MANAGING DIRECTOR Vs. K.SEKAR

JUDGEMENT

(1.) The Awards dated 09.03.2004 passed in I.D.No.367/99, I.D.No.368/99, I.D.No.366/99, I.D.No.369/99, I.D.No.365/99 are under challenge in the present writ petitions.

(2.) The writ petitioners are the Tamil Nadu Water Supply and Drainage Board, which is a Government of Tamil Nadu Organization.

(3.) The learned counsel for the writ petitioners state that the Tamil Nadu Water Supply and Drainage Board has been constituted under Act 4 of 1974 to execute the Water Supply and Drainage Schemes throughout the State of Tamil Nadu on behalf of local bodies or at the instance of the Government of Tamil Nadu. The Tamil Nadu Water Supply and Drainage Board acts only as an Executing Agency for the purpose of carrying out the execution of the schemes, which all are time bound in rural areas. The Tamil Nadu Water Supply and Drainage Board used to engage persons on daily wage basis in order to meet out the exigency like absent of employees or otherwise. Persons used to engaged by the Board are neither recruited through Employment Exchange or by an appointment order on regular basis.