K.M.PALANISAMY Vs. PRESIDING OFFICER LABOUR COURT

JUDGEMENT

(1.) The awards of the Labour Court dated 13.12.2007 in I.D.Nos.574 to 579 of 2004 are under challenge in the present writ petitions.

(2.) The writ petitioners state that they have joined as Mazdoor in the second respondent's Management Agricultural Research Station and were employed in Thooppampalayam Agricultural Farm for the activities connected with Agricultural production and for raising all crops, including cash crops. Admittedly, the writ petitioners were engaged as daily rated wage employees in the Agricultural Research Station functioning under the control of the Tamil Nadu Agricultural University which was constituted under the Tamil Nadu Agricultural University Act. The writ petitioners state that they have served as daily rated wage employees for a considerable length of period and completed 240 days of continuous work in a year and 480 days in 2 years.

(3.) The learned counsel for the writ petitioners state that when the writ petitioners have served more than 10 years and engaged as daily rated employee, the services ought to have been regularized in the sanctioned post in the time scale of pay. Contrarily, the petitioners were terminated from service orally. Therefore, the petitioners approached the Labour Court in I.D.No.574 to 579 of 2004.