INDIAN AIRLINES OFFICERS ASSN Vs. GOVT OF INDIA

JUDGEMENT

(1.) Source of dispute being common to all, the four captioned petitions, three filed by the employees working under Indian Airlines since beginning of their service and one filed by the employees working under Vayudoot Ltd. since taken over by Indian Airlines are being disposed of by a common judgment. Fortune of large number of employees of Indian Airlines and employees of Vayudoot Limited, absorbed in Indian Airlines are at stake.

(2.) This is the second round of litigation. The first round was fought when WP(C) 931/98 and WP(C) 723/98 were filed in this Court by the employees of Vayudoot Limited. Those petitions were opposed by Indian Airlines and the officers and employees working under Indian Airlines since the very inception of their service.

(3.) Petitioners in WP(C) 931/98 had claimed the following reliefs :- "In the circumstances mentioned above, it is most humbly and respectfully prayed that this Hon'ble Court may graciously be pleased to:-