MAKARLA VENKATA NARESH KUMAR Vs. GAIL (INDIA) LTD

JUDGEMENT

(1.) The petitioners are seeking a declaration of the inaction of the respondents 1 to 3 in absorbing the petitioners as illegal. The learned counsel for the petitioners submit that the petitioners 1 to 3 are not pressing the writ petition. The petitioners 4 and 5 are pursuing the writ petition.

(2.) The 4th petitioner was working as Office Attender since the year 1999 and the 5th petitioner was working as an Attender since the year 1994. The petitioners were informed not to attend duties from July, 1999 on the pretext that there is no work available for the petitioners. The petitioners were engaged on temporary basis.

(3.) The petitioners approached the Assistant Commissioner of Labour who had convened a joint meeting and admonished the respondents for having directing the petitioners not to attend duties without following the due process of law. The respondents thereafter reengaged the petitioners from 13/8/1999.