Airport Authority of India not amenable to Tribunal's jurisdiction under Section 14(2) of Administrative Tribunals Act.

The applicant, Vikrant Damodar Chaware, filed two Original Applications, OA No. 4620/2025 and OA No. 4862/2025, seeking relief primarily against Respondent No. 2, the Airport Authority of India (AAI)

Whether the Airport Authority of India is amenable to the jurisdiction of the Central Administrative Tribunal under Section 14(2) of the Administrative Tribunals Act, 1985

The Central Administrative Tribunal (CAT) considered its jurisdiction under Section 14(2) of the Administrative Tribunals Act, 1985

It referred to a prior decision by a Co-ordinate Bench of the Tribunal in OA No. 351/00185/2024, which held that the Airport Authority of India is not amenable to its jurisdiction

This view was affirmed by the Hon'ble Supreme Court in Airport Authority of India and Others versus Rahul Vijay and Another in SLP (C) No. 30166/2025

The Tribunal, following established precedent, determined that it lacked jurisdiction over the Airport Authority of India.

It referenced a previous ruling by a Co-ordinate Bench in OA No. 351/00185/2024, which explicitly stated that the AAI does not fall under its purview as per Section 14(2) of the Administrative Tribunals Act, 1985

This lack of jurisdiction was further bolstered by the fact that the Supreme Court had upheld this position in Airport Authority of India and Others versus Rahul Vijay and Another

Consequently, because the primary relief sought by the applicant was against the AAI, the Tribunal found itself unable to proceed with the matter

Accordingly, both OA No. 4620/2025 and OA No. 4862/2025 were disposed of, with liberty granted to the applicant to approach the appropriate forum by filing suitable proceedings

Pending Miscellaneous Applications, if any, were also disposed of

There were no orders as to costs