K.RAJARAM Vs. CHAIRMAN

JUDGEMENT

(1.) All these writ petitions are filed with the following relief: To issue Writ of Certiorarified Mandamus to call for the entire records connected with the impugned proceedings passed by the 2nd respondent vide (Per.)B.P.(FB)No.35, Administrative Branch, dated 27.09.2008 and quash the same insofar as prospective absorption of the petitioners as watchmen in the time scale of pay and consequentially direct the 2nd respondent to absorb the petitioners with all consequential monetary benefits, as per Award of the Inspector of Labour.

(2.) Heard Mr.S.N.Ravichandran, learned counsel for the petitioners and Mr.Anand Gopalan, learned counsel appearing for the respondents.

(3.) It is seen that this is the second round of litigation, arising out of the same issue, before this Court. The very same petitioners filed W.P.No. 7594/2010 seeking for the following relief: