RAJU Vs. INDIAN AIRLINES

JUDGEMENT

(1.) BY this writ petition, petitioners seek regularization of their employment with the respondent no. 1/Indian Airlines Ltd. (now Air India Limited). Admittedly, petitioners were only casual labourers. Casual labourers cannot be regularized after the judgment of the Constitution Bench of Supreme Court in the case of Secretary, State of Karnataka & Ors. vs. Umadevi & Ors., (2006) 4 SCC 1. The Supreme Court in the case of Umadevi (supra) has laid down the following ratio: -

(2.) IN view of the above, the relief prayed for by the petitioners of regularization of their employment cannot be granted and therefore other consequential monetary reliefs also cannot be granted.