TAMIL NADU CIVIL SUPPLIES CORPORATION LIMITED Vs. INSPECTOR OF LABOUR

JUDGEMENT

(1.) THE petitioner -State owned Civil Supplies Corporation, aggrieved by the order dated 22.3.1999 passed by the first respondent -Inspector of Labour, filed the present writ petition.

(2.) THE second respondent -Union approached the first respondent, who is the competent Authority under Section 4(1) of the Tamil Nadu Industrial Establishment (Conferment of Permanent Status of Workmen) Act, 1981 (Tamil Nadu Act 46 of 1981) (hereinafter referred to as "the Act"), seeking for grant of permanent status to one Jagannathan, who is working as technical staff in the godown of Bhavani Taluk coming under the control of the Regional Manager, Erode. It was alleged by the second respondent -Union that since the said Jagannathan was engaged as a Godown Keeper from 1.9.1991 and as on 24.12.1992, he has put in service beyond 480 days, he is eligible to be confirmed to the permanent status.

(3.) THE authorities, on the basis of materials placed before it, came to the conclusion that the said Jagannathan had worked for the following periods: - ...[VERNACULAR TEXT OMITTED]...