N ILLAYARAJA Vs. CHIEF ENGINEER

JUDGEMENT

(1.) The relief sought for in this writ petition is for a direction to direct the respondents to absorb the petitioners in their respective divisions on permanent basis with effect from the date of completion of 480 days within a period of 24 calendar months.

(2.) None appeared for the petitioners.

(3.) Heard the learned Special Government Pleader appearing on behalf of the respondents.