INDIAN AIRPORTS EMPLOYEES UNION Vs. AIR INDIA

JUDGEMENT

(1.) THIS judgment disposes of writ petition Nos. 233/91, 1494/89, 2362/90, 504/91, 430/92, 3797/90, 892/91, 1443/91, 619/91, 3527/91, 57/91, 1263/91, 1349/91, 3798/90, 3879/90, 487/90, 431/92, 3253/90, 1439/91, 2641/92, 2642/91, 2644/92, 669/91, 255/91, 705/95 and 692/95. These writ petitions raise common questions of low relating to abolition of contract labour system.

(2.) THE factual matrix is as under.

(3.) THIS Court in writ petition No. 3797 of 1991 and other connected writ petitions, issued directions relating to prohibition of employment of contract labour (i) in the jobs of maintenance and utility installation of the establishments of Air India, Indian Airlines and International Airport Authority of India and (ii) in the jobs of sweeping, cleaning, dusting and watching of buildings in the establishments of Air India, Indian Airlines and International Airport Authority of India, that the Central Advisory Contract Labour Board should investigate in accordance with law under Section 10 of the Contract Labour (Regulation and Abolition) Act, 1970.