Madras High Court
The Management vs The Joint Director on 17 October, 2025
W.P.No.33698 of 2022
IN THE HIGH COURT OF JUDICATURE AT MADRAS
RESERVED ON : 21.08.2025
PRONOUNCED ON : 17.10.2025
CORAM
THE HON'BLE Mr. JUSTICE P.DHANABAL
W.P.No.33698 of 2022
and
W.M.P No.33176 of 2022
The Management
Larsen & Toubro Limited - ECC Workshops,
No. 303/3, Bangalore National Highway NH-4,
Nirvalloor Village, Kancheepuram-631 501,
Rep by its Authorised Signatory. .. Petitioner
Vs.
1 The Joint Director,
Industrial Safety and Health,
Kancheepuram
@ Guindy, Chennai 600 032.
2 R. Babu
Nirvalloor Larsen & Toubro Limited - ECC Division,
Contract workmen Union,
CITU No.296, Gandhi Road,
Kancheepuram - 631 501.
3 S. Mani
Nirvalloor Larsen & Toubro Limited - ECC Division,
Contract workmen Union,
CITU No.296, Gandhi Road,
1/28
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W.P.No.33698 of 2022
Kancheepuram - 631 501.
4 E. Mani
Nirvalloor Larsen & Toubro Limited - ECC Division,
Contract workmen Union,
CITU No.296, Gandhi Road,
Kancheepuram - 631 501.
5 S. Chakkarabani
Nirvalloor Larsen & Toubro Limited - ECC Division,
Contract workmen Union,
CITU No.296, Gandhi Road,
Kancheepuram - 631 501.
6 S. Ramesh
Nirvalloor Larsen & Toubro Limited - ECC Division,
Contract workmen Union,
CITU No.296, Gandhi Road,
Kancheepuram - 631 501.
7 K. Parthiban
Nirvalloor Larsen & Toubro Limited - ECC Division,
Contract workmen Union,
CITU No.296, Gandhi Road,
Kancheepuram - 631 501.
8 V.Devarajan
Nirvalloor Larsen & Toubro Limited - ECC Division,
Contract workmen Union,
CITU No.296, Gandhi Road,
Kancheepuram - 631 501.
9 M. Lawrence
Nirvalloor Larsen & Toubro Limited - ECC Division,
Contract workmen Union,
CITU No.296, Gandhi Road,
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W.P.No.33698 of 2022
Kancheepuram - 631 501.
10 P. Manoharan
Nirvalloor Larsen & Toubro Limited - ECC Division,
Contract workmen Union,
CITU No.296, Gandhi Road,
Kancheepuram - 631 501.
11 V. Harikrishna Moorthy
Nirvalloor Larsen & Toubro Limited - ECC Division,
Contract workmen Union,
CITU No.296, Gandhi Road,
Kancheepuram - 631 501.
12 A. Jothi Lingam
Nirvalloor Larsen & Toubro Limited - ECC Division,
Contract workmen Union,
CITU No.296, Gandhi Road,
Kancheepuram - 631 501.
13 G.Nagavel
Nirvalloor Larsen & Toubro Limited - ECC Division,
Contract workmen Union,
CITU No.296, Gandhi Road,
Kancheepuram - 631 501.
14 C.Ethiraj
Nirvalloor Larsen & Toubro Limited - ECC Division,
Contract workmen Union,
CITU No.296, Gandhi Road,
Kancheepuram - 631 501.
15 P.Srinivasan
Nirvalloor Larsen & Toubro Limited - ECC Division,
Contract workmen Union,
CITU No.296, Gandhi Road,
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W.P.No.33698 of 2022
Kancheepuram - 631 501.
16 R.Settu
Nirvalloor Larsen & Toubro Limited - ECC Division,
Contract workmen Union,
CITU No.296, Gandhi Road,
Kancheepuram - 631 501.
17 K.Sridhar
Nirvalloor Larsen & Toubro Limited - ECC Division,
Contract workmen Union,
CITU No.296, Gandhi Road,
Kancheepuram - 631 501.
18 A. Magesh
Nirvalloor Larsen & Toubro Limited - ECC Division,
Contract workmen Union,
CITU No.296, Gandhi Road,
Kancheepuram - 631 501.
