A MUNUSAMY Vs. LABOUR INSPECTOR

JUDGEMENT

(1.) The petitioners are all working in the lorries carrying Garbage for disposal by the Corporation of Chennai.

(2.) According to the petitioners, they are working from 2008 onwards. They are not regularized in service. They moved the Inspector of Labour, the first respondent, under the Tamil Nadu Industrial Establishments (Conferment of Permanent Status to Workmen) Act, 1981, claiming permanency. The first respondent dismissed the application in Na.Ka.No.1982/2011, seeking permanency by an order dated 27.7.2012 on the ground that he is not the competent authority and on the other hand, the Deputy Chief Inspector of Factories is the competent authority under the aforesaid Act to adjudicate the matter relating to permanency.

(3.) In view of the aforesaid order of the first respondent, the petitioners approached the Deputy Chief Inspector of Factories by their application, dated 13.8.2012. The Deputy Chief Inspector of Factories rejected their application by his order, dated 11.10.2012 on the ground that he is not the competent authority to enquire into the matter. It is stated that the petitioners are not employees covered under the Factories Act.