LAWS(KER)-2020-8-615

CHANDRASEKHARAN K.R., Vs. KERALA STATE ELECRICITY BOARD

Decided On August 17, 2020
Chandrasekharan K.R., Appellant
V/S
Kerala State Elecricity Board Respondents

JUDGEMENT

(1.) The prayer in this writ petition is as follows:

(2.) It is pointed out that subsequent to the filing of the writ petition, selection has already been conducted against 10% quota. In case the petitioners are having any grievance with respect to the shortage, if any, in the 10% quota they would be free to take up the matter before the respondents.

(3.) Accordingly, the writ petition is closed.