BIJU PATTNAIK BIMAN Vs. AIRPORT AUTHORITY OF INDIA

JUDGEMENT

(1.) This matter is taken up through hybrid mode.

(2.) Award dtd. 18/12/2017 (Annexure-8) passed by learned Presiding Officer, Central Government Industrial Tribunalcum-Labour Court, Bhubaneswar (for brevity 'learned Tribunal') in Industrial Dispute Case No.14 of 2003 is under challenge in this Writ Petition.

(3.) The term of reference made by the appropriate Government to learned Tribunal for adjudication was as under:- "Whether the action of the management of Airport Authority of India in relation to their Biju Pattnaik Airport, Bhubaneswar not to regularise the services of sixteen contract labourers as per list enclosed as well as not giving them equal pay for equal work at par with various categories of employee employed in their own establishment considering their length of service, experience and essentiality to the Organization is legal & justified? If not, what relief the workmen are entitled to?"