R.PRABHA Vs. SECRETARY OFFICE OF THE TAMILNADU ELECTRICITY GENERATION AND DISTRIBUTION DEPARTMENT CHIEF SECRETARIAT

JUDGEMENT

(1.) This Writ Petition had been filed to quash the impugned proceedings issued by the 2nd respondent dtd. 27/4/2023.

(2.) Heard Mr.J.Vishnu, learned counsel appearing for the petitioner and Mr.B.Ramanathan, learned Standing counsel appearing for the respondents ,3, & 4 and Mr.M.Sidharthan learned Additional Government Pleader appearing for the second and fifth respondents.

(3.) The learned counsel for the petitioner would submit that the petitioner's husband was employed in TNEB on contract basis from the year 2001 and had been working on such basis and also received payments in that regard till 2016. He had also been engaged on contract basis from 2016 up till 17/09/2021 and he was given wages on daily basis.