Abhijit Gangopadhyay, J. - (1.) The writ application (application, in short, hereafter) has been filed by Indian Airport Kamgar Union affiliated to INTUC and the General Secretary of the said Union against Ministry of Civil Aviation, Government of India and the Airport Authority of India (AAI, in short, hereafter) and different officers of AAI and the Deputy Chief Labour Commissioner (Central) and the Regional Labour Commissioner (Central) challenging certain orders of AAI annexed to the writ application. Such orders are against 31 employees of AAI who are members of the petitioner No.1.
(2.) Such orders are: (i) Memoranda issued by AAI against some employees of it ; (ii) Orders of suspension issued by AAI dated 13th December, 2015, to Debasis Das. (iii)Stoppage of one increment with cumulative effect in respect of some employees. Such employees are members of the petitioner No. 1 union.
(3.) In the matter, at the time of hearing, preliminary objections were raised by AAI on two counts: (i) The petitioner Union does not have locus standi to move the writ application; (ii) As there is alternative remedy the writ Court need not interfere into the matter and the petitioners should approach the alternative forum for adjudication of the dispute.;