Madras High Court
Air India Ltd vs K.Manoharan on 20 June, 2023
W.A.Nos.1613, 1614 & 2063 of 2013
IN THE HIGH COURT OF JUDICATURE AT MADRAS
DATED : 20.06.2023
CORAM
THE HON'BLE MRS. JUSTICE J.NISHA BANU
AND
THE HON'BLE MR. JUSTICE D.BHARATHACHAKRAVARTHY
W.A.Nos.1613, 1614 & 2063 of 2013
and
M.P.No.1,1 & 1 of 2013
and
C.M.P.Nos.5810 to 5812 of 2019
W.A.Nos.1613 & 1614 of 2013
Air India Ltd.,
Rep. by tis Chairman cum Managing Director,
Airlines House,
No.113, Gurudwara Rakabganj Road,
New Delhi - 110 001. ... Appellant in both the Appeals
Vs.
1. K.Manoharan
(Traffic Assistant),
Regional Chairman,
Air Corporation Employees Union
Southern Region.
2. V.D.Gopinathan,
(Operator),
Vice Chairman,
Air Corporation Employees Union
Southern Region.
3. C.Udayashankar,
(Traffic Superintendent),
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W.A.Nos.1613, 1614 & 2063 of 2013
Regional Secretary,
Air Corporation Employees Union
Southern Region.
4. John Mathews
(Sr.Accounts Superintendent)
Assistant Secretary,
Air Corporation Employees Union
Southern Region.
5. L.Jayashankar
(Sr.Security Assistant),
Air Corporation Employees Union
Southern Region.
All having office at
"Airlines House"
Meenambakkam,
Chennai - 600 027
6. Union of India,
rep. by its Secretary to Government,
Ministry of Civil Aviation,
Goverment of India,
Rajiv Gandhi Bhavan,
Safdarjang Road,
New Delhi.
7. Air Corporation Employees Union,
Southern Region,
rep. by its Regional Secretary,
"Airlines House", Meenambakkam,
Chennai - 600 027.
R7 impleaded as 7th respondent made in
CMP.No.5810, 5811 & 5812/19
in W.A.Nos.1613, 1614 & 2063/2013
vide Court order dated 7.3.2019
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W.A.Nos.1613, 1614 & 2063 of 2013
(KKSJ & PDAJ) ...Respondents in both the Appeals
Writ Appeals filed under Clause 15 of Letters Paent against the
judgment dated 08.07.2013 passed by this court in M.P.Nos.2 & 4 of
2013 respectively in W.P.No.14131 of 2013
For Appellants : Mr.K.Srinivasamurthy
For Respondents : Mr.T.S.Baskaran for R1 to R5 & R7
Mr.J.Madanagopal Rao
(SPC) for R6
W.A.No.2063 of 2013
1. K.Manoharan
(Traffic Assistant),
Regional Chairman,
Air Corporation Employees Union
Southern Region.
2. V.D.Gopinathan,
(Operator),
Vice Chairman,
Air Corporation Employees Union
Southern Region.
3. C.Udayashankar,
(Traffic Superintendent),
Regional Secretary,
Air Corporation Employees Union
Southern Region.
4. John Mathews
(Sr.Accounts Superintendent)
Assistant Secretary,
Air Corporation Employees Union
Southern Region.
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W.A.Nos.1613, 1614 & 2063 of 2013
5. L.Jayashankar
(Sr.Security Assistant),
Air Corporation Employees Union
Southern Region.
All having office at
"Airlines House"
Meenambakkam,
Chennai - 600 027
6. Air Corporation Employees Union,
Southern Region,
rep. by its Regional secretary,
"Airlines House",
Meenambakkam,
Chennai - 600 027.
R6 impleaded as 6th appellant vide
Court order dated 7.3.2019 made in
CMP.No.5810, 5811 & 5812/19
in W.A.Nos.1613, 1614 & 2063/2013
(KKSJ & PDAJ) ..Appellants
Vs.
1. Air India Ltd.,
Rep. by its Chairman cum Managing Director,
Airlines House,
No.113, Gurudwara Rakabganj Road,
New Delhi - 110 001.
2. Union of India,
rep. by its Secretary to Government,
Ministry of Civil Aviation,
Goverment of India,
Rajiv Gandhi Bhavan,
Safdarjang Road,
New Delhi. ..Respondents
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W.A.Nos.1613, 1614 & 2063 of 2013
Writ Appeal filed under Clause 15 of Letters Patent against the
order of dismissal made in M.P.No.3 of 2013 in W.P.No.14131 of 2013
by this Court dated 08.07.2013
For Appellants : Mr.T.S.Baskaran
For Respondents : Mr.K.Srinivasamurthy for R1
Mr.J.Madanagopal Rao
(SPC) for R2
COMMON JUDGMENT
Learned counsel appearing for the appellant in W.A.Nos.1613 &
1614 of 2013, on the last occasion, submitted that the Government had
disinvested the appellant Company (AIR India Ltd.) and now, the private
management has taken over the affairs of the entire company and the
employment, recruitment and service conditions have all undergone total
changes. He also submitted that the Trade Union leader who had filed the
writ petition also retired. Learned counsel for the respondent in
W.A.No.2063 of 2013 sought time to get instructions. Therefore, the
matter is listed today.
2. Today, the learned counsel appearing for the appellant/AIR
India Ltd. submitted that he has no instructions. Therefore, recording the
submission of the learned counsel appearing on behalf of the AIR India
Ltd. that in view of the changes, the original grievances may not survive
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W.A.Nos.1613, 1614 & 2063 of 2013
for adjudication, all the Writ Appeals are closed. No costs. Consequently,
connected miscellaneous petitions are closed.
(J.N.B,J.) (D.B.C, J.)
Index : Yes / No 20.06.2023
Internet : Yes
vsi
J. NISHA BANU, J.
and
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W.A.Nos.1613, 1614 & 2063 of 2013
D.BHARATHA CHAKRAVARTHY,J.
vsi
W.A.Nos.1613, 1614 & 2063 of 2013
20.06.2023
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