MANAGEMENT OF TAMIL NADU CIVIL SUPPLIES CORPORATION LTD Vs. INSPECTOR OF LABOUR [AUTHORITY UNDER THE INDUSTRIAL ESTABLISHMENTS [CONFERMENT OF PERMANENT STATUS TO WORKMEN]

JUDGEMENT

(1.) HEARD the arguments of the learned counsel for the parties and have perused the records.

(2.) AGGRIEVED by the order dated 19.5.1997 passed by the first respondent, the Management of the Tamil Nadu Civil Supplies Corporation Ltd., represented by its Senior Regional Manager, Thanjavur, has filed the present writ petition. In the impugned order, the first respondent had granted direction to the petitioner Management to accord permanent status to respondents 2 to 88 from the date on which they had completed 480 days of service within a period of 24 calendar months.

(3.) MR. Ajay Khose, learned counsel appearing for the workmen submitted that inasmuch as they have got a statutory declaration of permanency from the date notified by the authority, the petitioner cannot be allowed to interfere with the same and they are entitled to enforce the order of declaration given by the first respondent authority.