ALL ODISHA GOVERMENT I.T.I. Vs. DIRECTOR GENERAL OF EMPLOYMENT AND TRAINING, MINISTRY OF LABOUR AND EMPLOYMENT, GOVT. OF INDIA

JUDGEMENT

(1.) Of the two writ petitions, as mentioned above, WPC (OAC) No. 2480 of 2015, in which petitioners are 4 in number, has been filed for the following relief:-

(2.) In both the writ petitions, relief sought by the petitioners being similar to each other, they were heard together and are disposed of by this common judgment.

(3.) The backdrop of the case, in brief, is that the All Odisha Govt. I.T.I. Part-Time Guest Instructors Association is a registered association of the part-time Guest Instructors, who are working at various Govt. I.T. Is of the State, having registration No. 991-CTC dtd. 28/5/2012 and its registered office at Plot No. 61, Road No. 3, Gongotri Nagar, Suishupalgarh Chhak, Bhubaneswar. The aims and objects of the association is to unite and organize, on all Odisha basis, all I.T.I. Guest Instructors employed directly in Govt. I.T. Is in the State of Odisha to guard, protect and further extent the legitimate interests, rights and earning of the instructors relating to their employment and service conditions in general and to fight against all sorts of attacks on job security, existing employment and employment opportunity besides others.