NARASINGAM Vs. ASSISTANT ENGINEER TAMILNADU ELECTRICITY BOARD RURAL

JUDGEMENT

(1.) HEARD Mr.J.M.Hassanul Bazari, the learned counsel appearing on behalf of the petitioner and Mr.M.Suresh Kumar, the learned Standing counsel appearing on behalf of the respondents

(2.) BY consent of both the parties, the writ petition is taken up for hearing and disposal.

(3.) IN view of the submissions made by the learned counsels appearing on either side, the first respondent is directed to consider the application of the petitioner, dated 14.09.2010, subject to the petitioner fulfilling the necessary requirements, as per law, and pass appropriate orders, on merits and in accordance with law, within a period of four weeks from the date of receipt of a copy of this order. The petitioner is directed to furnish a copy of the application, dated 14.09.2010, to the first respondent, along with a copy of this order. However, it is made clear that this Court, by this order, has not expressed any opinion on the merits of the matter. The writ petition is disposed of accordingly. No costs.