THIRUMAGAL MILLS LTD Vs. A B BABU

JUDGEMENT

(1.) Challenge is made to an order of the first respondent made in Proceedings No. m/5062/2006 dated 1.12.2006, by way of this writ petition for a writ of certiorari.

(2.) The second respondent herein made an application before the first respondent namely the Deputy Chief inspector of Factories, Division II, Vellore, stating that he has got to be declared as a permanent employee of the writ petitioner Company. On enquiry, the first respondent passed an order declaring that he has acquired permanent status, which is the subject matter of challenge before this court.

(3.) The affidavit in support of the writ petition and the affidavit in support of the vacate stay petition filed by the second respondent, are perused. The Court heard the learned Counsel on either side.