P.NARAYANA Vs. CHAIRMAN AND MANAGIND DIRECTOR

JUDGEMENT

(1.) The petitioners are aggrieved by the denial of service benefits from January, 2000 and claim for a direction to the respondents to extend the service benefits from the January, 2000 instead of February, 2010.

(2.) The petitioners were engaged as watch and ward personals in the electricity stores in the year 1989. The petitioners initially worked as daily wage employees and thereafter they were treated as contract workers. The petitioners approached this Court seeking regularization of their service. The petitioners writ petition was dismissed and writ appeal No.1478 of 1999 was filed. This Court vide order dtd. 15/10/1999 directed the respondents to consider the case of petitioners for absorption within a period of three months from the date of the order. The respondents carried the matter before the Hon'ble Supreme Court and filed SLP.Civil.No.2392 of 2000, which was dismissed on 19/12/2003.

(3.) The respondents failed to get any relief from the Hon'ble Supreme Court. The petitioners filed CC.No.594 of 2004 and on the undertaking of the respondents that the services of the petitioners would be regularized as and when vacancies arise, the contempt case was closed on 19/12/2004.