MUNNA LAL Vs. UNION OF INDIA & ANR

JUDGEMENT

(1.) These appeals are directed against the common impugned judgment dated 5th August, 2015 of the learned Single Judge allowing the writ petitions of the Indira Gandhi National Open University ("IGNOU"), which had challenged an award dated 9th December, 2011 passed by the Central Government Industrial Tribunal-1 ("the Tribunal") in the industrial dispute raised by the present Appellants.

(2.) The background facts are that IGNOU entered into a contract with Sybex Computer Systems (Pvt.) Ltd. (hereafter, "the Contractor") on 1st November, 2004 for outsourcing housekeeping services. The contract was subsequently extended up to 31st October, 2007. The present Appellants were engaged by the Contractor to provide the housekeeping services in the campus of IGNOU.

(3.) With effect from 1st November, 2007, the contract for providing housekeeping services was given by IGNOU to Spick & Span Facilities Management Pvt. Ltd. (hereafter "the new Contractor"). It is stated that the new Contractor had brought its own housekeeping staff for the duration of its contract. Protesting against the engagement of a new Contractor, the Appellants resorted to a strike in the IGNOU campus.