19 R. Baskar
Nirvalloor Larsen & Toubro Limited - ECC Division,
Contract workmen Union,
CITU No.296, Gandhi Road,
Kancheepuram - 631 501.
20 B.Senthil
Nirvalloor Larsen & Toubro Limited - ECC Division,
Contract workmen Union,
CITU No.296, Gandhi Road,
Kancheepuram - 631 501.
21 A. Nallathambi
Nirvalloor Larsen & Toubro Limited - ECC Division,
Contract workmen Union,
CITU No.296, Gandhi Road,
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W.P.No.33698 of 2022
Kancheepuram - 631 501.
22 V.Srinivasan
Nirvalloor Larsen & Toubro Limited - ECC Division,
Contract workmen Union,
CITU No.296, Gandhi Road,
Kancheepuram - 631 501.
23 M. Jawahar
Nirvalloor Larsen & Toubro Limited - ECC Division,
Contract workmen Union,
CITU No.296, Gandhi Road,
Kancheepuram - 631 501.
24 M. Vengadesan
Nirvalloor Larsen & Toubro Limited - ECC Division,
Contract workmen Union,
CITU No.296, Gandhi Road,
Kancheepuram - 631 501.
25 M. Veeramanikandan
Nirvalloor Larsen & Toubro Limited - ECC Division,
Contract workmen Union,
CITU No.296, Gandhi Road,
Kancheepuram - 631 501.
26 R. Govindan
Nirvalloor Larsen & Toubro Limited - ECC Division,
Contract workmen Union,
CITU No.296, Gandhi Road,
Kancheepuram - 631 501.
27 H. Madhuraj
Nirvalloor Larsen & Toubro Limited - ECC Division,
Contract workmen Union,
CITU No.296, Gandhi Road,
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W.P.No.33698 of 2022
Kancheepuram - 631 501.
28 A.K. Selvam
Nirvalloor Larsen & Toubro Limited - ECC Division,
Contract workmen Union,
CITU No.296, Gandhi Road,
Kancheepuram - 631 501.
29 A. Sethil Kumar
Nirvalloor Larsen & Toubro Limited - ECC Division,
Contract workmen Union,
CITU No.296, Gandhi Road,
Kancheepuram - 631 501.
30 K. Punniyakotti
Nirvalloor Larsen & Toubro Limited - ECC Division,
Contract workmen Union,
CITU No.296, Gandhi Road,
Kancheepuram - 631 501.
31 T. Boopathy
Nirvalloor Larsen & Toubro Limited - ECC Division,
Contract workmen Union,
CITU No.296, Gandhi Road,
Kancheepuram - 631 501.
32 S.Esakki
Nirvalloor Larsen & Toubro Limited - ECC Division,
Contract workmen Union,
CITU No.296, Gandhi Road,
Kancheepuram - 631 501.
33 R.Esakkithangam
Nirvalloor Larsen & Toubro Limited - ECC Division,
Contract workmen Union,
CITU No.296, Gandhi Road,
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W.P.No.33698 of 2022
Kancheepuram - 631 501.
34 G.Lakshmanan
Nirvalloor Larsen & Toubro Limited - ECC Division,
Contract workmen Union,
CITU No.296, Gandhi Road,
Kancheepuram - 631 501.
35 K. Sambandhan
Nirvalloor Larsen & Toubro Limited - ECC Division,
Contract workmen Union,
CITU No.296, Gandhi Road,
Kancheepuram - 631 501.
36 S. Manikandan
Nirvalloor Larsen & Toubro Limited - ECC Division,
Contract workmen Union,
CITU No.296, Gandhi Road,
Kancheepuram - 631 501.
37 M. Karthikeyan
Nirvalloor Larsen & Toubro Limited - ECC Division,
Contract workmen Union,
CITU No.296, Gandhi Road,
Kancheepuram - 631 501.
38 Ratnesh Kumar Vishwakarma
Nirvalloor Larsen & Toubro Limited - ECC Division,
Contract workmen Union,
CITU No.296, Gandhi Road,
Kancheepuram - 631 501. .. Respondents
Prayer: Writ Petition filed under Article 226 of the Constitution of India
praying to issue a Writ of Certiorari, calling for the records of the 1st
Respondent in Case No.E / 481/2013 and quash its order dated 14.09.2022.
