C ALAGESAN Vs. SUPERINTENDING ENGINEER

JUDGEMENT

(1.) THIS writ petition is filed for a direction against the 1st respondent to implement the order of the 2nd respondent dated 31. 1. 2006. The petitioner has filed an application before the 2nd respondent under the provisions of Tamilnadu Industrial Establishments (Conferment of Permanent Status to workmen) Act, 1981 and ultimately, the 2nd respondent, the Inspector of Labour, after detailed enquiry, has passed the order as per the said Act, directing the first respondent to pass orders regularising the services of the petitioner.

(2.) IN spite of the order passed by the 2nd respondent, which was on 31. 1. 2006, the same has not been implemented and the petitioner has made representations on 27. 7. 2006 and 24. 08. 2006. Since no order has been passed, the present writ petition is filed to consider the said representations.

(3.) I have heard the learned counsel for the petitioner as well Mrs. Yamuna Devi, learned counsel taking notice on behalf of the 1st respondent.