Air Corporation Employees Union, ... vs Union Of India And 7 Ors
2022 Latest Caselaw 8003 Bom

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AGK
      IN THE HIGH COURT OF JUDICATURE AT BOMBAY
         ORDINARY ORIGINAL CIVIL JURISDICTION

          WRIT PETITION (L) NO. 19001 OF 2022



Air Corporation Employees Union,
Western Region Mumbai                ...Petitioner
       V/s.
Union of India & Ors.                ...Respondents



Mr. Mihir Desai, Senior Advocate with Mr. Mihir Joshi for
the petitioner.
Mr. Anil C. Singh, Additional Solicitor General with Mr.
Adity Thakkar, Ms. Savita Ganoo, Mr. D. P. Singh, Ms.
Smita Thakur, Mr. Pranav Thackur and Mr. Sharad
Banshal, for respondent no.1 - Union of India.
Ms. Shilpa Kapil with Mr. Chidanand Kapil for respondent
no.2 (AAI).
Mr. Janak Dwarkadas, Senior Advocate with Mr. Vikram
Nankani, Senior Advocate, Ms. Namrata Vinod and Ms.
Shoma Maitra and Ms. Naziya Khan i/by. Wadia Ghandy
and Co. for respondent no.3.
Mr. Milind More, Additional Government Pleader with Mr.
Manish Upadhye, AGP for respondent no.4 -State.
Mr. Kevic Setalvad, Senior Advocate with Mr. Vijay
Purohit, Ms. Nikita Bangera, Mr. Faizan Mithaiwala, Mr.
Samkit Jain, Ms. Sneha Prabhu and Mr. Jehan Lalkaka
i/by. P & A Law Offices for respondent no.5.
Mr. M. P. Rao, Sr. Counsel with Mr. S.D. Shetty, Mr.
Rakesh Singh, Ms. Gautam Bala, Ms. Shristi Shetty and
Mr. Sumeet Palsuledesai i/by. M.V. Kini & Co. for
respondent nos. 6, 7 and 8.

                         AND
          WRIT PETITION (L) NO. 19171 OF 2022




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Aviation Industry Employees Guild    ...Petitioner
      V/s.
Union of India & Ors.                ...Respondents


Mr. Ashok D. Shetty a/w. Ms. Rita K. Joshi and Mr.
Swapnil P. Kamble for petitioner.
Mr. Anil C. Singh, ASG with Mr. Adity Thakkar, Ms. Savita
Ganoo, Mr. D. P. Singh, Ms. Smita Thakur, Mr. Pranav
Thackur and Mr. Sharad Banshal, for respondent no.1 -
Union of India.
Mr. M. P. Rao, Sr. Counsel with Mr. S.D. Shetty, Mr.
Rakesh Singh, Ms. Gautam Bala, Ms. Shristi Shetty and
Mr. Sumeet Palsuledesai i/by. M.V. Kini & Co. for
respondent nos. 2, 3 and 5.
Mr. Kevic Setalvad, Senior Advocate with Mr. Vijay
Purohit, Ms. Nikita Bangera, Mr. Faizan Mithaiwala, Mr.
Samkit Jain, Ms. Sneha Prabhu and Mr. Jehan Lalkaka
i/by. P & A Law Offices for respondent no. 4.
Mr. Milind More, Additional Government Pleader with Mr.
Manish Upadhye, AGP for respondent no.6 -State.


                        AND
         WRIT PETITION (L) NO. 20338 OF 2022
                   WITH
  INTERIM APPLICATION (L) NO. 22361 OF 2022

All India Services Engineers
Association                          ...Petitioner
      V/s.
Union of India & Ors.                ...Respondents


Mr. Sanjay Singhvi, Senior Advocate with Ms. Rohini
Thyagarajan for the petitioner.
Mr. Anil C. Singh, ASG with Mr. Adity Thakkar, Ms. Savita
Ganoo, Mr. D. P. Singh, Ms. Smita Thakur, Mr. Pranav
Thackur and Mr. Sharad Banshal, for respondent no.1 -
Union of India.
Mr. M. P. Rao, Sr. Counsel with Mr. S.D. Shetty, Mr.
Rakesh Singh, Ms. Gautam Bala, Ms. Shristi Shetty and



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                      Mr. Sumeet Palsuledesai i/by. M.V. Kini & Co. for
                      respondent nos. 2 and 3.
                      Mr. Kevic Setalvad, Senior Advocate with Mr. Vijay
                      Purohit, Ms. Nikita Bangera, Mr. Faizan Mithaiwala, Mr.
                      Samkit Jain, Ms. Sneha Prabhu and Mr. Jehan Lalkaka
                      i/by. P & A Law Offices for respondent no. 4.
                      Mr. Milind More, Additional Government Pleader with Mr.
                      Manish Upadhye, AGP for respondent no.5 -State.
                      Mr. Janak Dwarkadas, Senior Advocate with Mr. Vikram
                      Nankani, Senior Advocate, Mr. Mehul Talera, Ms. Shoma
                      Maitra and Ms. Naziya Khan i/by. Wadia Ghandy and Co.
                      for respondent no.6.
                      Mr. K.T. Thomas with Mr. Sourav Chhetri, Mr. Mayank
                      Mishra & Ms. Tahira Siddique, for Intervenor in
                      IA(L)/22361/2022 in WPL/20338/2022.

                                              CORAM: DIPANKAR DATTA, CJ &
                                                     M. S. KARNIK, J.

                                              DATE:         AUGUST 18, 2022
                      P.C.:

1. Written notes of arguments may be filed by all the parties by close of working hours on Saturday, 20th August 2022.

2. We have been informed by Mr. Singh, learned Additional Solicitor General appearing for the Union of India that the Labour Commissioner has since filed a failure report dated 17th August 2022. The documents handed over to the Court by Mr. Singh shall be marked 'X' for identification and retained with the records.

3. Copy of the failure report be placed on record by tomorrow, 19th August 2022.

4. Hearing stands concluded; judgment is reserved. ATUL GANESH KULKARNI Digitally signed by ATUL GANESH KULKARNI Date: 2022.08.18 20:01:05 +0530 (M. S. KARNIK, J.) (CHIEF JUSTICE)