GULF AIR COMPANY Vs. DELHI ADMINISTRATION

JUDGEMENT

(1.) The Petitioner is an international airline having its main office in Bombay. It also has an office in Delhi where it has employed certain staff.

(2.) Sometime in 1986, the Petitioner proposed to streamline its functioning in Delhi and as a part of its proposal, it planned to hand over the ticketing work in the Delhi office to a General Sales Agent (GSA). This would have rendered surplus some employees in the ticketing section in the Delhi office. With a view to avoid any hardship to its employees, the Petitioner proposed to transfer them to its other establishments in India or to be retrenched after due compensation as per law alongwith an offer of alternative employment with the GSA.

(3.) The employees of the Petitioner, through their association that is Respondent No. 3, raised an industrial dispute. Since conciliation proceedings failed, the Delhi Administration referred the following dispute to the Industrial Tribunal on 27th February 1986: --