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W.P.No.33698 of 2022
For Petitioner : Mr.P.Raghunathan
for M/s.T.S.Gopalan & Co.
For R1 : Mr.T.Chandrasekaran, SGP
For R2 : Mr.N.G.R.Prasad
for Mr.S.Sivakumar
ORDER
This writ petition has been filed challenging the order passed by the
first respondent Authority under the Tamil Nadu Industrial Establishment
(Conferment of Permanent Status to Workmen) Act 1981, wherein, the
respondents 2 to 38 have filed an application seeking a direction as against
the Management to confer permanent status to the respondents 2 to 38 under
the Tamil Nadu Industrial Establishment (Conferment of Permanent Status
to Workmen) Act, 1981, (hereinafter referred to as 'the Act').
2.The authority/first respondent has allowed the application by
directing the petitioner Management to confer permanent status to the
applicants as detailed in Annexure - A by including their names in Form
No.1, in the register maintained under Rule 6 (1) of the Act from the date
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they became qualified. Aggrieved by the said order, the petitioner
Management has preferred this writ petition.
3.The learned counsel appearing for the petitioner Management
would submit that the petitioner Factory was established as early as in the
year 1991. The petitioner procures work order based on the tenders
awarded. To complete the tender works within the time stipulated in the
contract, the petitioner Management engages third party contractors. Since
the establishment is a factory, various individual contractors were engaged
for the said purposes and they are registered contractors under the Contract
Labour (Regulation and Abolition) Act 1970. Till 2012, the petitioner
Factory used to engage contractors to provide the required services. In the
year 2012, the contractor, namely, M/s.Apex Logistics came forward to
provide services that the contractors were providing and in order to ensure
that a single contractor provides all the services including the mechanical
and maintenance works, the said services were entrusted to the said
M/s.Apex Logistics, which is a proprietary/partnership firm. Accordingly,
the said M/s.Apex Logistics has been providing all the services to the
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petitioner's Factory from September 2012 onwards. M/s.Apex Logistics
apart from providing services to the petitioner, provide services to more
than six other customers, like TATA, their sister concerns and other
companies. In compliance with the provisions of the Contract Labour
(Regulation and Abolition) Act 1970, the petitioner had obtained a
registration certificate covering the said establishment and they as a
contractor have obtained the license from the first respondent.
3.1.Whileso, in the year 2013, an Union claiming to espouse the case
of some of the contractor labourers filed an application on their behalf under
the Act. In December 2018, 48 persons filed applications before the first
respondent seeking permanent status under the Act with the petitioner
establishment based on the application filed by the Union in 2013. The
claim of the respondents was that they have been working for more than 480
days in 24 calendar month as workmen through the contractors in the
factory of the petitioner and further to establish their claim, it was
contended that statutory payments like ESI, EPF etc., were paid by the
petitioner. The applications filed by the respondents were tried together by
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joint trial by the first respondent. Among 48 applicants, one Babu alone
examined himself as witness and marked 8 documents and other applicants
have not subjected them for examination. When the first respondent
reserved the matter for passing orders on 21.04.2022, the petitioner filed an
application to re-open the case for filing additional counter and proof
affidavits along with all relevant documents and thereafter, on behalf of the
petitioner, its Plant Manager was examined and 19 exhibits were marked.
In the additional counter, the petitioner Management stated that 48
applicants are employees of the contractor M/s.Apex Logistics since
September 2012 and therefore, on the date of filing of the applications, viz.,
January 2013, all the applicants were permanent employees of M/s.Apex
Logistics. The abovesaid 48 applicants at no point of time had been
engaged directly by the petitioner at the Factory either as temporary casual
labourers or as apprentices and therefore, seeking conferment of the
permanent status with the petitioner establishment does not arise.
