A VEERASUNDARAM Vs. STATE OF TAMIL NADU

JUDGEMENT

(1.) SINCE the issue raised in all those writ petitions in one and the same, namely, regularization of services of the petitioners and conferment of permanent status in the services of Civil Supplies Corporation, they are being disposed of by the following common order.

(2.) IN all the writ petitions, except W.P.Nos. 7530 of 1997 and 20493 of 1999, the petitioners have prayed for issuance of writ of mandamus to regularize the services of the petitioner as Computer Assistants/Bill Clerks/Helpers/Watchmen/Packers and Typists in the Civil Supplies Corporation. IN W.P.No. 4071/97, the petitioner has prayed for a writ of mandamus, directing the second and third respondents therein to implement the order of the INspector of Labour dated 25.3.1995 bearing Ref.Na.Ka.No. 382/94 by conferring permanent status with effect from 4.12.1990. IN W.P.No. 7530/97, the petitioner has prayed for quashing the order dated 7.5.1997 issued by the third respondent therein, consequently direct the third respondent to regularize his services as seasonal Helper. Likewise, in W.P.No. 20493 of 1999, the writ petitioner therein has prayed for quashing of the order dated 7.10.99 and issue direction to regularize him as Typist.

(3.) IN short, in W.P.No. 4071/97, the petitioner requests a direction to the 2nd and third respondents to implement the order of the INspector of Labour dated 25.03.95 by conferring permanent status with effect from 4.12.90. IN W.P.Nos. 7530/97 and 20493/99, both the petitioners want to quash the orders of ousting dated 7.5.97 and 7.10.99 respectively in which they were ousted from service, and issue appropriate direction for regularizing them in the Corporation. IN all the writ petitions, the petitioners pray for appropriate direction to confer permanent status, regularize their services as Computer Assistant/Bill Clerks/Helpers/Watchmen and Packers. IN the respective affidavits, they furnished the details regarding their educational qualification, initial appointment, subsequent ousting orders, giving break for one day after expiry of 90 days, their experience and service to the Corporation and the continuous work throughout the year in the respondent Corporation.