K V MAHALINGAM Vs. TAMIL NADU ELECTRICITY BOARD

JUDGEMENT

(1.) All the above writ petitions have been filed by the petitioners seeking to issue a writs of Certiorarified Mandamus calling for the records pertaining to the order of the fourth respondent dated 27.1.2000 respectively in P.G. Appeal Nos.60,61 and 62 of 1999 reversing the order of the third respondent passed in P.G. Cases No.25 to 27 of 1997 dated 28.4.1998 and quash the same and consequently, directing the first respondent to pay the gratuity for the period from 01.02.1952 to 14.05.1968 to the 1st and 3rd petitioner and 16.11.1948 to 14.05.1968 to the2nd petitioner.

(2.) For easy reference and for the sake of convenience W.P.No.817/2001, W.P.No.818/2001 and W.P.No.3155/2001 are (herein after referred to) as the first, the second and the third writ petition respectively.

(3.) Though during the first phase of the pleadings regarding the service rendered in the first respondent Electricity Board, the details would differ, the first writ petitioner stating that he joined South Madras Electric Supply Corporation Limited, Trichy as a Clerk on 16.11.1948 and served till 14.05.1968; the second writ petitioner stating that he joined as a Clerk on 19.11.1948 and continued there till 14.05.1968 and the third writ petitioner would submit that he joined as a Clerk on 01.02.1952 and continued till 14.05.1968 and all of them unequivocally would say, since on 14.05.1968, the Corporation was acquired by the Government of Tamil Nadu and the T.N.E.B. with effects from 19.05.1968, they were absorbed by the T.N.E.B.