A.G.RAVIKUMAR Vs. CENTRAL GOVERNMENT INDUSTRIAL

JUDGEMENT

(1.) W.A.No. 2262 of 2018 had been filed by A.G.Ravikumar challenging the order dated 28.08.2018 of the learned Single Judge in W.M.P.No. 17881 of 2017 in W.P.No. 22310 of 2016.

(2.) W.A.Sr.No. 37831 of 2019 had been filed by the same appellant challenging the Order dated 28.08.2018 in W.M.P.No. 17882 of 2017 in the same Writ Petition.

(3.) The learned Single Judge was concerned with two Writ Petitions in W.P.No. 22310 of 2016 filed by A.G.Ravikumar and W.P.No. 22311 of 2016 filed by M.Sivaraman respectively. The Writ Petitions were filed by the workmen challenging two awards in I.D.Nos. 94 and 95 of 2014 dated 15.09.2015 passed by the Central Government Industrial Tribunal cum Labour Court, Chennai. Both the workmen, A.G.Ravikumar and N.Sivaraman were working as Security Personnel under the same Management, Gulf Air at Chennai Airport. Their services were terminated on the ground that the Bureau of Civil Aviation, Government of India prohibited manning of Security Personnel by foreign Airlines. Industrial disputes were raised and by the award, though the terminations were upheld, a relief was granted under Section 25(H) of the Industrial Disputes Act 1947, directing the Management to offer preference of re-employment to the said two workmen if any suitable vacancy arose with respect to their qualification and experience, without any delay. The workmen filed separate Writ Petitions questioning upholding termination of service. During the pendency of the two Writ Petitions, several Writ Miscellaneous Petitions were filed. During the pendency of the Writ Petitions, the workmen were also paid Rs.35,000/- and Rs.49,000/- per month each under Section 17(B) of the Industrial Dispute Act 1947. The Management then took a stand that one vacancy was available and they offered re-employment to A.G.Ravikumar and further stated on his attaining the age of superannuation, the second workman N.Sivaraman could be provided with re-employment.