P G NARAYANAN KUTTY Vs. UNION OF INDIA

JUDGEMENT

(1.) THE petitioner has approached this Court with the following prayers:

(2.) ADMITTEDLY, the petitioner is only a security official, employed under the sixth respondent. Going by the nature of relief sought for in the Writ Petition, it is seen that, the petitioner wants to direct the respondents 1 to 4 to engage the 6th respondent to perform the airline and security functions in the Cochin International Airport Ltd. (5th respondent) instead of its being permitted to be done by the 5th respondent itself. In other words, the petitioner (employee) appears to be projecting cause for the 6th respondent (employer), obviously when there is no such claim for the 6th respondent (employer). The relevant paragraph (paragraph 2) of the writ petition is reads as follows: