C KAMARAJ Vs. GOVERNMENT OF INDIA

JUDGEMENT

(1.) THESE five petitioners have filed the present writ petition seeking to forbear the third and fourth respondents, i.e., Airport Authority of India and M/s.Lakshmi Electrical Enterprises from altering the service conditions of the employees whose names are given in the annexure to the affidavit filed in support of the writ petition in any manner including discontinuance of service without getting prior permission under Section 33 of the Industrial Disputes Act from the conciliation officer, before whom a dispute is pending regarding regularization of services of 18 employees who are working as Fire Pump Operators in the third respondent Airport Authority of India and for further direction to the second respondent Conciliation Officer to effect settlement and if no settlement is forthcoming, to submit a failure report under Section 12(4) of the I.D. Act to the first respondent, who in turn to refer the dispute for adjudication before the competent industrial forum.

(2.) IN the writ petition, notice of motion was ordered on 30.12.2009. Pending notice of motion, an order of status quo was granted. Subsequently, the writ petition was admitted on 08.11.2010. Aggrieved by the order of status quo, the third respondent Airport Authority of INdia has filed a vacate status quo petition in M.P.No.1 of 2010 together with supporting counter affidavit, dated 22.4.2010.

(3.) AN additional reply was filed by the petitioners contending that the Fire Hydrant Pumps have been demolished or fire hydrant lines were disturbed were not correct. Even till date, they have issued tender for Fire Hydrant and Sprinkler System, which works have been done by the petitioners. There are permanent vacancies for the post of Fire Pump Operators. The contract in which they were engaged is mere sham and nominal.