Monday, 11, May, 2026
 
 
 
Expand O P Jindal Global University
 
  
  
 
 
 

The Chairman vs The Government Of Tamil Nadu
2025 Latest Caselaw 2409 Mad

Citation : 2025 Latest Caselaw 2409 Mad
Judgement Date : 4 February, 2025

Madras High Court

The Chairman vs The Government Of Tamil Nadu on 4 February, 2025

Author: M.Dhandapani
Bench: M. Dhandapani
                                                                                 W.P.No.802 of 2012

                                  IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                              DATED : 04.02.2025

                                                    CORAM :

                                  THE HONOURABLE MR. JUSTICE M. DHANDAPANI

                                               W.P.No.802 of 2012
                                                     and
                                                M.P.No.1 of 2012

                     1.The Chairman,
                       Tamil Nadu Electricity Board,
                       144, Anna Salai,
                       Chennai – 2.

                     2.The Chief Engineer/Personnel,
                       Tamil Nadu Electricity Board,
                       VII Floor, No.144, Anna Salai,
                       Chennai – 2.

                     3.The Superintending Engineer,
                       Tamil Nadu Electricity Board,
                       Chennai Electricity Distribution Circle/North,
                       791, Anna Salai,
                       Chennai – 2.

                     4.The Superintending Engineer,
                       Tamil Nadu Electricity Board,
                       CEDC/Central, Valluvarkottam SS Complex,
                       Nungambakkam,
                       Chennai – 600 034.

                     5.The Superintending Engineer,
                       Tamil Nadu Electricity Board,
                       Chennai Electricity Distribution Circle/West,
                       Thirumangalam SS Complex, Anna Nagar,
                       Chennai – 40.                                    ... Petitioners
https://www.mhc.tn.gov.in/judis
                     Page No.1 of 8
                                                                                   W.P.No.802 of 2012



                                                          Vs.
                     1.The Government of Tamil Nadu,
                       Rep. by its Secretary to Government,
                       Energy Department,
                       Chennai – 9.

                     2.The Government of Tamil Nadu,
                       Rep. by its Secretary to Labour and Employment Department,
                       Chennai – 9.

                     3.The Inspector of Labour,
                       III Circle, Nandanam,
                       Chennai – 35.

                     4.T.Lawrence
                     5.R.Muthukumar
                     6.G.Bharathi
                     7.A.Gandhi
                     8.P.Gantharao
                     9.S.Saravana Prabu
                     10.P.Yoga Lakshmi
                     11.P.M.Saravanan
                     12.R.Thamaraiselvi
                     13.T.Prabu
                     14.R.Muthukumar
                     15.M.Elangovan
                     16.P.Balaji
                     17.R.Dhanalakshmi
                     18.B.Vani Shree
                     19.G.Rajesh                                          ... Respondents

                     Prayer : Writ Petition filed under Article 226 of the Constitution of
                     India for issuance of a Writ of Certiorari, calling for the records of the 3rd
                     respondent, relation to his proceedings in the Na.Ka.No.E/3216/2008,
                     dated 29.09.2009 directing the petitioner to confer permanent status to

https://www.mhc.tn.gov.in/judis
                     Page No.2 of 8
                                                                                                    W.P.No.802 of 2012

                     the respondents 4 to 19 as workers in TANGEDCO/Chennai Electricity
                     Distribution Circle/Chennai and quash the same as illegal.
                                       For Petitioners        : Mr.Anand Gopalan
                                                                for M/s.T.S.Gopalan & Co.
                                       For Respondents : Mr.Bindran
                                                         Additional    Government
                                                         Pleader [R1 & R2]
                                                         No appearance [R3 to R11,
                                                         R13, R14, R16 to R18]
                                                         Not Ready in Notice [R12,
                                                         R15 & R19]
                                                            *****


                                                                    ORDER

This Writ Petition has been filed seeking for a Writ of Certiorari,

to call for the records of the 3rd respondent, relation to his proceedings in

the Na.Ka.No.E/3216/2008, dated 29.09.2009 directing the petitioner to

confer permanent status to the respondents 4 to 19 as workers in

TANGEDCO/Chennai Electricity Distribution Circle/Chennai and quash

the same as illegal.

2. The case of the petitioner is that, the private

respondents/workmen filed claim petitions under Section 3 of the Tamil

Nadu Industrial Establishment (Conferment of Permanent Status to

Workmen) Act, 1981 (in short 'the Act') before the third https://www.mhc.tn.gov.in/judis

respondent/Labour Court. The private respondents are contract labourers

under the control of the Superintending Engineer/TANGEDCO/Chennai

Electricity Distribution Circle, West/Chennai and they had put in a

service of 480 days within a continuous period of 24 calendar months

and therefore, they are entitled for conferment of permanent status. The

third respondent/Labour Court, inadvertently adjudicated the issue and

passed award in favour of the private respondents/workmen that their

claim can be entertained in terms of Section 3 of the Act. Challenging the

same, the above writ petition has been filed.

