C SHENNAKESAVAN Vs. CHAIRMAN TAMIL NADU ELECTRICITY BOARD

JUDGEMENT

(1.) THE petitioners have approached this Court with a prayer for issuance of a writ in the nature of Mandamus, to direct the respondent no.1 to 3 to absorb the petitioners as regular employee in the Board, as per order dated 09.05.2011 (A/2466/2010) issued by the 4th respondent, on the representation of the petitioners.

(2.) THE petitioners are working as contract labourers in the office of the Junior Engineer, O & M, Santhur, under the control of the respondent no.3 since 1994-95. THE petitioners were doing the works of erection of poles and street lights, H.T., L.T., works, Transformer structural works, dismandling and re-erection of poles. THE case of the petitioners is that in view of the fact that the petitioners have put in number of years of service, and that the persons who had less experience and were juniors to the petitioners stood regularised by the Board, but relief of regularisation was denied to the petitioners.

(3.) THE case of the petitioners is that the application, filed by the petitioners was accepted and the Inspector appointed under the act, passed an order dated 09.05.2011 directing the grant of permanent status to the petitioners.