TAMIL NADU ELECTRICITY BOARD Vs. M SADAGOPAN

JUDGEMENT

(1.) Both these writ petitions are filed by the Tamil Nadu Electricity Board challenging the awards of the Labour Court dated 11.9.2003 made in I.D. Nos. 243/1996 and 242/1996 respectively.

(2.) The first respondent in these writ petitions claim that they were employed as Contingent Water Boys in the head office of the Tamil Nadu Electricity Board in the year 1983 and from 3.1.1983 to 30.11.1985 they served without any break, that means, they continuously worked for 480 days in 24 calendar months and hence they are entitled to be conferred as permanent employees under the Tamil Nadu Industrial Establishments (Conferment of Permanent Status to Workmen) Act, 1981, however they were not made permanent. The first respondent in these writ petitions were not permitted to work from 1986. Hence they raised I.D. Nos. 243 and 242 of 1996 respectively and prayed for an award in their favour.

(3.) The petitioner Board resisted the said claim, however no document was filed by the TNEB and the Labour Court passed an award on 11.9.2003 and ordered that the first respondent in these writ petitions were engaged continuously from 1.8.1983 till 30.11.1985 and terminating their services is in violation of the principles of natural justice, as no notice or retrenchment compensation under Section 25F of the Industrial Disputes Act, 1947, was given by the petitioner Board.