TAMIL NADU MEDICAL SERVICES CORPORATION LIMITED Vs. TAMIL NADU MEDICAL SERVICES CORPORATION EMPLOYEES WELFARE UNION

JUDGEMENT

(1.) Leave to appeal by special leave granted.

(2.) The cross appeals, one by the Tamil Nadu Medical Services Corporation Limited (Hereinafter 'the Corporation') and the other by the Tamil Nadu Medical Services Corporation Employees Welfare Union (Hereinafter 'the Union'), question the judgment and order dtd. 9/8/2019, passed by the High Court of Judicature at Madras in W.P.Nos.17133 of 2001 and 15241 of 2009 respectively. The position of the parties is in accordance with SLP(C)No.30005 of 2019.

(3.) The impugned judgment came to be passed in Writ Petition No.17133/2001 which was directed against order dtd. 31/3/2001 of the Inspector of Labour, Circle-III, Chennai (Hereinafter 'Inspector of Labour'), by which the claim of 53 workmen to be conferred permanent status in the Corporation was accepted, while the claim of 42 others was rejected.