K. MANIKAM Vs. MANAGEMENT, TAMIL NADU ELECTRICITY BOARD

JUDGEMENT

(1.) The issues involved in the present writ petitions are one and the same and hence they are disposed of by this common order.

(2.) The writ petitions have been filed, challenging the awards passed in I.D.No.173 of 2010, I.D.No.181 of 2010 and I.D.No.174 of 2010 respectively dtd. 10/4/2014 on the file of the Labour Court, Salem.

(3.) The petitioner in W.P.No.21278 of 2018 states that he was working under the first respondent Management on daily wage contract basis for several years. From 25/5/1980 to 1986 at Paiyarnaikenpatti and from 1/10/1987 at Pappirettipatti (Construction sec. ) and from 1991 to 1993, under the contractor of Mr.Vengan (presently known as Anandan) and from 5/3/1993 to 21/5/1997 at Kottapatti (O and M). 3.1. The petitioners in W.P.Nos.21279 and 21280 of 2018 states that they were working under the first respondent Management on daily wage contract basis for several years. From 1/10/1987 to 30/8/1991 at Pappirettipatti (Construction sec. ) and from 1991 to 1993, under the contractor of Mr.Vengan (presently known as Anandan) and from 1/6/1990 to 30/8/1991 at Morappur and from 1/11/1993 to 30/10/1995 at A.Pallipattu.