TAMILNADU ELECTRICITY BOARD REP BY ITS CHAIRMAN AND THE SUPERINTENDING ENGINEER, PURCHASE AND ADMINISTRATION THERMAL POWER STATION Vs. S DAVID YESUDASAN

JUDGEMENT

(1.) Tamil Nadu Electricity Board and its Superintending Engineer of Thermal Power Station, Thoothukudi, are the appellants. The challenge is to the order of the learned single Judge, dated 21.12.2006, passed in W.P.(MD) No. 10447/2006. The learned Judge allowed the writ petition of the respondent herein, who was admittedly employed as a Contract Labourer prior to his induction in the Electricity Board on 11.02.2000. Such employment in the services of the Board was cancelled and he was terminated from service by the order dated 25.03.2000. The said termination was on the ground that the respondent produced a false education qualification certificate.

(2.) Subsequently, by B.P.(FB) No. 27 (Administrative Branch), dated 07.11.2002, the Electricity Board took a decision to re-induct all those persons against whom allegations were made to the effect that they produced bogus education certificates. Paragraph Nos. 4 and 8 of the said Board's Proceedings are to the following effect.

(3.) Mr. V. Panneer Selvam, learned Standing Counsel for the appellants' Board, in his submissions contended that such Board Proceedings was not applicable to the respondent and that, it is applicable only to those persons who approached this Court prior to the issuance of the above referred to Full Board Proceedings and not to all the contract labourers who came to be inducted and who secured such induction by producing bogus certificates.