THULLA RAJA NARSAIAH Vs. TELANGANA STATE POWER GENERATION

JUDGEMENT

(1.) With the consent of all the counsel, these writ petitions, which involve common issue, are being disposed of at the stage of admission, by passing common order.

(2.) For convenience, the facts in W.P.No.8657 of 2019, are being referred to: The petitioners in this writ petition, claim to be working in the Telangana State Power Generation Corporation as unskilled labour on outsourcing basis, since 1995, 2012 and 2014 onwards, and Employees Provident Fund (EPF) numbers were also allotted to them, and deductions were also made from their pay. In pursuance of the settlement arrived at between the trade unions and the Telangana State Power Generation Corporation (for short 'the Corporation') under Section 12(1) of the Industrial Disputes Act, 1947, the Corporation agreed to absorb/regularize the outsourced personnel, who were working as on 4.12.2016, and issued guidelines vide T.G.O.O.No.98/CGM(HR)/2017 dated 01.06.2017. When the case of some of the unskilled labour was not considered for absorption/regularization, in terms of the above said guidelines, they filed W.P.No.20804 of 2018 and batch, and a Division Bench of this court, by common order dated, 03.10.2018, directed the respondents herein to undertake the process of absorption by considering the eligible candidates, who were working as on 4.12.2016 and complying with other conditions of EPF deductions.

(3.) The grievance of the petitioners is that though they were working as on the cut-off date i.e., 4.12.2016, and fulfill the eligibility criterion as per the guidelines of the Corporation dated 01.06.2017, their cases have not been considered for absorption/regularization, and that similarly situated persons were absorbed vide T.G.O.O.217/CGM(HR)/2017, dated 29.07.2017.