3.2.Thereafter, the present writ petition has been filed against the
order of the first respondent authority granting permanency to 37 persons,
who are respondents 2 to 38 in the petition. The contractor M/s.Apex
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Logistics has registered themselves as contractor and their names are
reflected in the registration certificate issued to the petitioner Factory under
the Contract Labour (Regulation and Abolition) Act. The payment of salary
was also directly made by M/s.Apex Logistics into the bank accounts of the
particular respondents workmen. The Union by name Nirvalloor Larsen &
Toubro Limited - ECC Division Contract Labour Union has raised disputes
espousing the cause of its members, including these 37 respondents
admitting that these 37 applicants are employees of M/s. Apex Logistics and
also they raised an industrial dispute, vide proceedings in C1/0236/2013
dated 19.08.2013 before the Assistant Commissioner of Labour, where they
agreed that the salary increase offered by the employer, namely, M/s.Apex
Logistics licensed contractor of the petitioner has been accepted by the
Union. Further, the same Union had also raised disputes which had been
taken on file by the Conciliation Officer vide A/1261/2014 dated
01.02.2016, wherein, the Government of Tamil Nadu has passed
G.O.No.418 by declining to refer the dispute seeking absorption of 37
persons into service of the petitioner and the same has not been challenged
by them.
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3.3.The respondents have admitted that prior to September 2012 also
they were engaged through contractor. The dispute raised before the
Assistant Commissioner of Labour (Conciliation) 1, Sriperumbudur, in
proceedings 368/2012 dated 21.05.2012 demonstrates that 37 applicants
were working under various contractors. Therefore, at no point of time, the
37 persons were directly employed by the petitioner. The mere fact that PF
and ESI in respect of these 37 persons has been paid in terms of the contract
by the petitioner would not in any manner mean that they have been
working under the petitioner. It is a liability casted on the principal
employer to pay the PF and ESI contributions in respect of the contract
employees and accordingly, statutory liabilities like ESI and PF in respect of
the employees of M/s.Apex Logistics has been paid by the petitioners. In
terms of the provisions of the Factories Act and Contract Labour
(Regulation and Abolition) Act, the petitioner Factory was entitled to
provide ID cards to each and every persons entering the Factory, including
the contract labourers, which is natural for the entry and exit of any person
from the factory premises. Therefore, it cannot give any rights to the
respondent workmen. But the first respondent authority failed to consider
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the abovesaid aspects and without analyzing the documents filed by the
petitioner Management, allowed the application and moreover, no
opportunity was given to the petitioner to cross examine the workman and
therefore, the order passed by the first respondent is liable to be set aside.
4.The learned counsel appearing for the respondents would submit
that the respondents 2 to 38 have filed an application before the first
respondent authority for conferment of permanent status under the Act and
the first respondent vide order dated 14.09.2022, directed the conferment of
permanent status of 37 workmen, on their completion of 480 days of
continuous service in the first 24 calendar months immediately after their
joining. Under Section 3 of the Act, the moment a workman completes 480
days within 24 calendar months of his joining, the employer is duty bound
to confer permanency, which the employer/petitioner Management
admittedly failed to do so in the above case.
4.1.The main contention of the petitioner Management is that the
workmen are employees of one M/s.Apex Logistics from September 2012
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onwards. The case of the respondents workmen is that the period for
conferment of permanency should be from the date when they joined the
petitioner Management and not the date when M/s.Apex Logistics had been
engaged as a contractor. The petitioner Management did not file any
documents to show that the 37 workmen had been employed through a
contractor from the date of the initial appointment. The first respondent
authority rendered findings in favour of the workmen that they had
completed 480 days within 24 calendar months from the date of their
joining. The first respondent authority recorded that the workmen were
interviewed, tested and employed directly by the petitioner Management
and that almost all the workmen had completed more than 480 days and also
recorded that the workmen were directly involved in manufacturing,
fabrication, pre-fabrication and other production activities, which are all
perennial and permanent in nature.
4.2.The respondents workmen filed affidavits and documents to
establish their case. Whereas, the petitioner Management failed to file
relevant documents and did not cross examine the workmen. The
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respondents workmen were engaged for a long time and all the certificates,
ID cards and pay rolls were issued in their names and not in the name of the
contractor. The abovesaid records shows that none of the workmen were
employed through the contractor. The first respondent authority found that
since 1992 – 2012, it was clear that the petitioner was the employer and also
the authority recorded that many of the workmen were employed for a
longer period before filing this application in 2013 and the act of the
petitioner Management in not availing the opportunity to cross examine the
workmen confirms the position that all the respondents workmen had
worked and completed 480 days in a period of 24 calendar months.
