TAMIL NADU MEDICAL SERVICES CORPORATION LIMITED Vs. TAMIL NADU MEDICAL SERVICES CORPORATION EMPLOYEES WELFARE UNION

JUDGEMENT

(1.) W.P.No.17133 of 2001 had been filed by the Tamil Nadu Medical Services Corporation Limited, represented by its Managing Director (TNMSC Management) against the Tamil Nadu Medical Services Corporation Employees Welfare Union (TNMSC Union) and the Inspector of Labour, Circle III, Chennai, questioning the order of the Inspector of Labour, dated 31.03.2001, by which order, after enquiry and on appreciation of evidence, both oral and documentary adduced by TNMSC Management and TNMSC Union, the claim of 53 workmen to be conferred with permanent status as workmen under TNMSC Management, was upheld. It must also be mentioned that by the same order, the Inspector of Labour had rejected a similar claim made by 42 other workmen.

(2.) W.P.No.15241 of 2009 had been filed by 22 workmen out of the 53 workmen, who had been conferred with permanent status, by the order of the Inspector of Labour, dated 31.03.2001, referred supra, in the nature of Mandamus to direct the TNMSC Management, to give them employment as per representations made by them.

(3.) W.M.P.No.30971 of 2017 in W.P.No.17133 of 2001 had been filed by one workman, namely, S.Annadurai, who had also been conferred with permanent status by order of the Inspector of Labour, dated 31.03.2001, referred supra, to implead himself as a respondent in W.P.No.17133 of 2001.