R. Banumathi, J. - (1.) Leave granted.
(2.) These appeals arise out of the judgment dated 16.12.2016 passed by the High Court of Madras in Writ Appeal No.1434 of 2016 and batch in and by which the High Court has affirmed the order of the learned Single Judge directing reinstatement and the back wages at 50%.
(3.) Between 1986-89, the respondents were engaged as Store Watchman on daily wages under NMR basis temporarily in newly created Sectional stores in various Sub Divisions under the control of Rural Water Supply (RWS) Divisions, Nagercoil. In the Engagement Order, it has been specifically mentioned that the engagement on daily wage basis will be purely temporary and the services will be terminated when the requirement is over and that they cannot claim any right for any further appointment in TWAD Board. In the Engagement Order itself, it is clearly stated that engagement is purely temporary and their services will be terminated when the requirement is over without prior notice. In view of the Board decision, all the Sectional stores were closed and the Divisional stores (each for one district) were formed. Consequent on formation of Divisional stores, the respondents were terminated from their services in the year 1990 for want of vacancies.;