GOA TOURISM DEVELOPMENT CORPORATION EMPLOYEES UNION THROUGH ITS PRESIDENT Vs. GOA TOURISM DEVELOPMENT CORPORATION LIMITED THROUGH ITS MANAGING DIRECTOR

JUDGEMENT

(1.) BY this petition under Article 226 of the Constitution of India, the petitioners claim the following reliefs:

(2.) PETITIONER No.2 is a Trade Union, registered under the Trade Unions Act, 1926. The Union is established to espouse the cause of employees of the first respondent-Corporation. The said Corporation is established by the Goa Government. It is undisputedly an instrumentality or agency of the same. It is, therefore covered by Article 12 of the constitution of India.

(3.) IT is contended that although respondent No.1 is set up as a company, it is a Government Company under Section 617 of the Companies Act, 1956. It is fully controlled by the Government of Goa and has been incorporated for planned and optimum development of Tourism in the State. Respondent No.2 is the General Manager (Administration). Respondents No.3 to 18 are the employees who have been appointed to the aforementioned posts, pursuant to the advertisements, details of which are set out in the petition. They have been impleaded as parties as they are directly affected by the controversy.