C SHANMUGAM Vs. CHIEF ENGINEER

JUDGEMENT

(1.) These Writ Petitions have been filed for issuance of a Writ of Mandamus, directing the second respondent to include the names of the petitioners in the Contract Labourer's Identification List of the second respondent's circle and absorb them into the Board as per the Board Proceedings.

(2.) The petitioners states that they are working as Contract Labourers in the Tamil Nadu Electricity Board. The grievance of the petitioners is that they were not absorbed in the Tamil Nadu Electricity Board as regular employees. The Tamil Nadu Electricity Board issued proceedings in Per. B.P. (Chairman) No.9, dated 09.01.2008 by constituting a Committee consisting of the following officers, namely, Member (Accounts), Member (Distribution), Secretary, Chief Engineer/Personnel, Senior Personnel Officer/Labour to look into the grievances of the persons, who were not considered for absorption. In this regard, the petitioners made representations, dated 20.05.2010, 18.05.2010 and 29.06.2008 respectively to consider their names for absorption by the committee in accordance with Per. B.P. (Chairman) No.9, dated 09.01.2008.

(3.) In the facts and circumstances of the case, it would be suffice to direct the second respondent to forward the representations of the petitioners dated 20.05.2010, 18.05.2010 and 29.06.2008 respectively to the Committee constituted under the proceedings in Per. B.P. (Chairman) No.9, dated 09.01.2008 for fresh enquiry, within a period of two weeks from the date of receipt of a copy of this order. On receipt of the representations of the petitioners by the Committee, the committee is directed to consider the same and pass orders on merits and in accordance with law, within a period of eight weeks thereafter.