SAURAJ SINGH Vs. INDIAN AIRLINES LTD.

JUDGEMENT

(1.) The present writ petitions have been preferred by the Petitioner/Union under Articles 226 & 227 of Constitution of India inter alia challenging the Awards passed by the Presiding Officer, Central Government Industrial Tribunal (hereinafter 'CGIT') in different industrial disputes, whereby the CGIT directed the Management to pay compensation varying from Rs.25,000.00 to Rs.55,000.00 in lieu of reinstatement to the workmen.

(2.) W.P. (C.) No. 377/2013, titled "Sauraj Singh v. M/s Indian Airlines Ltd. & Anr.", has been filed by the Petitionerworkman assailing the Award dtd. 27/2/2012 passed by the learned Presiding Officer, Central Government Industrial Tribunal No. 1, Delhi in I.D. No. 189/2011. By the said Award, the learned CGIT held the termination of the Petitioner Workman, Mr. Sauraj Singh, to be illegal and directed compensation of Rs.40,000.00 in lieu of reinstatement.

(3.) In the same batch, W.P. (C.) No. 877/2013, titled "Workmen represented by Delhi Offices & Establishment Employees Union Through its President vs. Management of Air India (Formally known as Indian Airlines Ltd.)' has also been preferred by the PetitionerEmployee Union challenging the Award dtd. 9/7/2012 passed by the learned Presiding Officer, Central Government Industrial Tribunal No. 1, Delhi in I.D. No. 27/2005. By the impugned Award therein, the termination of the Workmen, was held to be illegal, and compensation varying from Rs.25,000.00 to Rs.55,000.00 in lieu of reinstatement was awarded.