REGENT COMPUTRONICS PVT. LTD.

AIR INDIA LIMITED Appellant

V/S

Kanwardeep Singh Bamrah Respondents

Referred Judgements :-

QUINN V. LEATHEM [REFERRED TO]
AIR INDIA EXPRESS V. GURDARSHAN KAUR SANDHU [REFERRED TO]
STATE OF ORISSA VS. SUDHANSU SEKHAR MISRA [REFERRED TO]
UNION OF INDIA VS. GOPAL CHANDRA MISRA [REFERRED TO]
BALRAM GUPTA VS. UNION OF INDIA [REFERRED TO]
PUNJAB NATIONAL BANK VS. P K MITTAL [REFERRED TO]
UNION OF INDIA VS. WING COMMANDER T PARTHASARATHY [REFERRED TO]
BANK OF INDIA VS. O P SWARANKAR [REFERRED TO]
STATE OF ORISSA VS. MD ILLIYAS [REFERRED TO]
PREM PRAKASH VS. AIR INDIA CORPORATION [REFERRED TO]
STATE OF GUJARAT & ORS VS. UTILITY USERS WELFARE ASSOCIATION & ORS [REFERRED TO]

JUDGEMENT

(1.) These appeals are directed against a common judgment dated 01.06.2021 [hereafter referred to as "impugned judgment", passed by the learned single judge in various writ petitions.

(2.) The appellant before us is Air India Limited [hereafter referred to as 'AIL']. The respondents, in each of these appeals, are pilots who were employed by AIL. For the sake of convenience, they will be collectively referred to as "pilots", unless the context requires them to be described otherwise.

(3.) Although the record filed before us is huge and expansive, the central issue which arises for consideration veers around the following.

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AIR INDIA LIMITED Vs. KANWARDEEP SINGH BAMRAH

Referred Judgements :-

JUDGEMENT

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