M PRABHARAN Vs. SUPERINTENDING ENGINEER

JUDGEMENT

(1.) The Petitioners have preferred the instant Writ of Certiorarified Mandamus praying for an issuance of an order by this Court, in calling for the records relating to the proceedings of the Respondents passed in Letter No.064770/361/G.65/G.651/2012-3 dated 25.06.2012 on the file of the Second Respondent/Chief Engineer (Personnel), Tamil Nadu Electricity Board, Chennai and to quash the same. Further, the Petitioners have sought for passing of an order by this Court in directing the Respondents to implement the orders of the Inspector of Labour, Salem dated 22.10.2010 in Na.Ka.Aa.3665/2008 by confirming them as regular employees of the Respondents.

(2.) The Writ Petition Facts:-

(3.) The Petitioners have not been made permanent and since they have been working for more than 480 days in a period of 24 calendar months they are entitled to be made permanent. By applying Section 3 of the Tamil Nadu Establishments (Conferment of Permanent Status to Workmen) Act (46 of 1981), they preferred an application to the Inspector of Labour, Salem praying for passing of an order in directing the First Respondent to absorb them as regular employees of the Respondent/Electricity Board. After contest, the Inspector of Labour, Salem by means of an order dated 22.10.2010 in Na.Ka.Aa.3665/2008 directed the First Respondent to confer the permanent status to the Petitioners, inasmuch as they have been working for more than 480 days in a period of two years.