SHEELA JOSHI Vs. AIR INDIA

JUDGEMENT

(1.) The petitioners/ appellants are working as Cabin Crew with the respondent Air India. A Memorandum of Settlement (MOS) Form-H was entered into between Air Corporation Employees Union (ACEU) and Air India, on 21.9.1995. The said Settlement, inter alia, stipulated the following flight and duty time limitation and rest period for the Cabin Crew of Air India. <FRM>JUDGEMENT_399_ILRDLH23_2013_1.html</FRM>

(2.) On 1.9.2008, a Memorandum of Settlement was executed between ACEU regarding flight duty time and flight time limitations and the said Settlement, inter alia, provided as under:

(3.) Vide order dated 4.8.1997, Director General of Civil Aviation issued Civil Aviation Requirements (CAR), regarding Flight and Duty Time Limitation and Rest period of the flight crew engaged in scheduled/ non-schedule air transport operations and general aviation aeroplanes operations. The case of the appellants/ petitioners is that as per CAR of 1997, the flying hours were 8 hours FTL and 11 hours FTDL.