4.3.According to the first respondent authority, the documents
submitted by the Management pertain to M/s.Apex Logistics for the period
from 2012 to 2022 and the documents filed for the limited period does not
help the petitioner Management to establish that the respondents workmen
are contract workers. In order to prove that the workmen are contract
labourers under M/s.Apex Logistics, the petitioner Management ought to
have chosen to lead evidence and mark documents through a witness to
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disprove the claim of the respondents workmen, but they have not adduced
any evidence and not even cross examined the workmen side witnesses.
Therefore, the order of the first respondent is based on the available
evidence and documents and there is no perversity and once the respondents
workmen were able to prove that they were appointed long back and the
petitioner Management produced the documents that they are the contract
labourers only from the year 2012- 2022, the respondents workmen are
entitled for permanency from the date of their appointment. Therefore, the
first respondent authority has passed a reasoned order and the same cannot
be interfered with by this Court.
5.This Court heard both sides and perused the entire records.
6.In this case, the respondents 2 to 38 have filed applications before
the first respondent authority for conferment of permanency under the Act.
According to the respondents 2 to 38, they are working under the petitioner
Management as temporary workmen and they are working as company
workmen as well as contract labourers. They are continuously working for
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more than 480 days within 24 calendar months. According to the petitioner
Management, respondents 2 to 38 are not directly working under the
petitioner Management. They are contract labourers of M/s.Apex
Logistics. M/s.Apex Logistics is the license holders and they are the
contractors under the petitioner Management where the respondents 2 to 38
are working. The respondents workmen have not impleaded the direct
employer M/s.Apex Logistics before the first respondent. Before the first
respondent authority, on the side of the respondents 2 to 38, second
respondent was examined as witness and 8 documents were marked. On the
side of the petitioner Management, one witness was examined and 19
documents were marked. After considering the above said evidence and
documents, the first respondent authority under the Act has passed the
following order,
In view of the above discussions, it is
concluded that the 37 workmen as detailed in
'Annexure A' are entitled for conferment of
permanent status from the date of completion of 480
days of their continuous service in their first 24
calendar months and the Respondent is hereby
directed to confer permanent status to those
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Applicants as detailed in Annexure A by including
their name in Form -1, in the register maintained
under Rule 6 (1) of the Tamil Nadu Industrial
Establishment (Conferment of Permanent Status to
Workmen) Act 1981, from the date they became
qualified to be entered under the Tamil Nadu
Industrial Establishment (Conferment of Permanent
Status to Workmen) Act 1981 and its Rules.
7.On behalf of all the workmen, one Babu was examined as witness
and marked the documents. It is an admitted fact that the workmen were
engaged on various dates and various duties. The nature of the work is also
different and the respondents 2 to 38 are not doing the same nature of work
and therefore, each of the workmen have to be examined as a witness to
establish their case. Moreover, the petitioner Management have not cross
examined the workmen. Similarly, some of the workmen have not even
filled their applications properly and only mentioned their names. The first
respondent authority in the order has not discussed about the documents
filed by the petitioner Management and there is no evidence that when the
particular workmen completed 480 days in 24 calendar months. Therefore,
without giving sufficient opportunity to both parties, it is not appropriate for
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the first respondent authority to pass orders. As far as the respondents
workmen namely, S.Mani-R1, K.Sridhar-R16, K.Punniyakotti-R29,
S.Esakki-R31 and R.Esakkithangam – R32 are concerned, they have not
even filled up the form properly and there are blanks in the applications
filed before the first respondent. The abovesaid aspects have not been
considered by the first respondent. When there is a specific contention
raised by the petitioner Management that these workmen are direct contract
workers under M/s.Apex Logistics, without any evidence that the
respondents 2 to 38 have been engaged with the petitioner Management and
without cross examining the witnesses, it is not appropriate for the first
respondent authority to pass the impugned orders. Therefore, it is
appropriate to remand the matter back to the first respondent authority for
fresh consideration by setting aside the order of the first respondent.
8.As far as the judgments relied upon by both parties are concerned,
this Court has not decided the case on merits and inclined to remand the
matter back for fresh consideration by the first respondent by affording an
opportunity to both parties to adduce evidence.
