G GAJALAKSHMI Vs. PRESIDING OFFICER

JUDGEMENT

(1.) This writ petition has been filed for the issuance of a writ of certiorarified mandamus, to call for the records connected with the order dated 31.07.1996 made in I.D.No.525 of 1993 on the file of the I Additional Labour Court and to quash the same as illegal and direct the second respondent to reinstate the petitioner with all back wages.

(2.) The case of the petitioner is as follows:

(3.) The second respondent has filed a counter wherein it is stated that during 1989, in connection with Election work 120 Binders who were sponsored by the Employment Exchange and selected by the Standing Election Committee, were appointed as Binder Grade II purely on temporary basis for two months from January 1989 and their service was extended upto 30.11.1989 at various spells. Finally on completion of the Election work they were ousted with effect from 30.11.1989. The petitioner is one among them.