C.Selvam vs The Secretary To Government on 22 February, 2016

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Madras High Court

C.Selvam vs The Secretary To Government on 22 February, 2016

Bench: T.S.Sivagnanam

        

 
IN THE HIGH Court OF JUDICATURE AT MADRAS

DATED 22.02.2016

CORAM

THE HONOURABLE MR.JUSTICE T.S.SIVAGNANAM

WP.No.6139/2016 & WMP.No.5479/2016

1.C.Selvam
2.M.Ravindaran
3.N.Murugesan							..	Petitioners

Versus

1.The Secretary to Government
   Labour & Employment [P2] Department
   Government of Tamilnadu
   Secretariat, Chennai-9.

2.The Director of Employment & Training
   Guindy, Chennai-32.

3.The Liquidator,
   Tamilnadu Agro Engineering Services
   Cooperative Federation ltd.,
   Chennai 600 097.

4.The Commissioner of Agriculture
   Registrar of Agro Engineering Services
   Chepauk, Chennai-5.						..	Respondents

	Writ petition filed under Article 226 of the Constitution of India praying for a writ of mandamus directing the respondents to consider the representation of the petitioners dated 06.02.2016 in the light of the order passed by this Court in WP [MD] No.7241/2010 etc., dated 27.11.2014 and in the light of the consequential order of the 1st respondent in G.O.Ms.No.116, Labour and Employment [P2] Department dated 06.08.2015 and consequently absorb the petitioners as Junior Training Officers under the control of the 1st and 2nd respondents as done in the case of others on par with them.

		For Petitioners	:	M/s.M.Srividhya
		For RR 1 to 3	:	Mr.M.L.Mahendran, GA


ORDER

Heard the learned counsel for the petitioners and Mr.M.L.Mahendran, learned Government Advocate appearing on behalf of the respondents 1 to 3 and with their consent, the writ petition is taken up for final disposal.

2 The petitioner seeks for issuance of a writ of mandamus to direct the respondents to consider the petitioners' representation dated 06.02.2016 in the light of the order passed by this Court in WP [MD] No.7241/2010 etc., dated 27.11.2014 and in the light of the Government Order passed by the 1st respondent in G.O.Ms.No.116, Labour and Employment [P2] Department dated 06.08.2015.

3 The learned counsel for the petitioner has drawn the attention of this Court to the order passed by the Madurai Bench of this Court in WP [MD] No.17330/2015 dated 05.10.2015. In the said writ petition also, an identical relief was sought for. This Court has disposed of the said writ petition by directing the 1st respondent, viz., the Secretary to Government, Labour and Employment Department, to consider the representation of the petitioners therein, in the light of the orders passed in the earlier writ petition and also in the light of G.O.Ms.No.116, Labour and Employment [P2] Department dated 06.08.2015 within a period of three months.

4 Learned Government Advocate would submit that similar time may be granted to the 1st respondent herein to consider the representation of the petitioners herein dated 06.02.2016.

5 Accordingly, the writ petition is disposed of by directing the 1st respondent to consider the case of the petitioners herein in the light of the orders issued by this Court in WP [MD] Nos.7241, 7359 and 7105 of 2011 and 4023, 7815 of 2010 and in the light of G.O.Ms.No.116, Labour and Employment [P2] Department dated 06.08.2015 , within a period of three months from the date of receipt of a copy of this order. No costs. Consequently, the connected miscellaneous petition is closed.

22.02.2016 AP T.S.SIVAGNANAM, J., AP To

1.The Secretary to Government Labour & Employment [P2] Department Government of Tamilnadu Secretariat, Chennai-9.

2.The Director of Employment & Training Guindy, Chennai-32.

3.The Liquidator, Tamilnadu Agro Engineering Services Cooperative Federation ltd., Chennai 600 097.

4.The Commissioner of Agriculture Registrar of Agro Engineering Services Chepauk, Chennai-5.

WP.No.6139/2016

22.02.2016

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