V ANANDAN; S SIVALINGAM; S JAYABALAN; K SASIKUMAR; G MANIGANDAN; E MURUGESAN; S MURUGAN; M GUNASEKARAN; T RAVIKUMAR; P VENKATESAN; A KAMARAJ; G RAJAN; R MANICKAM; M PANEERSELVAM; M RAMAN; R VASUDEVAN; M BABU; K MURUGAN; S SHEIK MOHIDEEN; R SOMASUNDARAM; L Vs. SUPERINTENDING ENGINEER (OCCUPIER); DEPUTY CHIEF INSPECTOR OF FACTORIES; TAMIL NADU ELECTRICITY BOARD; TAMIL NADU GENERATION & DISTRIBUTION CORPORATION

JUDGEMENT

(1.) These instant writ appeals arise from the common order, dated 14.12.2012 passed by the learned single Judge in W.P.Nos.5679 of 2011 and 778 of 2011.

(2.) W.P.No.5679 of 2011 was filed by the Management to issue a writ of certiorari to quash the order of the Deputy Chief Inspector of Factories, Chennai, dated 25.11.2010 conferring permanent status to the 71 workers under the Tamil Nadu Industrial Establishments (Conferment of Permanent Status to Workmen) Act, 1981.

(3.) W.P.No.778 of 2011 was filed by the Minsara Oppantha Thozhilalargal sangam to issue a writ of mandamus, directing the Management to comply with the order, dated 26.11.2010 passed by the Deputy Chief Inspector of Factories.