MANAGING DIRECTOR Vs. SHANMUGAM

JUDGEMENT

(1.) Tamil Nadu State Transport Corporation Ltd, Chennai, has challenged an order, dated 11/1/2013, in W.P.Nos.31322 and 31323 of 2005, by which a learned Single Judge allowed the writ petitions and directed the appellant herein to give the benefit of the order, dated 31/5/2005, passed by the Authority under the Tamil Nadu Industrial Establishments (Conferment of Permanent Status to Workmen) Act , 1981.

(2.) Brief facts leading to the appeal are as under:-

(3.) Vide, order, dated 17/9/1998, writ Court directed the appellant Corporation to undertake an exercise to find out as to whether the respondents had worked for more than 240 days in a year. Writ Court, further directed that had the respondents worked, for more than 240 days in a year, the appellant should reinstate the respondents with backwages and other benefits. If they had worked for less than 240 days in a year, appellant should give preference in future vacancies, as contemplated under Section 25 H of the I.D.Act.