and then joins the new place of posting. Accepting such

plea of the Petitioner, would lead to reading down the said provisions in a

manner   the   law   does   not   mandate,   which   we   cannot   countenance,

persuading us to agree with the contentions of the Respondents, in this

regard. 

47.The reliance  placed  by  the  Petitioner  on  the  response  dated  24

February 2021 of the Respondent No.2 to the Application under RTI does

not assist the Petitioner. This is because as noted supra, the interpretation of

the clauses in the AAI HR Manual of 2004 and 2014 would come to the

Petitioner’s aid only if the Petitioner had actually joined the place of transfer

pursuant to handing over the charge at Mumbai, which was not done.

48.The given factual matrix demonstrates a case where the Petitioner

was absent from 3 December 2016 to 18 September 2017 without leave.

Such absence was without an application, much less permission and/or

sanction from the competent authority. Accordingly, we find substance in

the submission of the Respondent No. 2 that such period ought to be

treated   as   unauthorized   absence,   which   was   neither   regularized   nor

     16/24

                                           17                      Judg-WP-2879-2023.doc

sanctioned by the competent authority.

49.Contextually, it is trite law that upon transfer order being passed the

Petitioner ought to report/join such place of transfer even if it is on a

without prejudice basis and has no vested right to remain posted at one

place, as held in S.C. Saxena Vs. Union of India & Ors.

1

; The Tamil Nadu

Agricultural University & Anr. Etc. Vs. R. Agila Etc.

2

 and Shilpi Bose & Ors.

Vs. State of Bihar & Ors

3

. 

50.The Respondent No. 2 through their counsel are at pains to take this

Court to the notification dated 23 May 2003 issued by Ministry of Civil

Aviation viz. Airports Authority of India (General Conditions of Service and

Remuneration of Employees) Regulations, 2003 (the said “Notification” for

short). Clauses 14 and 15 of the said Notification read thus:-

“14. 

Treatment of Unauthorized absence. -  An employee who is

absent from duty without any authority, shall not be entitled

to the pay and allowances during the period of such absence.

The unauthorized absence of this kind, apart from resulting in

loss of pay and allowances for the period of such absence,

shall also constitute a break in service entailing forfeiture of

past service unless the break is condoned and treated as 'dies-

non' by the Competent Authority. The service rendered prior

to unauthorized absence shall not be counted for all purposes,

but the period of break itself shall not count for any purpose.

15.  Consequences of unauthorized absence- The consequences of

unauthorized absence from duty which is not condoned in any

manner shall be as follows, namely ;-

(a)  no pay and allowances are admissible during the period of

unauthorized absence;

(b)   no increment shall be counted for the period of such

unauthorized absence;

1. 2006 SCC 9 583.

2. Special Leave to Appeal (C) Nos. 13070-13075/2022; 20 August 2024.

3. 1991 Supp (2) SCC 659.

     17/24

                                           18                      Judg-WP-2879-2023.doc

(c)   no earned leave shall be counted for the period of such

unauthorized absence;

(d)  no benefits under the Contributory Provident Fund shall be

entitled for the period of unauthorized absence; and

(e)    no gratuity shall be given in the interruption in service

caused by such unauthorized absence.”

51.Reference is made to clause 13 of Regulation 10 of Airports Authority

of India (Leave) Regulations, 2003, which read as under:-

“(13) 

Absence from duty after the expiry of leave, Over stay of leave and

unauthorized absence from duty. - 

(a)  Unless the authority competent to grant leave, extends the

leave, an employee who remains absent after his leave is

over is entitled to no leave salary for the period of such

absence and that period shall be debited against his leave

account as though it were half pay leave to the extent such

leave is due, the period in excess of such leave due being

treated as extraordinary leave.

(b) Willful absence from duty after the expiry of leave renders

an employee liable to disciplinary action.

(c)  The unauthorized absence of this kind apart from resulting

in loss of pay and allowances for the period of such absence

would also constitute a break in service entailing forfeiture

of past service, unless the break itself is condoned and

treated as ‘dies-non’. If the break is condoned and treated as

‘dies non’ by the Competent Authority, the service rendered

prior to unauthorized absence be counted for all purposes

but the period of break itself will not count for any purpose

and treated as dies non unless the employee represents in

this regard.

(d) The consequence of unauthorized absence from duty, which

is not condoned, would be as follows:

(i) Pay and Allowances – No pay and allowances are

admissible during the period of unauthorized absence.

