M.K.THIYAGARAJAN Vs. MANAGING DIRECTOR

JUDGEMENT

(1.) The petitioner has come forward with the present Writ Petition for issuance of a Writ of Certiorarified Mandamus, calling for the records relating to the impugned order of the 2nd respondent in ref.HR/LEG/2018, dated 31.08.2018 and quash the same and consequently, to direct the respondents to disburse the extra wages for extracting extra work for 4935 hours equivalent to 616.5 working days excluding the petitioner's service period of 2009 to 2013 in the registered and the Corporate Office.

(2.) Mr.M.P.Senthil, the learned Standing Counsel takes notice for the respondents.

(3.) The learned counsel appearing for the petitioner would submit that during the services rendered by the petitioner in the year 2009 to 2013, the respondent Management extracted half an hour per day, contrary to the regular working hours followed in all the Management and Establishments. Hence, there is a discrimination, unreasonableness and irrational in the service condition applied to the petitioner, which comes to 4935 working hours, which is equivalent to 616.5 working days, excluding the service period of 2009 to 2013. Therefore, the petitioner claimed extra wages, for the extra work extracted from him, by way of representation, dated 01.08.2018, to the first respondent. The 2nd respondent herein passed the impugned order, dated 31.08.2018, declining the claim for payment of extra wages. Hence, the petitioner has come forward with the present Writ Petition, for the aforesaid relief.