MANAGEMENT, AGRICULTURAL COLLEGE AND RESEARCH INSTITUTE, TAMIL NADU AGRICULTURAL UNIVERSITY Vs. INSPECTOR OF LABOUR, LABOUR DEPARTMENT

JUDGEMENT

(1.) The Management, Agricultural College and Research Institute, Tamil Nadu Agricultural University, has invoked the writ jurisdiction of this Court, to challenge the award, dated 06.07.2007 passed by the learned Labour Court, Tuticorin.

(2.) The learned Labour Court, by way of impugned award, issued directions to the 1st Respondent to grant permanent status with all consequential benefits to the Respondents 2 to 19 with effect from the date of the award i.e. 6th July 2007.

(3.) The Petitioner, is Agricultural College and Research Institute, which is granted status of statutory University. The Respondents 2 to 19 were appointed for attending the regular farm operations, as agricultural casual labourers off and on. On competition of 480 days in 24 calender months, the Respondents workmen claimed conferment of permanent status, by invoking the provision of the Tamil Nadu Industrial Establishment (Conferment of Permanent Status to the Workmen) Act 1981, hereinafter referred to as 'Establishment Act.