AIR INDIA LTD. Vs. HEMANGI PRABHU

JUDGEMENT

(1.) Rule. Rule is made returnable forthwith. With the consent of the parties, the Petition is taken up for final hearing and disposal.

(2.) This petition is filed by Air India Ltd (AIL) challenging the Award dtd. 6/3/2018 passed by the Central Government Industrial Tribunal-II, Mumbai in Reference No. CGIT-2/11 of 2007. By that Award, the Tribunal has declared that the workmen listed at Annexure-A to the Statement of Claim are entitled to the status of permanency from the dates of their initial appointments with further direction to the Petitioner to grant them the status of permanency from the dates of their initial appointments with full backwages, continuity of service and other consequential benefits as are paid to permanent workmen of AIL.

(3.) Briefly stated, facts of the case are that Petitioner is an air transport company and was India's national carrier. It is a resultant company out of amalgamation between Air India Ltd. and the erstwhile Indian Airlines Ltd. The Respondent Nos. 1 to 45 are the wards of employees employed by AIL. AIL has various subsidiary companies such as Air India Air Transport Services Ltd. (AIATSL), Air India Charters Ltd. (AICL), Air India Engineering Services Ltd. (AIESL), etc. It is Petitioner's case that AIATSL provides ground handling services not just to AIL but also to several other airlines who are its clients. That AIATSL does not cater exclusively to AIL.