CHIEF EXECUTIVE FORMERLY JAWAHARLAL NEHRU SUGAR MILLS PERAMBALUR SUGAR MILLS LTD Vs. JOINT DIRECTOR OF INDUSTRIES SAFETY

JUDGEMENT

(1.) The appellant, Chief Executive Officer, Perambalur Sugar Mills Ltd., Formerly Jawaharlal Nehru Sugar Mills, has filed the present Writ Appeal under Clause 15 of the Letters Patent challenging the Order of the learned Single Judge dated 12.07.2016 dismissing W.P.No. 4015 of 2015 which Writ had been filed by the appellant, calling into question the Order dated 10.11.2014 passed by the first respondent, Joint Director of Industries, Safety and Health, conferring permanent status to the workmen, the second respondent N.Varadarajan, who was working as a driver in the appellant Sugar Mills.

(2.) The workman, the second respondent, N.Varadarajan had approached the first respondent, Joint Director of Industries, Safety and Health, Tiruchirappalli, under the provisions of the Tamil Nadu Industrial Establishments (Conferment of Permanent Status to Workmen) Act, 1981 seeking conferment of permanent status under Sec. 3 of the said Act claiming that he had worked in the appellant Sugar Mill for 480 days continuously from 30.01.2007 for two consecutive calender years.

(3.) After holding enquiry and affording opportunity to both the contesting parties, the first respondent had, by Order dated 10.11.2014 granted conferment of permanent status as driver to the second respondent and had further directed the appellant to extend all monetary benefits and outstanding cash benefits from the date of joining the appellant Sugar Mill.