- (1.) Heard Mr. Chandhiok, learned Additional Solicitor General appearing for the appellant and Mr. Singaravelan, counsel appearing for respondent No.1, Mr. Beno Bencigar, counsel appearing for respondent No.9 and Mr. Radhakrishnan, counsel for respondent No.14.
(2.) Respondent No.1 had approached the High Court seeking a writ of mandamus directing the first respondent to absorb and regularize the members of respondent No.1 Union as employees of the appellant Corporation following the seniority list prepared on the basis of the date of entry in the appellant Corporation either as a contract labour or otherwise. They sought that accordingly they be regularised in the regular employment as and when vacancies arise because of demise, V.R.S. or superannuation of the regular employees. That prayer was accepted by the High Court. Being aggrieved thereby, this appeal, by special leave, has been filed.
(3.) During the pendency of this appeal, an order was passed by this Court on 16.8.2010 upon the statement made by the learned Additional Solicitor General that a common seniority list of the contract workers was being re-drawn by taking into consideration not only the date of their membership with NLC Indcoserve but also the date of their entry into appellant Corporation's service through any private contractor.;