K NAGAMMAL Vs. TAMIL NADU ELECTRICITY BOARD

JUDGEMENT

(1.) THIS writ petition has been filed to issue a writ of mandamus directing the respondents to absorb the petitioner in the regular service of the Ennore Thermal Power Station of the Tamil Nadu Electricity Board as done in the case of the other workers of the Ennore Thermal Power Station Industrial Co-operative Society with effect from the date of their absorption.

(2.) ACCORDING to the counsel for the petitioner, originally the petitioner's husband-Kuppamuthu was employed as a contract labour, in the Ennore Thermal Power Station, under various contractors for number of years continuously. Since, the Tamil Nadu Electricity Board at its initiative formed an Industrial Co-operative Societies, the petitioner's husband was also made as a member but the petitioner's husband died on 16. 05. 94. After his death the petitioner was appointed on compassionate ground with effect from 1. 01. 99 in the said society.

(3.) SUBSEQUENTLY, the Tamil Nadu Electricity Board decided to absorb the entire work force of the Industrial Co-operative Societies and to regularise them in the service of the Ennore Thermal Power Station. Accordingly, all the workers were absorbed in the regular service of the Ennore Thermal Power Station but the petitioner was not absorbed. On enquiry, the petitioner was informed that she has not completed 480 days of service as on 05. 01. 98 to be absorbed as a regular employee. Having made the representation, the petitioner filed the above writ petition.