(ii)  Increment – The period of such unauthorized absence

would not count for increment.

(iii)  Leave – The period of such unauthorized absence would

not count for earning leave.

(iv)  Contributory   Provident   Fund   –   The   period   of

unauthorized absence would be ignored for the purpose

of entitlement of Contributory Provident Fund benefits.

(v)  Gratuity – The interruption in service caused by such

unauthorized   absence   would   entail   forfeiture   of   past

     18/24

                                           19                      Judg-WP-2879-2023.doc

service for the purpose of entitlement to gratuity.

(e)  If such employee reports for duty before or after initiation

of disciplinary proceedings, he may be taken back for

duty because he has not been placed under suspension.” 

52.We now refer to the relevant extract of DoPT OM No. 13026/3/2012-

Estt (Leave) dated 28 March 2013 which read as under:-

“(a)

Proviso to FR 17(1)

The said provision stipulates that an officer who is absent

from duty without any authority shall not be entitled to

any pay and allowances during the period of such

absence.

(b)FR 17-A

The said provision inter alia provides that where an

individual employee remains absent unauthorizedly or

deserts the post, the period of such absence shall be

deemed to cause an interruption or break in service of the

employee, unless otherwise decided by the competent

authority for the purpose of leave travel concession and

eligibility for appearing in departmental examinations, for

which a minimum period of service is required.”

A perusal of the Impugned Order would clearly indicate that it has

taken into consideration all of the Rules/Regulations noted (supra). The

sum and substance of the above Rules/Regulations is that the unauthorized

absence would constitute break in service which if not condoned is treated

as ‘

dies non’. Accordingly, there is no entitlement for any pay and/or

allowances during such period of  unauthorized absence. Evidently, the

second Respondent-AAI, having holistically considered all of the above, has

duly applied its mind in passing the Impugned Order.

53.Ms. Shilpa Kapil has during her submissions referred to Fundamental

Rule 17(1) and its binding nature as they are framed under Article 309 of

     19/24

                                           20                      Judg-WP-2879-2023.doc

the   Constitution   of   India.   A   perusal   of   the   said   proviso   to   FR  17(1)

demonstrates that an officer who is absent from duty without any authority

shall not be entitled to any pay and allowance during the period of such

absence.   Further,   FR   17-A   clearly   provides   that   where   an   individual

employee remains absent unauthorizedly or deserts the post, the period of

such absence shall be deemed to cause an interruption or break in service of

the employee. In the present facts, as noted above, the Petitioner had only

applied for a casual leave of three days after being served with the reliving

order dated 2 December 2016. Thereafter, even though the transfer order

dated 29 March 2016 was canceled by the Respondent No.2 – AAI much

belatedly   on   17   August   2017,   nothing   prevented   the   Petitioner   from

assuming charge, join his duties at Bhubaneshwar and actually working for

such period, so as to legally be entitled to the salary for the same.

54.In light of the clear provisions in the FR (supra) the reliance of the

Petitioner on the AAI HR Manual 2004 & 2014 is misplaced and not well-

founded. For the reasons discussed (supra), such clauses of the said AAI HR

Manual 2004 & 2014 are not applicable in the given factual matrix. The

submission of the Petitioner that specific provisions of the AAI HR Manual

2004 & 2014 prevails over the general provisions/Rules is not tenable, more

particularly   considering   the   clear   and   categorical   provisions   enshrined

under proviso to FR 17(1), FR 17-A read with the Regulations (supra).

55.At this juncture we advert to the expression “dies non,” which, as

     20/24

                                           21                      Judg-WP-2879-2023.doc

defined in Black’s Law Dictionary (Tenth Edition), carries the same meaning

as “

dies non juridicus,” meaning a day exempt from court proceedings, such

as a holiday or a Sunday.  The Supreme Court in 

Sukhdarshan Singh Vs.

