INDIAN AIRLINES LIMITED SOUTHERN REGION Vs. K NARAYANAN

JUDGEMENT

(1.) ALL these writ appeals are filed against the common order passed by the learned single Judge dated 5. 9. 2005.

(2.) W. A. No. 2077 of 2005 is filed by the Indian Airlines limited, Southern Region, Chennai, against the order passed in W. P. No. 40768 of 2002 allowing the writ petition. W. A. No. 2112 and 2113 of 2005 are preferred challenging the order of the learned single Judge made in W. P. Nos. 7908 of 2003 and 7822 of 2003 respectively, dismissing the writ petitions filed by the respective appellants.

(3.) AFTER hearing the matters, the learned single Judge found that the petitioners in W. P. Nos. 7822 and 7908 of 2003 are found medically unfit by the medical experts and no relief could be granted to them and dismissed the writ petitions. Insofar as W. P. No. 40768 of 2002 is concerned, the learned single Judge allowed the writ petition on the ground that the persons selected, who are private respondents, are far juniors than the writ petitioner therein and also they have worked as Loaders and not as drivers and the said allegation having not been denied specifically, came to the conclusion that the Indian airlines Limited overlooked the seniority of the writ petitioner therein as casual employee and not giving weightage as casual employee is unjust and consequently without disturbing the selection already made, gave a direction to appoint the writ petitioner with continuity of service from the date when orders were issued to the private respondents, but without back wages.