RANJITH Vs. PRINCIPAL SECRETARY TO GOVERNMENT

JUDGEMENT

(1.) The common relief sought for in the present Writ Petitions, is for a direction to direct the respondents 3 and 4 to pay the claim amount to the petitioners towards ex-gratia for the services rendered by them, as directed by the Labour Court at Tiruchirappalli, by its order dated 26.07.2012 and consequently, direct the respondents 1 to 3 to absorb the petitioners, considering their services with the respondents 3 and 4 since 1997 and 1995 respectively in the Tamil Nadu Electricity Board.

(2.) The very claim of the writ petitioners, is set out based on the fact that the writ petitioners were served as Contract Labourers from the year 1997 and 1995 respectively with the respondents 3 and 4 in Trichirappalli Metro Electricity Division. In view of the fact that the writ petitioners have completed 480 days of service and they are entitled to be absorbed. Hence, the present Writ Petitions are filed.

(3.) The writ petitioners have filed claim petitions before the Labour Court, Trichirappalli under Section 33(C) of the Industrial Disputes Act, 1947, to compute the money value payable to the writ petitioners as ex-gratia for the services rendered by them. The said amount has also not been settled. Thus, the present Writ Petitions are filed for a direction to settle the ex-gratia amount as well as to absorb the writ petitioners as permanent employees of the Trichirappalli Metro Electricity Division.