- (1.) The 20 (twenty) Writ Petitioners have prayed for an Order commanding upon the Respondent authorities to implement the Scheme for regularization of their appointment. They have also prayed that on the basis of such implementation of the Scheme, they be regularized in any other Department on the post of Helpers, considering the fact that they are working as casual employees on the said post for the last few decades and there is no vacancy in the Department in which they are presently working. The Petitioners have further prayed, as an alternative, that the authorities be directed to implement the Scheme for payment of compensation in the event regularization cannot be made.
(2.) The Writ Petition was filed on 25.7.2006 against (i) Chairman-cumManaging Director of M/s. Indian Airlines Ltd.; (ii) Senior Manager (Personal Service); and (iii) General Manager (GS), Indian Airlines Ltd., Eastern Region. Subsequently however, an Application, being CAN 158 of 2008 was filed for amendment of the Cause Title by incorporating the names of the Respondents as indicated in Para-4 of that Application and by Order dated 27.2.2008, the Respondents who were initially impleaded as parties, stood substituted by the following Respondents:- Respondent No. 1 : National Aviation Company of India Limited, through its Chairman-cum-Managing Director, having its office at 113, Gurudwara Rakabgunge Road, New Delhi- 110001. Respondent No. 2 : The Chief Manager (Personal Service), National Aviation Company of India Limited, Eastern Region, NTA, Dum Dum, Kolkata- 700052. Respondent No. 3 : The General Manager (G.S.), National Aviation Company of India Limited, Eastern Region, NTA, Dum Dum, Kolkata- 700052.
(3.) These Petitioners have stated that they have been working as Helpers in the Engineering Department, Stores and Purchase Department and Surface Transport Division of the Ground Support Department of the erstwhile Indian Airlines, Eastern Region. The Petitioners had stated in the aforementioned CAN No. 158 of 2008 that on 1.3.2007, the Govt. of India approved the merger of Air India and Indian Airlines and after the said merger, a new Company came into existence on and from 1.4.2007 named as National Aviation Company of India Ltd. (Respondent No. 1).;