HINDUSTAN AERONAUTICS OFFICERS GUILD Vs. HINDUSTAN AERONAUTICS LTD.

JUDGEMENT

(1.) The present petition has been filed by the 'Hindustan Aeronautics Officers Guild' [hereinafter referred to as 'HAOG'] seeking for setting aside of the Circular bearing No.HAL/HR/10(2)/2021 at Annexure-'C' dtd. 24/7/2021, whereby direction was passed by the employer to re-fix the pay of Officers notionally with effect from 1/1/2017.

(2.) In the impugned order, the following observations are made:-

(3.) The petitioner has also challenged the communication of respondent employer bearing No.HAL/HR/10(2)/21/PF dtd. 26/7/2021 to the same effect embodied in Annexure-'D'.