A PANDI Vs. STATE OF TAMILNADU

JUDGEMENT

(1.) THE petitioners are employees of the Tamilnadu Poultry Development Corporation Limited (hereinafter referred as TAPCO) which is a wholly owned State Government Company. The Government had taken a policy decision to abolish the TAPCO by G. O. Ms. No. 86, Animal Husbandry and Fisheries (TAPCO) Department, dated 19. 04. 1999.

(2.) IN that Government Order on account of abolition of TAPCO, certain employees who were already entrusted with the work of supply of eggs to Noon Meal Centres alone were sought to be absorbed in the Animal Husbandry and Fisheries Department. For others they were given marching orders. As this had resulted in discriminatory treatment because posting by the Corporation of an employee in a particular place has due to fortuitous circumstances those employees through their Association challenged that portion of the Government's Order found in paragraph 4 (i) before this Court in W. P. No. 7784 of 1999.

(3.) THIS Court agreed with the submission of the said Association and allowed the writ petition by judgment dated 23. 02. 2000. This Court held that the Department cannot make the post for the particular employees and therefore, the other employees should also be given opportunities to get absorption in other departments. The Government was directed to pass appropriate orders in respect of the remaining 141 workmen.