RAKESH KUMAR Vs. AIR INDIA LIMITED

JUDGEMENT

(1.) All the petitioners in the above writ petitions, relying upon the notification issued by the Government of India on the 9.12.1976, claim the following reliefs:-

(2.) It is admitted by the petitioners that they are employed by Hotel Corporation of India, the fourth respondent, which is running a unit, Chefair, the third respondent. On the premise that they are asked to work in the building owned by Air India, of which the fourth respondent is a subsidiary company, as per the notification dated 9.12.1976, they are entitled to absorption in the service of Air India.

(3.) The Air India, the first respondent, has resisted the writ petitions and in the affidavit filed on behalf of the first respondent, it is stated: