P.MARUTHAIRAJ Vs. GOVERNMENT OF TAMIL NADU

JUDGEMENT

(1.) Five Men Committee of the employees, representing the fourteen employees employed in the 5th Respondent/Tamil Nadu Pollution Control Board, have come up with this Writ Petition seeking to call for the concerned records from the 2nd and 3rd Respondents, and to quash the order of the 3rd Respondent vide Letter No.B2/28463/2020, dtd. 23/12/2020, and the order of the 4th Respondent vide Na.Ka.No.B/101/2020, dtd. 14/9/2020 and for a consequential direction to the 3rd Respondent to continue the conciliation proceedings on the dispute raised by them on 18/3/2020 pursuant to the Conciliation Notice vide Na.Ka.No.Aa/101/2020, dtd. 14/9/2020.

(2.) Petitioners have raised a dispute on 18/3/2020 to get absorption/conferment of permanent status in the 5th Respondent/Tamil Nadu Pollution Control Board and that, the Contractors, who are shown as Respondents 6 to 9 in the Writ Petition are sham and nominal and that, the entire control vests only with the principal employer.

(3.) Heard the learned counsel on either side and perused the material documents available on record.