CHAIRMAN TAMILNADU ELECTRICITY BOARD Vs. K RAJENDRAN

JUDGEMENT

(1.) The order dated 22 August 2002 on the file of the Inspector of Labour cum Competent Authority under the Conferment of Permanent Status Act, conferring permanent status to the respondents 1 to 8, was upheld by the Division Bench by judgment dated 19 March 2009 in W.A.No.259 of 2005. Since further action was not taken to appoint them as Mazdoors, respondents 1 to 8 filed a Writ Petition in W.P.No.5481 of 2012. The learned Single Judge taking into account the fact that the order declaring permanent status has become final, allowed the Writ Petition. Feeling aggrieved by the said order, TANGEDCO is before this Court.

(2.) We have heard the learned counsel for the appellants and the learned counsel for respondents 1 to 6 and 8.

(3.) The writ appeal against the 7th respondent has already been dismissed as abated on account of the failure of the appellant to file application to set aside abatement and to bring on record the legal representatives.