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9.In the result, the writ petition is allowed. The order passed by the
first respondent authority is set aside and the matter is remanded back to the
first respondent for fresh consideration and the parties are at liberty to
adduce any further evidence on their side and based on the evidence, the
first respondent is directed to pass appropriate orders.
10.No costs. Consequently, connected miscellaneous petition is
closed.
17.10.2025
Index:Yes/No
Speaking/Non-speaking order
Neutral Citation:Yes/No
sli
To
1 The Joint Director,
Industrial Safety and Health,
Kancheepuram
@ Guindy, Chennai 600 032.
2 R. Babu
Nirvalloor Larsen & Toubro Limited - ECC Division,
Contract workmen Union,
CITU No.296, Gandhi Road,
Kancheepuram - 631 501.
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3 S. Mani
Nirvalloor Larsen & Toubro Limited - ECC Division,
Contract workmen Union,
CITU No.296, Gandhi Road,
Kancheepuram - 631 501.
4 E. Mani
Nirvalloor Larsen & Toubro Limited - ECC Division,
Contract workmen Union,
CITU No.296, Gandhi Road,
Kancheepuram - 631 501.
5 S. Chakkarabani
Nirvalloor Larsen & Toubro Limited - ECC Division,
Contract workmen Union,
CITU No.296, Gandhi Road,
Kancheepuram - 631 501.
6 S. Ramesh
Nirvalloor Larsen & Toubro Limited - ECC Division,
Contract workmen Union,
CITU No.296, Gandhi Road,
Kancheepuram - 631 501.
7 K. Parthiban
Nirvalloor Larsen & Toubro Limited - ECC Division,
Contract workmen Union,
CITU No.296, Gandhi Road,
Kancheepuram - 631 501.
8 V.Devarajan
Nirvalloor Larsen & Toubro Limited - ECC Division,
Contract workmen Union,
CITU No.296, Gandhi Road,
Kancheepuram - 631 501.
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9 M. Lawrence
Nirvalloor Larsen & Toubro Limited - ECC Division,
Contract workmen Union,
CITU No.296, Gandhi Road,
Kancheepuram - 631 501.
10 P. Manoharan
Nirvalloor Larsen & Toubro Limited - ECC Division,
Contract workmen Union,
CITU No.296, Gandhi Road,
Kancheepuram - 631 501.
11 V. Harikrishna Moorthy
Nirvalloor Larsen & Toubro Limited - ECC Division,
Contract workmen Union,
CITU No.296, Gandhi Road,
Kancheepuram - 631 501.
12 A. Jothi Lingam
Nirvalloor Larsen & Toubro Limited - ECC Division,
Contract workmen Union,
CITU No.296, Gandhi Road,
Kancheepuram - 631 501.
13 G.Nagavel
Nirvalloor Larsen & Toubro Limited - ECC Division,
Contract workmen Union,
CITU No.296, Gandhi Road,
Kancheepuram - 631 501.
14 C.Ethiraj
Nirvalloor Larsen & Toubro Limited - ECC Division,
Contract workmen Union,
CITU No.296, Gandhi Road,
Kancheepuram - 631 501.
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15 P.Srinivasan
Nirvalloor Larsen & Toubro Limited - ECC Division,
Contract workmen Union,
CITU No.296, Gandhi Road,
Kancheepuram - 631 501.
16 R.Settu
Nirvalloor Larsen & Toubro Limited - ECC Division,
Contract workmen Union,
CITU No.296, Gandhi Road,
Kancheepuram - 631 501.
17 K.Sridhar
Nirvalloor Larsen & Toubro Limited - ECC Division,
Contract workmen Union,
CITU No.296, Gandhi Road,
Kancheepuram - 631 501.
18 A. Magesh
Nirvalloor Larsen & Toubro Limited - ECC Division,
Contract workmen Union,
CITU No.296, Gandhi Road,
Kancheepuram - 631 501.
19 R. Baskar
Nirvalloor Larsen & Toubro Limited - ECC Division,
Contract workmen Union,
CITU No.296, Gandhi Road,
Kancheepuram - 631 501.