3. Learned counsel for the petitioner submits that, the private

respondents/workmen are contractor labourers and their claim can be

adjudicated either under the Contract Labour (Regulation and Abolition)

Act, 1970 or under the Industrial Disputes Act, 1947. In the present case,

the third respondent/Labour Court, without jurisdiction, adjudicated the

issue under the Tamil Nadu Industrial Establishment (Conferment of

Permanent Status to Workmen) Act, 1981, which is not sustainable. In

support of his contention, he relied upon the judgment of this Court in

W.A.Nos.273 & 275 of 2020, dated 20.01.2023. Accordingly, he prays

for allowing the above writ petition.

https://www.mhc.tn.gov.in/judis

4. Heard the learned counsel for the petitioner and the learned

Additional Government pleader appearing for the respondents 1 and 2

and perused the materials available on records.

5. The Division Bench of this Court, in W.A.Nos.273 & 275 of

2020, has passed the following judgment on 20.01.2023 :

“Learned counsel appearing for the appellants-workmen would submit that the issue involved in these appeals is squarely covered by a Division Bench decision of this Court in W.P.No.4061 of 2013 and Batch, dated 07.03.2022.

2. Paragraph 34 of the above said decision reads as under :

“34. We have considered the submission aforesaid and find that the order passed by the Labour Inspector needs to be interfered with remand of the case. It is, however, to be made clear that the Labour Inspector would not cause enquiry beyond the powers given under the Act of 1981 and thereby would not be having jurisdiction to adjudicate the complicated questions of fact and law in reference to any other statute than the Act of 1981. The Labour Inspector may, for the purpose of conducting summary enquiry, allow the parties to produce documents and if any of the workmen has completed 480 days of

https://www.mhc.tn.gov.in/judis

continuous service in 24 calendar months, appropriate directions can be issued for granting permanency. However, even if such an order is issued, it should be with a clear finding about each workman and the number of working days by referring to the period of 24 calendar months. The benefit as to the consequences thereupon would be only for the period of employment and if any of the workmen is discontinued or not in service, he would be entitled to the benefit only for the period of service and not beyond that and, that too, after the completion of continuous service of 480 days in 24 calendar months, and not for a prior period. The direction aforesaid is not driven by the settlement for the reason that the workmen herein are those who were not extended the benefit of settlement and, therefore, sought claims by maintaining claim separately. However, it would not preclude both the sides from entering into settlement, if they so choose, during the period of summary enquiry by the Labour Inspector. The issue as to whether the respondents fall within the definition of “workman” is however decided against the petitioner Corporation, as not only a settlement was entered, but adjudication about claim to seek permanency has been decided earlier in reference to similarly placed.”

3. In view of the above said decision of this Court, these Writ Appeals are also disposed of. However, we make it clear that the authority can go into the question as to whether the contract is sham and nominal and, if it is sham and nominal, he has no authority to decide the issue and the matter has got to https://www.mhc.tn.gov.in/judis

be decided either before the Industrial Adjudicator or the authority under the Contract Labour (Regulation and Abolition) Act,1970. The authority is expected to decide the issue as early as possible on day-to-day basis, without adjourning the matter beyond seven working days at any point of time, as the same is pending for more than 25 years. No costs.”

6. In view of the above said decision of this Court, the impugned

order passed by the third respondent/Labour Court, dated 29.09.2009 is

set aside. The private respondents/workmen are at liberty to raise a

dispute either under Section 2(k) of the Industrial Disputes Act, 1947 or

under the Contract Labour (Regulation and Abolition) Act, 1970 before

the Industrial Tribunal in the manner known to law.

7. Accordingly, the Writ Petition is allowed. No costs.

Consequently, the connected miscellaneous petition is closed.




                                                                                         04.02.2025
                     Index    : Yes / No
                     Speaking order / Non-speaking order
                     Neutral Citation Case : Yes / No
                     sp


https://www.mhc.tn.gov.in/judis






                                                                   M.DHANDAPANI, J.

                                                                                           sp

                     To

                     1.The Secretary to Government,
                       Energy Department,
                       Chennai – 9.

2.The Secretary to Labour and Employment Department, Chennai – 9.

3.The Inspector of Labour, III Circle, Nandanam, Chennai – 35.

04.02.2025

https://www.mhc.tn.gov.in/judis

 
Download the LatestLaws.com Mobile App
 
 
Latestlaws Newsletter
 

Publish Your Article

 

Campus Ambassador

 

Media Partner

 

Campus Buzz

 

LatestLaws Guest Court Correspondent

LatestLaws Guest Court Correspondent Apply Now!
 

LatestLaws.com presents: Lexidem Offline Internship Program, 2026

 

LatestLaws.com presents 'Lexidem Online Internship, 2026', Apply Now!

 
 

LatestLaws Partner Event : IJJ

 

LatestLaws Partner Event : Smt. Nirmala Devi Bam Memorial International Moot Court Competition

 
 
Latestlaws Newsletter