V.THAMILVENDAN Vs. EXECUTIVE ENGINEER

JUDGEMENT

(1.) The lis on hand is filed to direct the first respondent to implement the award passed by the Inspector of Labour, Thiruvarur in Na.Ka.No.5619/2010 dated 11.10.2012 thereby conferring permanent status to the petitioners.

(2.) All the writ petitioners are working in the operation and maintenance of Combined Water Supply Schemes to Vedaranyam and other habitations under the Control of the Tamil Nadu Water Supply and Drainage Board (hereinafter referred to as 'TWAD' Board) as Electricians and Maintenance Assistant, ranging from 2003 to 2008.

(3.) The writ petitioners state that they have completed 480 days of continuous service in a period of 24 calendar months, and therefore, they are entitled to get permanent status, as per Section 3(1) of the Tamil Nadu Industrial Establishment (Conferment of Permanent Status to Workmen) Act, 1981. The writ petitioners had approached the competent authorities to regularize their services from the date of completion of 480 days of continuous service. In spite of several representations both oral and writing, the respondents have failed to look into the same. Consequently, the writ petitioners filed an application before the Inspector of Labour, Thiruvarur, for a direction to regularize their services from the date of completion of 480 days of continuous service in a period of 24 calendar months. The Inspector of Labour considering the claim of the writ petitioners, passed an order granting permanent status with reference to the Conferment of Permanent Status Act. Even after passing of the order of the competent authority, the respondents have not taken any action to implement the award. Several representations were sent. However, the efforts of the writ petitioners went in vain. Therefore, the writ petitioners were constrained to move the present writ petition seeking a writ of Mandamus.