MANAGEMENT/THE MANAGING DIRECTOR Vs. P.S.THANGAMANI

JUDGEMENT

(1.) The present Writ Appeal has been filed challenging the order dtd. 2/11/2021 passed by the learned Single Judge, in W.P.No.33787 of 2012.

(2.) For the sake of brevity, the parties herein are referred to as "Management" (appellants herein) and "workmen" (represented by Union).

(3.) The workmen have been engaged by the Management and that they have rendered more than 480 days of continuous service in a period of 24 calendar months and that they have been deemed to have attained permanent status. They have approached the Authority seeking permanent status.