P M THOMAS Vs. K S E B

JUDGEMENT

(1.) THIS writ appeal is filed against the interim order passed by the learned single Judge in W.P.(C)No.15411/07 dated 18th May, 2007.

(2.) HAVING gone through the averments made in the writ petition and the averments made in the writ appeal and the orders passed by the learned single Judge, we are of the opinion that the learned single Judge has not committed any error in passing the interim order to call for any interference. Accordingly, the writ appeal is rejected without reference to the respondents. Ordered accordingly.