GURPAL SINGH Vs. INDIAN AIRLINES LTD

JUDGEMENT

(1.) The petitioners, in this case, have been working for long periods of time, in some cases upto 10 years, with the respondents (hereafter referred to as Indian Airlines). They have been discharging the functions of Carpenter and Painter. They are aggrieved by the process initiated for recruiting personnel as Carpenters and Painters on a regular basis by the Indian Airlines.

(2.) The Indian Airlines issued a notification in The Employment News on 8th April 2003 inviting applications from qualified persons for various posts. 5 posts of Training Technician (Painter) and 5 posts of Training Technician (Carpenter) were advertised in this process. Eligibility prescribed for Training Technician (Painter) was a Middle class passe in the event of the candidate holding an ITI certificate , the experience prescribed was five years after the qualification and in the event of other eventualities, it was Middle class passed with seven years experience after obtaining qualification. Similar eligibility criteria were prescribed for Training Technician (Carpenter).

(3.) The petitioners in these cases applied for the posts in 2003. They participated in the recruitment process and were called for the Trade Test. They attended the Trade Test along with other candidates drawn from the open market/direct recruit aspirants. The Trade Test was held on 29th May 2005; petitioners were called by separate letters on dates commencing from 12th May 2005. The Indian Airlines notified the results of the Trade Test in the end of August 2005.