P SARAVANAN Vs. ENGINEERING PROJECTS (INDIA) LIMITED

JUDGEMENT

(1.) The petitioner has filed this writ petition for issue of writ of Certiorarified Mandamus calling for the records relating to the proceedings in No.MDS.PMD2/174/34 dated 30.06.1994 of the first respondent and quash the order passed therein and consequently direct the respondents to absorb the petitioner as Junior Supervisor on a permanent basis and to treat his services as a continuous one with all other monetary benefits arising therefrom.

(2.) The petitioner was originally appointed as Junior Supervisor by order dated 2.9.88 with effect from 14.9.88. It was originally for a duration of one year or till the completion of the housing project in Madras whichever is earlier. Even though he was appointed for a prescribed period, the appointment continued beyond one year. He was treated in the cadre of 'Project Duration Employee' and necessary benefits were extended to him. Since, he was not terminated after one year, he was given an impression that he will be permanently absorbed due to the continuous employment beyond the period of 240 days. While so, the second respondent through his proceedings dated 20.7.93 has informed that consequent upon revision of pay and allowances he would be entitled to other benefits as applicable to all contract employees. The designation of the employee was changed from 'Project Duration Employee' to a 'Contract employee'. The first respondent through his order dated 30.6.94 suddenly relieved the petitioner from his duties with effect from 30.6.94. It has not obtained the approval from the competent authority. Therefore, this writ petition has been filed to quash the order in No.MDS/PMD2/174/34 dated 30.6.94 and consequently to direct the respondent to absorb him as Junior Supervisor on permanent basis with all consequential benefits.

(3.) No counter has been filed.