A VIJAYAN Vs. STATE OF TAMILNADU

JUDGEMENT

(1.) THE 6 petitioners, who are working as Assistant Inspector of Factories in the Labour Department filed O.A.No.3807 of 2000 before the Tamil Nadu Administrative Tribunal, seeking to challenge the order of the Ist respondent Government made in G.O.(3D) No.5 Labour & Employment Department dated 19.6.1998 and after setting aside the same seeks for regularisation of their services with a retrospective date calculated from the date on which on which they had entered into the service and confer all the consequential benefits including seniority.

(2.) THE original application was admitted on 27.06.2000. On notice from the Tribunal, the first respondent had filed a reply affidavit dated 29.11.2002.

(3.) THE petitioners herein sent representations for their regularisation from their initial date of appointments and when the same was not forthcoming, they filed the original application, which was subsequently re-numbered as a writ petition.