Madras High Court
R.Paranthaman vs Union Of India on 24 August, 2016
Author: B. Rajendran
Bench: B.Rajendran
IN THE HIGH COURT OF JUDICATURE AT MADRAS
DATED : 24.08.2016
CORAM
THE HON'BLE MR.JUSTICE B.RAJENDRAN
W.P.No.29470 of 2016
and
WMP Nos. 25513 and 25514 of 2016
1.R.Paranthaman
2.B.Manikandan
3.R.Rajesh
4.K.Vijai
5.G.Muthumani
6.R.Kathiravan
7.S.Vasanthi
8.A.Santhosh
9.R.Thirumurugan
10.R.S.Sendil Kumar
11.B.Kogila
12.Mr.P.Jeevaraj
13.D.Augustin
14.J.Ganesamurthy
15.Mr.S.Sendhilcoumar
16.A.Murugan
17.S.John Ignotius
18.S.Stalin
19.K.Anandhan
20.D.Ramaraj
21.D.Perumalraja
22.G.Vasantha Raja
23.M.Murugavel
24.Mrs.Puspakala .. Petitioners
Versus
1. Union of India
Represented by Chief Secretary to Government
Government of Pudicherry
Puducherry
2. The Collector cum Chairman
The Karaikal Krishi Vigyan Kendra Society
Krishi Vigyan Kendra
Madur, Karaikal
3. The Principal cum Programme Coordinator
The Karaikal Krishi Vigyan Kendra Society
Krishi Vigyan Kendra
Madur, Karaikal .. Respondents
Petition filed under Article 226 of the Constitution of India praying for the issuance of a Writ of Mandamus forbearing the respondents from in any manner disengaging the petitioners services of Multi task service workers, Data entry operators, Technical Assistants, Stenographer Gr.III, Farm Supervisor, Technical Assistant (Vermi Compost) and Driver Gr.III from the office of the 2nd and 3rd respondents and consequently direct the respondents to pay salary to the petitioners from 16.02.2016 for their engagement as Multi task service workers, Date entry operators, Technical Assistants, Stenographer-Gr.III, Farm Supervisor, Technical Assistant (Vermi Compost) and Driver- Gr.III under the 2nd and 3rd respondents.
For Petitioners : Mr.Bharatha Chakravarthi
for Mr.Sai Bharath and Ilan
For Respondent : Mr.A.Tamilvanan
Government Pleader (Pondy)
ORDER
By consent of counsel for both sides, this Writ Petition is taken up and disposed of at the stage of admission itself.
2. This Writ Petition has been filed by the petitioners seeking for a Mandamus forbearing the respondents from in any manner disengaging the petitioners services of Multi task service workers, Data entry opertors, Technical Assistants, Stenographer Gr.III, Farm Supervisor, Technical Assistant (Vermi Compost) and Driver Gr.III from the office of the 2nd and 3rd respondents and consequently direct the respondents to pay salary to them from 16.02.2016 for their engagement as Multi task service workers, Date entry operators, Technical Assistants, Stenographer-Gr.III, Farm Supervisor, Technical Assistant (Vermi Compost) and Driver- Gr.III under the 2nd and 3rd respondents.
3. The case of the petitioners is that they were appointed as contract employees/labourers on consolidated pay for a period of one year, by an order dated 16.02.2016. The main grievance of the petitioners is that though they were working as contract labourers under the 2nd and 3rd respondents, they have not been paid salary till date. It is the further grievance of the petitioners that before completion of the contract period, the respondents are intending to oust the petitioners from the daily wage work without paying salary to them. Hence, the petitioners have filed this Writ Petition seeking for the aforesaid relief.
4. Heard both sides. The learned Government Pleader (Pondicherry) appearing for the respondents would submit that the apprehension of the petitioners at this stage is unfounded, there is no immediate threat to their job and they can continue to work. If at all any action is to be taken by the respondents, the same will be initiated in accordance with the regulations of the Society. As far the request of the petitioners for payment of salary is concerned, it will be considered in accordance with law.
5. Recording the above submissions made by the learned Government Pleader appearing for the respondents, this Writ Petition is closed as no further orders are necessary. No costs. Consequently, connected Miscellaneous Petitions are also closed.
24.08.2016 arr/rsh B. RAJENDRAN, J arr/rsh W.P. No. 29470 of 2016 24.08.2016