V MANNAR Vs. ASSISTANT DIRECTOR DIRECTOR CARPENTRY AND BLACKSMITHY UNIT TAMIL NADU KHADI AND VILLAGE INDUSTRIES BOARD MADRAS

JUDGEMENT

(1.) THE prayer in the writ petition is as follows:

(2.) NOTICE of motion has been ordered by me on 25.10.1990.

(3.) THE petitioner was provisionally appointed as a daily wager in the village Industries Board on 27.10.1958 and he worked in the board upto 11.8.1970. THEreafter from 3.7.1972 19.8.1978 and from 29.2.1979 to 21.12.1980 the petitioner worked as daily wager in Board. Subsequently from 23.12.1980 he was appointed as a watchman on contingent and he worked in the carpentry and Blacksmithy Unit, Guindy from 23.12.1980 to 3.6.1982. THEreafter the petitioner worked from 25.11.1982 to 10.2.1983 in the Khadi and Village Industries Board, Thiruvannamalai and from 12.2.1983 to 11.4.1984 in Kancheepuram from 26.4.1984 to 11.8.1989 in the carpentry and Black-smithy Unit, Guindy.