MANAGEMENT OF METTUR THERMAL POWER STATION, TAMIL NADU ELECTRICITY BOARD Vs. CENTRAL ORGANISATION OF TAMIL NADU ELECTRICITY EMPLOYEES AND ORS.

JUDGEMENT

(1.) As only a short point is involved, we shall dispose of this appeal today, at the admission stage itself.

(2.) This writ appeal arises out of the order of the Writ court passed in WP.No.18646/2006 dated 23.04.2010, whereunder, the Award of the Labour Court, Salem, passed in ID.No.482 of 2000 dated 20.09.2004, has been upheld.

(3.) As early as on 04.06.93, a Settlement between the 1st respondent/Labour Union representing the contract workers and the appellant/Management to provide appointment on compassionate ground to the dependants of the deceased contract workers who die in harness, has been arrived at. There are 17 such cases of death of contract labourers. In pursuance of the settlement, their dependants have sought for appointment on compassionate ground. It was denied by the Management.