K.RAMESH Vs. HANSRAJ VERMA

JUDGEMENT

(1.) W.P.Nos.29949 to 29961, 39672 to 29683 and 29707 of 2010, 29669 to 29671 of 2010, 29693, 29706, 29974 to 29981 of 2010, 29684 to 29692 of 2010, 29705, 29982 to 29989 of 2010, 29702 to 29704 of 2010, 29697 to 29701/2010, 29708/2010, 29694 to 29696, 29964 to 29973 of 2010, were filed by the petitioners stating among other things that they were employed as daily labourers under the Tamil Nadu Generation and Distribution Corporation Limited (TANGEDCO) for quite number of years. Originally TANGEDCO was known as Tamil Nadu Electricity Board (TNEB) and subsequently it was bifurcated as TANGEDCO. It is the case of the petitioners that they are doing maintenance work, including erection and maintenance of transformers, street lights, digging works, erection of poles etc., in the Tamil Nadu Electricity Board and they are regularly submitting representations seeking permanency and since TNEB did not accede to their request, they moved the Inspector of Labour, Cuddalore, who is the authority conferred with powers under the provisions of Tamil Nadu Industrial Establishments (Conferment of Permanent Status to Workmen) Act , 1981, for conferment of permanent status and vide order dated 09.03.2005, a direction was given that the petitioners should be made permanent under the TNEB.

(2.) The grievance expressed by the petitioners is that though similar kind of orders have been passed in their favour, the TNEB did not take any steps to implement the said order and repeated representations were also submitted and therefore all of them who availed the benefit of the said orders under the Tamil Nadu Industrial Establishments (Conferment of Permanent Status to Workmen) Act , 1981, had filed the writ petitions praying for issuance of Writs of Mandamus directing the respondents to implement the orders, as permanent employees. This Court vide separate orders dated 07.02.2011 had disposed of the Writ Petitions by directing the respondents 1 to 3 therein to comply with the orders passed by the authority constituted under the provisions of Tamil Nadu Industrial Establishments (Conferment of Permanent Status to Workmen) Act , 1981.

(3.) W.P.Nos.2604 to 2607, 3482, 3483, 4055, 1832 to 1835 and 1869 to 1872 of 2011 were filed and the said Writ Petitions came up before a learned Single Judge (Hon'ble Mr. Justice K.Chandru) and vide order dated 07.03.2011, having taken note of the stand of the Tamil Nadu Electricity Board, disposed of all the Writ Petitions with a direction, directing them to comply with the order of the Inspector of Labour / authority under the Tamil Nadu Industrial Establishments (Conferment of Permanent Status to Workmen) Act , 1981.