State of Punjab & Ors

4

  has held that denial of salary by the competent

authority for the period to be treated as “

dies non” is not a punishment nor

a penalty contemplated in law. Accordingly, the Respondents have correctly

applied   the   ‘No   Work   No   Pay’   principle   in   the   given   case   for  the

unauthorized absence. This would consequentially disentitle the Petitioner

from any salary/pay/allowance for such said period. In view thereof, we see

no jurisdictional infirmity or perversity in the view taken by the second

Respondent-AAI, in the Impugned Order.56.It would be apposite at this juncture to refer to the decision of the

Supreme   Court   in  The Tamil Nadu Agricultural University & Anr. Etc

(supra).   The   Supreme   Court   was   confronted   with   a   nearly   identical

situation where an employee gets transferred to another place. Instead of

joining the new place of posting they challenged the said order of transfer

while   also   demanding   the   salary   for   a   period,   they   remained   in

unauthorized absence. The Supreme Court in the said case, clarified that as

the transfer order was set aside by the Single Judge, their service period

shall continue to be treated in continuity. However, no salary for the said

period of unauthorized absence is to be paid to such employee except for

4. Civil Appeal Nos. 811-812 of 2022 on 3 March 2022.

     21/24

                                           22                      Judg-WP-2879-2023.doc

whatever other benefits that may accrue to them, due to such continuity. 

57.We may now juxtapose the above to the given case. It is in similar

circumstances where though the transfer order being eventually set aside by

the Respondent – GRC the Petitioner would not be entitled to the salary for

the   period   of   unauthorized   absence   from   3   December   2016   to   18

September 2017. In any event, here the Respondents have not disputed the

entitlement of the Petitioner towards his TA/DA in accordance with the

Rules, as set out in the Relieving Order issued by Respondent No.2- AAI

dated 2 December 2016.

58.A similar view to the above was taken by the Division Bench of this

Court in The Deputy Commissioner of Police Vs. Sanjay Govind Parab

5

. In

similar facts even where the transfer order was set aside, the Court held

that the Petitioner would not be entitled for any salary/pay and allowance

for the period of unauthorized absence.

59.We have considered the submission of the Respondent No. 2 that the

Petitioner   was   charge-sheeted   on   earlier   occasions   for   the   alleged

irregularities committed by him at the terminal of Imphal Airport. However,

at this stage, we are not delving into the correctness and/or otherwise of

the said submission, as it would not have a bearing on the issue that

confronts us in the present Petition.

60.We have carefully examined the contention of the Petitioner that

5. W.P No. 10200 of 2022 dated 6 September 2024.

     22/24

                                           23                      Judg-WP-2879-2023.doc

despite unauthorized absence no disciplinary proceeding were initiated by

the Respondents. It may not be out of place to mention that during the

pendency of the transfer order and before the same was set aside, the

Respondent authorities were directed not to take any coercive steps against

the Petitioner. This was in terms of an earlier order of this Court dated 3

May 2017 passed in Writ Petition No.1017 of 2017. In fact, in the absence

of a disciplinary/departmental proceeding, a situation does not arise where

a  suspension period is to be treated as ‘spent on duty’ or not ‘spent on duty’

in accordance with the applicable Rules/Regulations,. 

61.It is not the Petitioner’s case that the principle of natural justice have

been   violated   before   the   Impugned   Order   declaring   period   from   3

December 2016 to 18 September 2017 as “

Dies  Non”. As noted (supra), the

Impugned Order was passed pursuant to an order of this Court dated 5

April 2023 in Writ Petition No. 1017 of 2017. In our view, this cannot be

treated as harsh or excessive in the peculiar factual complexion. Therefore,

even on such count the Impugned Order suffers from no irregularity much

less illegality warranting interference in our exercise of writ jurisdiction, in

the give factual complexion. 

62.In light of the foregoing discussion, the Impugned Order has duly

considered/dealt with all issues raised by the Petitioner including those in

the Petitioner’s representation dated 18 May 2023.  In view thereof, it does

not suffer from the vice of arbitrariness, lack of reasons, much less non-

     23/24

                                           24                      Judg-WP-2879-2023.doc

application of mind in as much as it is a speaking order, supporting the

conclusions arrived at. At this juncture, we may gainfully refer to the

decision of the Supreme Court in Raj Kishore Jha Vs. State of Bihar and

Ors.

6

. It was held that reason is the heartbeat of every conclusion. Without

the same, it becomes lifeless. The Impugned Order evidently passes such

threshold and litmus test which, for all such reasons, deserves to be upheld,

sans interference.

63.We pass the following order:-

ORDER

a) The Petition is Dismissed. The Rule is discharged.

b) No order as to costs.

     [ADVAIT M. SETHNA, J.]      [R.I. CHAGLA, J.]    

6. (2003) 11 SCC 519)

     24/24