TAMIL NADU ELECTRICITY BOARD, REP.BY ITS EXECUTIVE ENGINEER, ACQUISITION, KUMBAKONAM AND OTHERS Vs. TANJORE DISTRICT PODHU THOZHILLALAR SANGAM

JUDGEMENT

(1.) It appears that 18 workers who have raised a dispute through their Union, viz. Tanjore District Podhu Thoz hilalar Sangam, were directed to be regularised in service in the pay scale of Assessors by the Labour Court in its award dated 15.04.2004 pursuant to the reference made in G.O.D. No.757, Labour and Employment Department, dated 20.08.1996. Thereafter, out of 18 workers, 13 workers have been regularised in service, but without back wages till 2008 and their services have been calculated from 15.04.2004. The remaining 5 workers have not agreed for their services to be calculated from 15.04.2004.

(2.) On filing writ petitions before this Court by the Tamil Nadu Electricity Board in W.P.Nos.37257 of 2004 and 6344 of 2009, this Court passed an order on 04.09.2014 directing the Tamil Nadu Electricity Board to make the employees permanent including the petitioner in W.P.No.6344 of 2009 on and from the date of publication of award dated 15.04.2004 and grant all other benefits granted by the Labour Court.

(3.) Challenging the said order, the Tamil Nadu Electricity Board has come up with the appeals in W.A.Nos.734 and 868 of 2017.