REGENT COMPUTRONICS PVT. LTD.

INDIAN AIRLINES LTD Appellant

V/S

UOI Respondents

Referred Judgements :-

LORD DIPTOCK IN COUNCIL OF CIVIL SERVICES UNIONS V. MINISTER OF THE CIVIL SERVICES [RELIED ON]
U.P. FINANCIAL CORPORATION V. NAINI OXYGEN AND ACETYLENES GAS LTD. [RELIED ON]
OM KUMAR V. UNION OF INDIA [RELIED ON]
RAMESHWAR PRASAD V. MANAGING DIRECTOR,U.P. RAJKIYA NIRMAN NIGAM LTD. AND ORS. [RELIED ON]
NETAI BAG AND ORS. V. STATE OF WEST BENGAL AND ORS. [RELIED ON]
UNION OF INDIA AND ORS. V. DINESH ENGINEERING CORPORATION AND ANR. [RELIED ON]
HARYANA FINANCIAL CORPORATION AND ANR. V. JAGDAMBA OIL MILLS AND ANR. [RELIED ON]
HIS HOLINESS KESAVANANDA BHARATI SRIPADAGALVARU SHRI RAGHUNATH RAO GANPAT RAO N H NAWAB MOHAMMAD IFTIKHAR ALI KHAN SHETHIA MINING AND MANUFACTURING CORPORATION LIMITED THE ORIENTAL GOAL GO LIMITED VS. STATE OF KERALA:UNION OF INDIA [RELIED ON]
TAMIL NADU EDUCATION DEPARTMENT MINIS TERIAL AND GENERAL SUBORDINATE SERVICES ASSOCIATION VS. STATE OF TAMIL NADU [RELIED ON]
STATE OF MAHARASHTRA VS. CHANDRAKANT ANANT KULKARNI [DISTINGUISHED]
MAHARASHTRA STATE BOARD OF SECONDARY AND HIGHER SECONDARY EDUCATION ALPANA V MEHTA VS. PARITOSH BHUPESHKUMAR SHETH:MAHARASHTRA STATE BOARD OF SECONDARY EDUCATION [RELIED ON]
STATE OF MADHYA PRADESH VS. NANDLAL JAISWAL [RELIED ON]
SACHIDANAND PANDEY VS. STATE OF WEST BENGAL [RELIED ON]
G B MAHAJAN VS. JALGAON MUNICIPAL COUNCIL [RELIED ON]
TATA CELLULAR VS. UNION OF INDIA [RELIED ON]
U P KATTHA FACTORIES ASSOCIATION VS. STATE OF UTTAR PRADESH [RELIED ON]
DELHI SCIENCE FORUM NATIONAL TELECOM FEDERATION OF TELECOM EMPLOYEES VS. UNION OF INDIA [RELIED ON]
KRISHNAN KAKKANTH VS. GOVERNMENT OF KERALA [RELIED ON]
V K DUBEY VS. UNION OF INDIA [RELIED ON]
STATE OF PUNJAB VS. RAM LUBHAYA BAGGA [RELIED ON]
UGAR SUGAR WORKS LIMITED VS. DELHI ADMINISTRATION [RELIED ON]
STATE OF HIMACHAL PRADESH VS. PADAM DEVI [RELIED ON]
STATE OF RAJASTHAN VS. LATA ARUN [RELIED ON]
INDIAN RAILWAY CONSTRUCTION COMPANY LIMITED VS. AJAY KUMAR [RELIED ON]
FEDERATION OF RAILWAY OFFICERS ASSOCIATION VS. UNION OF INDIA [RELIED ON]
UNION OF INDIA VS. INTERNATIONAL TRADING COMPANY [RELIED ON]
UNION OF INDIA VS. INTERNATIONAL TRADING COMPANY [RELIED ON]

JUDGEMENT

(1.) These writ appeals arise out of the common judgment of the learned Single Judge dated 21.5.2004 in four writ petitions, three filed by employees working under the Indian Airlines since beginning of their service, and one filed by the employees working under Vayudoot Limited which has been since taken over by Indian Airlines.

(2.) The facts in detail have been set out in the impugned judgment of the learned Single Judge and hence we are not repeating the same except where necessary.

(3.) The facts of the case are that Vayudoot Limited was incorporated as a private limited company in the year 1981. It was converted into a public limited company in the year 1983 with shares jointly owned by Indian Airlines and Air India. On account of mounting losses and outstanding liabilities it was decided by the Government of India to merge Vayudoot Limited with Indian Airlines by its letter dated 25.5.93 addressed to Indian Airlines, Air India, Vayudoot Limited, International Airports Authority of India and the National Airports Authority of India.

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INDIAN AIRLINES LTD Vs. UOI

Referred Judgements :-

JUDGEMENT

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