S SURESH Vs. INDIAN AIRLINES

JUDGEMENT

(1.) THE petitioner has come up before this Court with the following prayers : -

(2.) THE petitioner claims that he has been working as a Casual Labourer with the respondent since 1986 continuously without any break in Bangalore Airport. Subsequently, applications were called for in 1991 and an interview letter was issued to the petitioner. The application filed by the petitioner was shown as Annexure -B. It is stated in the affidavit that the petitioner has been continued as Casual Labourer but the respondent has appointed another 13 persons as Loader and denied the post to the petitioner without assigning any valid reasons. According to the petitioner 13 persons are junior to the petitioner and some of them have not served the organization as such, the selection was itself violative of Articles 14 and 16 of the Constitution. It is also stated diat, he has completed more than 240 days of work every year and he is entitled for the permanent absorption as a Loader. The petitioner also states that, his services could be dispensed with very shortly in view of the fact that, he is going to be overaged for the permanent absorption. It is stated that the merit list has not been published after the interview and at this stage, the petitioner has come up before this Court.

(3.) WHEN the petition came up for preliminary hearing the same has been taken up for final disposal by the consent of the parties.