C. Alagesan, A. Raja, Karumalai and M. Senthilkumar vs The Superintending Engineer and The Inspector of Labour

P. Jyothimani, J.—This writ petition is filed for a direction against the 1st respondent to implement the order of the 2nd respondent dated

31.1.2006. The petitioner has filed an application before the 2nd respondent under the provisions of Tamilnadu Industrial Establishments

(Conferment of Permanent Status to workmen) Act,1981 and ultimately, the 2nd respondent, the Inspector of Labour, after detailed enquiry, has

passed the order as per the said Act, directing the first respondent to pass orders regularising the services of the petitioner.

In spite of the order passed by the 2nd respondent, which was on 31.1.2006, the same has not been implemented and the petitioner has made

representations on 27.7.2006 and 24.08.2006. Since no order has been passed, the present writ petition is filed to consider the said

representations.

I have heard the learned Counsel for the petitioner as well Mrs. Yamuna Devi, learned Counsel taking notice on behalf of the 1st respondent.

The writ petition is disposed of with the following direction:

Considering the facts and circumstances of the case and also the order passed by the 2nd respondent as early as on 31.1.2006 as per the

provisions of the Tamilnadu Industrial Establishments (Conferment of Permanent Status to workmen) Act,1981, and it was the duty of the 1st

respondent to implement the same, the 1st respondent is directed to consider the representations of the petitioner dated 27.7.06 and 24.8.06 and

pass appropriate orders in implementing the order of 2nd respondent within a period of eight weeks from the date of receipt of a copy of this

order.

No costs. Consequently, connected M.P. is closed.