- (1.)SINCE the issue raised is one and the same in all these writ petitions, they are being disposed of by the following common order.
(2.)PETITIONERS in Writ Petitions Nos. 15915, 15916, 16405, 16786, 17318, 18092 of 1999, 3102, 3786, 4271, 5934 and 7977 of 2000 have approached this Court to issue a writ of mandamus directing the respondents viz. , Management of Air India Ltd. , not to indulge in the practice of employing persons such as the petitioners only for 90 days and ousting them thereafter and in particular direct the respondents 1 to 3 to frame a scheme for regular absorption of the workmen like the petitioners and consequently direct the fourth respondent - District Employment Officer, Kancheepuram to maintain the seniority of the petitioners in the Employment Exchange, so as to preserve their seniority in the event of such of the petitioners who do not get regularisation on the framing of the Scheme.
(3.)PETITIONERS in Writ Petitions Nos. 17267, 17387, 19769 of 1999, 101, 165, 174, 175, 1752, 2102, 2217, 2711, 3591, 3758, 5697 and 5924 of 2000 have prayed for issuance of writ of mandamus directing the respondents 1 to 3 to frame a scheme for regularisation of the daily rated employees engaged in the Catering Department, Engineering Department and ground Support Department of Air India Ltd. , at the International Airport at Madras prior to this date and pending framing of the scheme utilise the labour engaged in the past including the petitioners herein.