Delhi HC orders day-to-day talks between Air India pilots and Management
Delhi HC orders day-to-day talks between Air India pilots and Management
The Delhi High Court on Monday ordered daily talks between Air India pilots and the management. The talks will begin from tomorrow and will continue till both parties arrive at a solution.
The next hearing will now be held on July 13.
Here are the developments so far:
1. The Delhi High Court has ordered daily talks between the striking pilots and the management till they reach a solution. The talks will take place daily and will follow the same process they did last week.
2. The case had returned to the Delhi High Court after the striking pilots and the management failed to resolve the deadlock before the Labour Commission on Friday.
3. The pilots had called off their 58-day-long strike last Tuesday after the court ordered them to do so within 48 hours, and told the management to sympathetically consider reinstating the 101 sacked pilots. The court had also asked for the report on the conciliation proceedings to be submitted to it by July 9.
4. Following this order, the pilots and the management met on Friday before the deputy chief labour commissioner, but no resolution could be reached.
5. The strike has cost the government close to Rs 600 crore.
6. Indian Pilots’ Guild joint secretary Tauseef Mukadam said after the meeting that while all pilots have reported back to work, “the Air India management did not reciprocate the goodwill gesture”. He said the management did not have any proposal and “simply asked for more time to consider our demands”.
7. IPG leaders said all 434 of their colleagues have submitted affidavits to the court and its copies to Air India that they were willing and ready to resume duty, as directed by the court.
8. The pilots had started reporting sick from May 7 as part of their agitation and later staged a 10-day protest fast too.
9. The pilots, in spite of reporting back to duty, would not be able to resume flying anytime soon. Since they were on ‘sick leave’ for two months, they would have to undergo the mandatory medical tests.
10. Some of them might also have to undertake flight simulator refresher training which is required if they do not fly for two months.
