RAJENDRAN NAIR Vs. AIRPORTS AUTHORITY OF INDIA

JUDGEMENT

(1.) All these writ appeals are preferred by persons who are stated to have been employed through a contractor for work under the Airport Authority of India at Thiruvananthapuram International Airport. They were respondents in the various writ petitions that came to be disposed by the common judgment dtd. 25/2/2022 of a learned single Judge .

(2.) The brief facts necessary for the disposal of the writ appeals are as follows:-

(3.) The Central Government Industrial Tribunal cum Labour Court, Ernakulam that considered the claim petitions took note of the contentions raised on behalf of the Airport Authority of India that the issue of maintainability of the claim petitions had to be considered as a preliminary issue before proceeding with the determination of the amounts payable to the workmen as raised in the claim petitions.