20 B.Senthil
Nirvalloor Larsen & Toubro Limited - ECC Division,
Contract workmen Union,
CITU No.296, Gandhi Road,
Kancheepuram - 631 501.
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21 A. Nallathambi
Nirvalloor Larsen & Toubro Limited - ECC Division,
Contract workmen Union,
CITU No.296, Gandhi Road,
Kancheepuram - 631 501.
22 V.Srinivasan
Nirvalloor Larsen & Toubro Limited - ECC Division,
Contract workmen Union,
CITU No.296, Gandhi Road,
Kancheepuram - 631 501.
23 M. Jawahar
Nirvalloor Larsen & Toubro Limited - ECC Division,
Contract workmen Union,
CITU No.296, Gandhi Road,
Kancheepuram - 631 501.
24 M. Vengadesan
Nirvalloor Larsen & Toubro Limited - ECC Division,
Contract workmen Union,
CITU No.296, Gandhi Road,
Kancheepuram - 631 501.
25 M. Veeramanikandan
Nirvalloor Larsen & Toubro Limited - ECC Division,
Contract workmen Union,
CITU No.296, Gandhi Road,
Kancheepuram - 631 501.
26 R. Govindan
Nirvalloor Larsen & Toubro Limited - ECC Division,
Contract workmen Union,
CITU No.296, Gandhi Road, Kancheepuram - 631 501.
27 H. Madhuraj
https://www.mhc.tn.gov.in/judis ( Uploaded on: 23/10/2025 07:16:15 pm )
Nirvalloor Larsen & Toubro Limited - ECC Division,
Contract workmen Union,
CITU No.296, Gandhi Road, Kancheepuram - 631 501.
28 A.K. Selvam
Nirvalloor Larsen & Toubro Limited - ECC Division,
Contract workmen Union,
CITU No.296, Gandhi Road, Kancheepuram - 631 501.
29 A. Sethil Kumar
Nirvalloor Larsen & Toubro Limited - ECC Division,
Contract workmen Union,
CITU No.296, Gandhi Road, Kancheepuram - 631 501.
30 K. Punniyakotti
Nirvalloor Larsen & Toubro Limited - ECC Division,
Contract workmen Union,
CITU No.296, Gandhi Road, Kancheepuram - 631 501.
31 T. Boopathy
Nirvalloor Larsen & Toubro Limited - ECC Division,
Contract workmen Union,
CITU No.296, Gandhi Road, Kancheepuram - 631 501.
32 S.Esakki
Nirvalloor Larsen & Toubro Limited - ECC Division,
Contract workmen Union,
CITU No.296, Gandhi Road,
Kancheepuram - 631 501.
33 R.Esakkithangam
Nirvalloor Larsen & Toubro Limited - ECC Division,
Contract workmen Union,
CITU No.296, Gandhi Road,
Kancheepuram - 631 501.
https://www.mhc.tn.gov.in/judis ( Uploaded on: 23/10/2025 07:16:15 pm )
34 G.Lakshmanan
Nirvalloor Larsen & Toubro Limited - ECC Division,
Contract workmen Union,
CITU No.296, Gandhi Road,
Kancheepuram - 631 501.
35 K. Sambandhan
Nirvalloor Larsen & Toubro Limited - ECC Division,
Contract workmen Union,
CITU No.296, Gandhi Road,
Kancheepuram - 631 501.
36 S. Manikandan
Nirvalloor Larsen & Toubro Limited - ECC Division,
Contract workmen Union,
CITU No.296, Gandhi Road,
Kancheepuram - 631 501.
37 M. Karthikeyan
Nirvalloor Larsen & Toubro Limited - ECC Division,
Contract workmen Union,
CITU No.296, Gandhi Road,
Kancheepuram - 631 501.
38 Ratnesh Kumar Vishwakarma
Nirvalloor Larsen & Toubro Limited - ECC Division,
Contract workmen Union,
CITU No.296, Gandhi Road,
Kancheepuram - 631 501.
https://www.mhc.tn.gov.in/judis ( Uploaded on: 23/10/2025 07:16:15 pm )
P.DHANABAL,J.
sli
Pre-Delivery Order in
and
17.10.2025
https://www.mhc.tn.gov.in/judis ( Uploaded on: 23/10/2025 07:16:15 pm )
