SUPERINTENDING ENGINEER Vs. G.DURAIMURUGAN

JUDGEMENT

(1.) The order of the second respondent dated 02.06.2011 made in Claim Petition No.103 of 2008, is under challenge in the present writ petition.

(2.) The writ petitioner is the Tamil Nadu Electricity Board.

(3.) The learned counsel appearing on behalf of the writ petitioner states that the Tamil Nadu Electricity Board brought out a scheme for payment of ex-gratia in the wage revision talks held with the writ petitioner-Board and the Trade Unions. Accordingly, the writ petitioner-Board issued the proceedings on 13.12.1996. As per the scheme, the contract labourers, who have completed 5 years of regular service as on 31.03.1996 or 31.03.1997 and have worked for 30 days in a year is entitled to claim ex-gratia. Pursuant to the orders of the writ petitioner-Board, the officials of the writ petitioner- Electricity Board identified the contract labourers engaged by them for the purpose of payment of ex-gratia to the eligible contract labourers.