M SHANKAR Vs. CHAIRMAN TAMILNADU ELECTRICITY BOARD

JUDGEMENT

(1.) THIS writ petition is filed to call for the records of the 2nd respondent in his proceedings Ka.No.010531/1424/ Ni.Pi.2/ Assr.2/Co.Oo.Tho./08, dated 25.10.2008, quash the same and consequently direct the respondents herein to absorb the petitioner as regular employee of the Board and issue Time Card to him to serve as Contract Labourer of the Tamil Nadu Electricity Board.

(2.) HEARD Ms.Saranya, learned counsel appearing for the petitioner and Mr.Vaidyanathan, learned counsel appearing for the respondents.

(3.) IN view of the subsequent events and the issuance of Board Proceedings No.9, dated 9.1.2008, the petitioner is directed to approach the committee constituted by the Board Proceedings No.9, dated 9.1.2008 along with a copy of this order and produce all relevant records to consider his claim for regularisation and for issuance of a time card. Such exercise to be completed expeditiously.