ALL INDIAN EX-SERVICEMEN EMPLOYEES UNION Vs. THE PRESIDING OFFICER CENTRAL GOVERNMENT INDUSTRIAL TRIBUNAL CUM LABOUR COURT SHASTRI BHAVAN CHENNAI

JUDGEMENT

(1.) This Writ Appeal has been directed against the order dated 5.6.2012 passed in W.P.No. 34215 of 2007 by the learned Single Judge of this Court.

(2.) The appellant herein, as writ petitioner, has filed W.P.No. 34215 of 2007 on the file of this Court under Art. 226 of the Constitution of India, praying to issue a Writ of Certiorarified Mandamus, calling for the records from the file of the first respondent relating to the Award dated 22.3.2007 passed in I.D.No. 343 of 2004 and quash the same and consequently for directing the second respondent to regularise the service of the employees mentioned in the petition.

(3.) The averments made in the Claim Statement filed on the side of the petitioner is that the petitioner is none other than the Union of Security Guards and they have joined service as Security Guards on various dates from July 1997. Even though their appointments are temporary in nature, they are serving till date, but the respondent has refused to regularise their service. Under the said circumstances, the present Claim Statement has been filed.