REGIONAL MANAGER Vs. D SEKAR

JUDGEMENT

(1.) The petitioner is the Tamil Nadu Civil Supplies Corporation Limited (Shortly "TNCSC") which is fully owned by the Government of Tamil Nadu.

(2.) The respondents 1 to 3 herein are in employment from 01.08.1997 onwards with the writ petitioner. But they were not made permanent on completion of 480 days as provided under the Tamil Nadu Industrial Establishments (Conferment of Permanent Status to Workmen) Act, 1981. Hence, they approached the fourth respondent, the concerned authority under the aforesaid Act to declare that they should be conferred permanent status on completion of 480 days.

(3.) Before the fourth respondent, the writ petitioner herein filed counter statement. After hearing both sides, the fourth respondent passed an order dated 16.08.2013 conferring permanent status to the respondents 1 to 3.