THE JOINT GENERAL SECRETARY/WORKMEN, INDIAN AIRPORTS KAMGAR UNION, BEGUMPET, HYDERABAD AND ORS. Vs. AIRPORT AUTHORITY OF INDIA, HYDERABAD AND ORS.

JUDGEMENT

(1.) These miscellaneous petitions are filed by the workmen to direct the Airport Authority of India represented by its Director, Begumpet, Hyderabad (for short 'Airport Authority') to pay them the wages last drawn including all allowances as mandated by Sec. 17-B of the Industrial Disputes Act, 1947 (for short 'the Act') for their sustenance during the pendency of the writ petitions.

(2.) It is submitted by the petitioners-workmen that they were working under the control of the Airport Authority of India represented by its Director, Begumpet, Hyderabad and their services were terminated by the Airport Authority without following the mandatory conditions laid down in Sec. 25-F and 25N of the Act.

(3.) Questioning the order of termination, the workmen approached the conciliation officer through their Union and the conciliation officer in turn referred the dispute to the Central Industrial Tribunal-cum-Labour Court, Hyderabad (for short 'the Industrial Tribunal'). The dispute was numbered as I.D. No. 93 of 2003 before the Industrial Tribunal. The Industrial Tribunal upon considering the factual and legal position raised before it passed an Award, dated 13.09.2013 directing the Airport Authority to reinstate the workmen into service with full back wages, continuity of service and with all other attendant benefits. Thereafter, in pursuance of the Award, the workmen reported for duty and requested the Airport Authority to admit them to duties. The Airport Authority did not admit them to duties and thereafter, the workmen filed writ petitions before this Court which are now pending.