- (1.) This Appeal is against a judgment dated 14th October, 1997. By this judgment a large number of writ petitions and certain writ appeals were disposed of.
(2.) Briefly stated that facts are as follows: The appellants are a Union, who represent the workers working in the various Direct Purchase Centres of the 1st respondent at Thanjavur. Tiruvarur and Nagapattinam.
(3.) The Government of Tamil Nadu brought into force the Tamil Nadu Industrial Establishment (Conferment of Permanent Status to Workmen) Act, 1981 with effect from 1-1-1982. The said Act will hereinafter be referred to as the said Act.;