KIRAN KUMAR Vs. UNION OF INDIA

JUDGEMENT

(1.) These petitions are by the Officers' Association of the ONGC Mangalore Petrochemicals Ltd ("the OMPL") and all the officers (members of the Association) who are aggrieved by the orders of absorption passed in their favour while being absorbed into the Mangalore Refinery and Petrochemicals Limited ("the MRPL"), and also by the Circular dtd. 15/3/2022 by which a new induction Grade "E2" in the Management Cadre was created.

(2.) They are also seeking a mandamus to direct respondent Nos.1 and 3 to 6 to re-do the HR integration process of the petitioners and protect the grade, pay, seniority and other service conditions in compliance with Clause 28 of the amalgamation order, which has been passed by respondent No.1 vide order dtd. 14/4/2022. Alternatively, they are also seeking for a direction to respondent Nos.1 and 3 to 6 to form a committee of high level ranking officers along with the representatives of the Association to re-do the HR integration process in compliance with Clause 28.

(3.) The facts leading to the filing of these petitions are as follows: