(1.) The relief sought for in the present writ petition is for a direction to the third respondent to consider the claim of the writ petitioners for absorption in the Tamil Nadu Electricity Board as Mazdoors, Assessors II Grade and Helper cum Meter Reader in accordance with their qualifications and seniority by giving a hearing and opportunity to establish their claim before the committee constituted for the purpose of absorption in terms of B.P.(FB).No.44, (Administrative Branch) dated 06.09.2007 and 12(3) settlements etc. within a reasonable time.
(2.) The petitioners claim that they are working as casual labourers in various projects from the year 1993 onwards and they have completed more than 5 years of service and further, served 480 days of continuous service within 24 calendar months.
(3.) Regularization or permanent absorption cannot be granted in violation of the recruitment rules in force. All appointments are to be done strictly by following the service rules in force. The Tamil Nadu Electricity Board being a State is bound to provide equal opportunity to all the eligible candidates who are all aspiring to secure public employment in the Tamil Nadu Electricity Board.
ABOUT US "REGENT COMPUTRONICS PVT. LTD." is a Company incorporated in 1991 under the provisions of the Companies Act, 1956. Since its inception to 1995, the Company was busy in carrying out the activities related to various Banks' Job Work..
Read More
Sales: sales@the-laws.com
Support: info@the-laws.com
8000853936
9376168072
27, 4TH FLOOR, Agrawal Center, Ashram Road, Income Tax, Ahmadabad 380014.
LOGIN