EXECUTIVE ENGINEER, TAMIL NADU WATER SUPPLY AND DRAINAGE BOARD, URBAN DIVISION, FORMERLY AT KANAKA APARTMENT Vs. K ANNA LOURDU

JUDGEMENT

(1.) The above writ Appeals, directed against the common order, dated 27.08.2007, passed by the learned single Judge, in W.P. (MD) Nos. 3815 to 3832 of 2005, in and by which, the learned Judge refused to interfere with the Award, dated 23.12.2003, passed by the Labour Court, in I.D. Nos. 84 of 1995 etc., directing reinstatement of the workmen/R1 in these appeals with back-wages, are disposed of by this Common Judgment.

(2.) For better appreciation of the case, factual aspects involved are concisely narrated here-under:

(3.) Mr. Ajmal Khan, learned Counsel appearing for the Appellant/TWAD Board, would submit that both the Labour Court as well as the learned Judge committed a serious error in ordering reinstatement of 18 workmen, who came to be appointed on temporary basis only for a specific period as mentioned in their respective appointment orders.