Suspension of pilot license without notice or hearing violates Rule 39A and principles of natural justice.

The Petitioner, a commercial pilot with over 22 years of experience and 7,000 flying hours, obtained an Airline Transport Pilot License (ATPL) No. 4355 from the Respondent (DGCA) in September 2010

On March 12, 2011, following a criminal complaint alleging that other pilots had obtained licenses via forged documents, the Respondent suspended the Petitioner’s ATPL citing Rule 19(3)(d) of the Aircraft Rules, 1937

The Respondent alleged the Petitioner submitted a forged mark-sheet for the April 2010 ATPL exam despite having failed or been absent in prior attempts

The Petitioner challenged the suspension, asserting he was never served a show-cause notice, given a hearing, or provided evidence of the alleged forgery

Rule 39A of the Aircraft Rules, 1937, which mandates that a licensing authority must provide an opportunity of being heard and record written reasons before disqualifying a person from holding a license

Rule 19, noting it applies to cancellations following convictions or airworthiness issues

Clause 12.7 of the Enforcement Policy and Procedures Manual, which requires a "Notice of Suspension" (show-cause notice) and a description of the offense to ensure natural justice

Maneka Gandhi v. Union of India and A.K. Kraipak v. Union of India regarding the necessity of following natural justice principles

The court found the Respondent failed to adhere to Rule 39A, as no show-cause notice or personal hearing was granted before the "drastic step" of suspension

The court rejected the Respondent’s reliance on Rule 19(3), clarifying that Rule 19 generally pertains to convicted persons or aircraft airworthiness, neither of which applied to the Petitioner

The Respondent failed to comply with its own guidelines under Clause 12.7 of the Enforcement Manual

On merits, the court noted the Respondent failed to produce the allegedly forged mark-sheet or provide handwriting expert evidence to counter the Petitioner’s denial of the incriminating entries

The violation of natural justice caused significant prejudice to the Petitioner, as he was denied the chance to explain his version of the facts

The court held that the order was illegal due to the clear infraction of Rule 39A and Rule 19 of the Aircraft Rules

The Respondent was granted liberty to initiate a fresh inquiry following the correct procedure under Rule 39A, to be completed within two months