S SUNDAR Vs. STATE OF TAMIL NADU

JUDGEMENT

(1.) The petitioner-S.Sundar, in W.P.No.7070 of 2006 (O.A.No.1351 of 2002), joined the services in the Tamil Nadu Forest Department on 18.11.1972. The petitioner-B.Vickraman, in W.P.No.5923 of 2006 (O.A.No.1350 of 2002), joined the services in the Tamil Nadu Forest Department on 01.08.1976. The petitioner-P.Denson, in W.P.No.5924 of 2006 (O.A.No.1359 of 2002), joined the services in the Tamil Nadu Forest Department on 15.07.1977. They were on daily wages in the Government Rubber Plantations, which was under the control of Tamil Nadu Forest Department. The Government Rubber Plantations became Arasu Rubber Corporation Limited (in short 'Corporation'), a company fully owned by the Government of Tamil Nadu, with effect from 01.10.1984. The petitioners are working in the said Corporation without interruption. In the said Corporation, apart from the petitioners, others, namely, Tappers, Field Workers, Factory Workers and Protection Workers, are also working on daily wage basis and nobody is regularised.

(2.) The petitioners filed O.A.Nos.1351, 1350 and 1359 of 2002, before the Tribunal, seeking a direction to the respondents to regularise the services of the petitioners as Forest Watchers in the Forest Department with effect from the date of their appointments. The Corporation was not made as a party in the original applications filed by them. On abolition of the Tribunal, the same were transferred to the file of this Court and re-numbered as W.P.Nos.7070, 5923 and 5924 of 2006.

(3.) As the Corporation being the necessary party, the petitioners filed impleading petitions and thereafter, those petitions were allowed by this Court on 08.11.2011.