MANAGEMENT OF TNCSC LTD Vs. INSPECTOR OF LABOUR, N INDUSTRIAL ESTABLISHMENTS (CONFERMENT OF PERMANENT STATUS TO WORKMEN) ACT AND ORS

JUDGEMENT

(1.) The prayer in the writ petition is to call for the records in file Rc.No.AA/19146/92 in the office of the first respondent and issue a writ of certiorari quashing the impugned order No. Rc.No.AA/19146/92 dated 31st May 1995 issued by the first respondent.

(2.) This writ petition has been filed by Tamil Nadu Civil Supplies Corporation Limited, Thanjavur for the aforesaid relief against the award of the 1st respondent allowing the claim of the respondents 2 to 156 for conferment of permanent status.

(3.) Heard learned Counsel for the petitioner and the learned Counsel for the respondents. I have also gone through the documents filed in support of the writ petition.