Madras High Court
B.Mohan vs The State Of Tamil Nadu on 28 April, 2016
Author: T.Raja
Bench: T.Raja
IN THE HIGH COURT OF JUDICATURE AT MADRAS
DATED:- 28.04.2016
CORAM:
THE HONOURABLE MR.JUSTICE T.RAJA
W.P.No.No.16334 of 2016
1 B.Mohan
2 P.Anbu
3 E.Prabakaran
4 K.Ekambaram
5 E.Balaji
6 S.Sumathy
7 M.Balu
8 T.Omkarpaudel
9 J.Krishnabahadur
10 S.Balasubramanian
11 M.Arul Kumar
12 Y.V.Kotteswaran
13 K.Chandramohan
14 P.Aghsthian
15 R.Rajendran
16 K.Jayachandiran
17 A.Sundararaj
18 P.K.Selvaraj
19 N.Sumathi ...Petitioners
Vs
1 The State of Tamil Nadu ,
Rep. by its Secretary Labour and Employment
Department, Fort St. George, Chennai-600 009.
2 The Secretary,
Agriculture Department, Fort St. George ,
Chennai-600 009.
3 The Commissioner of
Agriculture/Registrar of AGRO Engineering
Services, Chepauk, Chennai-600 005.
4 The Tamil Nadu AGRO
Engineering & Services Co-operative
Federation Ltd.,
Rep. by its Liquidator,
Ekkattuthangal, Chennai-32. ...Respondents
Prayer: Writ petition filed under Article 226 of the Constitution of India to issue a writ of mandamus to direct the respondents 1 and 2 to consider the representations of the petitioners in the light of the orders of the 1st respondent in G.O.Ms. No.116 Labour & Employment (P2) Department dated 06.08.2015 and G.O.Ms. No.116 Labour & Employment (P2) Department dated 13.04.2016 and to absorb the petitioners herein in any available vacancies.
For Petitioner :: Mr.L.Chandrakumar
For Respondents :: Mr.S.Gunasekaran
Additional Government Pleader
O R D E R
The petitioners have filed this writ petition for issuance of a writ of mandamus to direct the respondents 1 and 2 to consider the representations of the petitioners in the light of the orders of the 1st respondent in G.O.Ms. No.116 Labour & Employment (P2) Department dated 06.08.2015 and G.O.Ms. No.116 Labour & Employment (P2) Department dated 13.04.2016 and to absorb the petitioners herein in any available vacancies.
2.Heard the learned counsel appearing for the petitioners. Mr.S.Gunasekaran, learned Additional Government Pleader takes notice for the respondents.
4.Considering the limited prayer sought for in this writ petition, the respondents are directed to consider the representations of the petitioners in the light of the G.O.Ms. No.116 Labour & Employment T.RAJA,J.
vri (P2) Department dated 06.08.2015 and G.O.Ms. No.116 Labour & Employment (P2) Department dated 13.04.2016, on merits and in accordance with law, within a period of eight weeks from the date of receipt of a copy of this order. With the above direction, the writ petition is disposed of. No costs.
28.04.2016 vri To 1 The State of Tamil Nadu , Rep. by its Secretary Labour and Employment Department, Fort St. George, Chennai-600 009.
2 The Secretary, Agriculture Department, Fort St. George , Chennai-600 009.
3 The Commissioner of Agriculture/Registrar of AGRO Engineering Services, Chepauk, Chennai-600 005.
4 The Tamil Nadu AGRO Engineering & Services Co-operative Federation Ltd., Rep. by its Liquidator, Ekkattuthangal, Chennai-32.
W.P.No.16334 of 2016