(1.) The relief sought for in the present writ petition is to call for the entire records of the first respondent pursuant to its proceedings Na.Ka.No.3303 of 2014 dated 29.08.2016 and quash the same and further directing the respondents 2 to 4 to regularise the services of the writ petitioners.
(2.) The writ petitioners state that they were working as Contract Labourers in the respondent-TANGEDCO for several years. The writ petitioners claim that they had completed 480 days of service within a continuous period of service. Accordingly, the writ petitioners made a representation to the respondent-TANGEDCO to grant permanent status on par with other similarly placed persons. The writ petitioners state that Justice Khalid Commission submitted a report recommending permanent absorption in respect of contract labourers, who served 480 days in 24 months. Pursuant to the report, the Committee short listed the eligible persons and accordingly, the benefit of permanent absorption was granted. The writ petitioners, based on the services rendered by them as Contract Labourers, filed petitions before the Inspector of Labour under the Tamilnadu Industrial Establishments (Conferment of Permanent Status to Workmen) Act, 1981, and the Inspector of Labour passed an order on 02.04.1998, granting the benefit of permanent status in favour of the writ petitioners. However, the said order has not been implemented by the respondent-TANGEDCO. Thus, the writ petitioners are constrained to move the present writ petition for a direction to implement the orders of the Inspector of Labour.
(3.) The respondent-TANGEDCO disputed the contention on the ground that the names of the writ petitioners did not figure in the list of Contract Labourers by Hon'ble Justice Khalid Commission and therefore, the benefit of permanent absorption cannot be granted. The respondent-TANGEDCO in respect of certain persons is unable to secure the records with reference to the work details and in fact, these contract labourers were engaged by the private contract labourers with whom, the Tamil Nadu Electricity Board entered into an agreement to execute the works on behalf of the Electricity Board.