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Delhi HC: Air India’s Privatization Does Not Bar Article 226 Challenges to Labour Tribunal Awards - (11 May 2026)

LABOUR AND INDUSTRIAL

Del HC held that writ petitions challenging Labour Court & Industrial Tribunal awards remain maintainable even after Air India’s privatisation, while hearing petitions by former employees & unions against CGIT orders granting compensation instead of reinstatement after illegal termination findings.

Tags : AIR INDIA; LABOUR TRIBUNAL; PRIVATIZATION  

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