MASILA MANI Vs. HINDUSTAN AERONAUTICS LIMITED

JUDGEMENT

(1.) Heard.

(2.) The petitioners have filed the above writ petitions with a prayer seeking a writ of mandamus declaring that any change of conditions of service of the petitioners in regard to their employment, wages, leave and other benefits to their detriment is illegal and unconstitutional.

(3.) The case of the petitioners is that they have been employed in respondent no.1-Hindustan Aeronautics Limited through respondent no.6-contractor. They are all ex-servicemen who have served the country in border areas. Respondent no.5 is an inter service organisation functioning directly under the Department of Ex-servicemen Welfare (Ministry of Defence). Its objective is to assist ex-servicemen, to train and acquire additional skills with strong emphasis on evolving requirement of corporate and industry and facilitate their resettlement through a second career. All the petitioners are empanelled with respondent no.5. Respondent no.5 has its own minimum wages and when the petitioners are employed in any public sector undertaking, they have to be paid the said minimum wages irrespective of whether they are employed directly or through contractor.