CAPT. AMITABH RAJAN Vs. UNION OF INDIA

JUDGEMENT

(1.) The present writ petition has been filed by employees of Respondent No.2, i.e., Air India Limited, wherein earlier 100% shareholding was with the Government of India. Subsequently, pursuant to Share Purchase Agreement dtd. 25/10/2021 entered into between the respondents, the entire shareholding of Air India Limited was transferred to M/s Talace Private Limited, a subsidiary of Tata Sons Private Limited. The transaction for privatisation of Air India Limited was complete on 27/1/2022.

(2.) The petitioners as employees of Air India limited, were allotted accommodation in the Air India Colony, Vasant Vihar, New Delhi in terms of Air India Housing Allotment Rules. The writ petition has been filed by two petitioners in a representative capacity on behalf of all the employees of Air India Limited who are occupants of the Air India Colony, Vasant Vihar, being President and Secretary of Air India Colony Residents' Welfare Association (RWA). Since the said RWA is not a registered organisation, the present writ petition has been filed in individual capacity.

(3.) Subsequently, during the course of hearing of this case, CM APPL. No. 1728 of 2023 was filed under Order I Rule 10 read with Sec. 151 of the Code of Civil Procedure, 1908 (CPC) for impleadment of various residents of the Air India Colony, Vasant Vihar as petitioners in the present matter. The said applicants stated in the application that they were willing to give undertaking in writing giving the timeline as to when they will vacate the premises. However, since the present matter was already at the final stages, the said application was disposed of vide order dtd. 20/2/2023, with directions that orders passed by this Court in the present proceedings shall be binding on all the employees of Air India Limited residing in Air India Colony, Vasant Vihar and that all the employees of Air India Limited who are residents of Air India Colony, Vasant Vihar shall be treated at par with each other.