AIR INDIA Vs. UNION OF INDIA

JUDGEMENT

(1.) Special leave granted.

(2.) The appeal impugns a judgment of the Delhi High Court. The appellant is Air India.

(3.) Air India was established under the Air Corporation Act, 1953. Under the provisions of Section 45 there of, the Air India Employees Service Regulations, 1963 were framed with the consent of the Central Government. The said Regulations governed the terms and conditions of service of Air India's employees. In or about the year 1982 the Deputy Chief Labour Commissioner, Delhi, initiated proceedings against Air India under the provisions of the Industrial Employment (Standing Orders) Act, 1946, for certification of Standing Orders. Air India contended that the Standing Orders Act did not apply to it. The contention was rejected and Standing Orders were certified. Air India's appeal was rejected. Air India then filed the writ petition upon which the order under appeal was passed. The High Court held that the Standing Orders Act was a special Act and applied to Air India's employees.