CHAIRMAN TANGEDCO Vs. PRIYADAARSHINI

JUDGEMENT

(1.) We have heard learned counsel for parties.

(2.) Learned senior counsel for the appellants has drawn our attention to the regulations and the G.Os. in question more specifically in the sequence as set out in the rejoinder.

(3.) In this behalf it is stated that as per regulation 89(a) of Tamil Nadu Electricity Board (TNEB) Service Regulations reservation of appointments both by direct recruitment and by promotion are being followed.