WORKMEN OF TAMILNADU HOUSING BOARD THAKKAIKAL THOZHILALAR MUNNETRA SANGAM GENERAL SECRETARY AND R MANESH; K VAIRAKKANNU Vs. GOVERNMENT OF TAMIL NADU SECRETARY, HOUSING AND URBAN DEVELOPMENT DEPARTMENT

JUDGEMENT

(1.) Writ Petition No. 10120 of 2002, is filed by the Workmen of Tamil Nadu Housing Board (Cellular Concrete Plant) represented by Thakkaikal Thozhilalar Munnetra Sangam for direction against respondents 1 and 2 to grant the benefits of the skilled grade workers whose lists are given in the typed set of papers on par with other workers similarly placed as per G.O.Ms. No. 532 dated 01.06.1995 and also extend the benefit of pension to the workers of the second respondent Tamil Nadu Housing Board.

(2.) Writ Petition No. 21886 of 2003 is filed by an individual person challenging the orders of the Tamil Nadu Housing Board dated 13.06.2003, under which the Tamil Nadu Housing Board has stated that the workers of the defunct Cellular Concrete Plant (C.C.P.) are only eligible for gratuity and not eligible for pension.

(3.) The relief claimed in both the writ petitions are similar, and therefore, they are taken up together for final disposal.