ALL INDIA SCHEDULE CASTES SCHEDULED TRIBES AND BUDDHISTS L I C EMPLOYEESÏ¿½ WELFARE ASSOCIATION Vs. UNION OF INDIA

JUDGEMENT

(1.) THE petitioner is an association of employees working in the Life Insurance Corporation of India, belonging to the Scheduled Castes, Scheduled Tribes and Buddhist fold. THEy have come up with the above writ petition, seeking the issue of a Writ of Declaration, to declare that the action of the respondent-Corporation in omitting to invite them for take in the proposed Information Sharing Meeting/Wage Revision Meeting was illegal and violation of Articles 14,16, and 17 of the Constitution and for a consequential direction to the respondents to invite them for such meetings.

(2.) I have heard Mr. Balan Haridas, learned counsel appearing for the petitioner, Ms. S. Seethalakshmi, learned Senior Panel Central Government Standing Counsel appearing for the first respondent and Mr. P.S. Raman, learned Advocate General appearing for the second and third respondents.

(3.) THE writ petition was moved for orders as to admission on 12.5.2010 in the Vacation Court. THE learned Senior Panel Counsel for Central Government took notice for the first respondent and the learned Vacation Judge directed notices to be served on the Standing Counsel for the second respondent. THEreafter, on 13.5.2010, the learned Judge passed an order, directing the Corporation to permit the representatives of the petitioner to participate in the meeting scheduled to be held on 14.5.2010 or on any other date. But the Corporation filed a counter affidavit and an additional counter affidavit and the petitioner also filed a reply affidavit and an additional reply affidavit. THErefore, the writ petition itself was taken up disposal by consent of parties.