AIR INDIA LTD. Vs. CENTRAL GOVERNMENT INDUSTRIAL TRIBUNAL

JUDGEMENT

(1.) The Award of the Tribunal dated 10.07.2018 passed in I.D.No.121 of 2005, is under challenge in the present writ petition.

(2.) The writ petitioner is Air India Limited. The writ petitioner states that Air India has been operating flights and they have got offices in Chennai and other places. Air India has been registered as principal employer under the Contract Labour (Regulation and Abolition) Act, 1970. For minor plumbing works in their offices in Chennai, they have given it out on contract to M/s.Blessing Constructions in the year 2003. Earlier, they had given this contract to different contractors like Kamatchi Amman Electricals etc. One Mr.Selvan was working as a Plumber under these contractors. The last of such contractor was M/s.Blessing Constructions. Mr.Selvan claimed that he had been working from the year 1985.

(3.) The second respondent-Union raised a dispute that Mr.Selvan should be regularised in the permanent post in Air India Limited. A dispute was raised and the workman was examined himself as WW-1. The writ petitioner-management disputed that the said Mr.Slevan workman was not a member of the second respondent-Union and the Union had not raised any dispute on his behalf. Thus, the dispute was not sponsored by the second respondent-Union and therefore, it was not a valid industrial dispute under the provisions of the Industrial Dispute Act, 1947.