R.SARDAR BASHA Vs. CHAIRMAN CUM MANAGING DIRECTOR

JUDGEMENT

(1.) These set of writ petitions were filed challenging the order of rejection rejecting the claim of these writ petitioners to count their services in respect of their engagement as daily wage employees in 5th World Tamil Conference held at Madurai by Madurai Corporation. Another set of writ petitions were filed for a direction to direct the respondent to count their period of services rendered as a daily wage employe in the 5th World Tamil Conference carried during the year 1981 by Madurai Corporation.

(2.) The facts and circumstances and the reliefs are common in nature and therefore, this Court is inclined to pass the common order.

(3.) The writ petitioners were engaged as daily wages employees specifically for the purpose of celebrating the 5th World Tamil Conference at Madurai, organized by the Government of Tamil Nadu. In view of the nature of the conference, which was conducted by inviting dignitaries all over the world arrangements were made to the larger extent in the city of Madurai and the same necessitated, the Government as well as the Madurai Corporation to engage large number of daily-rated employees for the purpose of completing the projects within a stipulated time and to celebrate the 5th World Tamil Conference.