MANAGEMENT, HOTEL TAMIL NADU, TAMIL NADU TOURISM DEVELOPMENT CORPORATION LTD. Vs. C. ATHIRSHTABOOPATHY AND ORS.

JUDGEMENT

(1.) As these petitions have common factual matrix and common grounds have been taken, they were heard together and are being disposed of by this common order.

(2.) The Tamil Nadu Tourism Development Corporation Ltd is owned by the State Government. It is running hotels under the name and style of 'Hotel Tamil Nadu' in several places. One of it is functioning in Hogenakkal in Dharmapuri District. It employs several categories of employees. Certain workmen, who were employed for several years, have sought for regularisation of their services. It was refused by the Management. They have petitioned the Inspector of Labour, krishnagiri, the Competent Authority under the Tamil Nadu Industrial Establishments (Conferment of Permanent Status to Workmen) Act, 1981, seeking a direction to the Management under Section 3 of the said Act to make them permanent.

(3.) After hearing the Management and the Labour and perusing the evidence placed before him, on 14.7.2011, the Inspector of Labour, Krishnagiri, directed the Tamil Nadu Tourism Development Corporation Ltd to make them permanent.