A DEIVANAYAGI Vs. CHAIRMAN TAMIL NADU ELECTRICITY BOARD

JUDGEMENT

(1.) HEARD the learned counsel appearing for the petitioner and the learned counsel appearing for the respondents.

(2.) THOUGH the prayer sought for by the petitioner, in the present writ petition, is for a larger relief, the learned counsel appearing on behalf of the petitioner has submitted that it would suffice, if the representation of the petitioner, dated 08.02.2010, is directed to be disposed of by the third respondent, on merits and in accordance with law, within a specified period.

(3.) THE petitioner is directed to furnish to the respondent a copy of the representation, dated 08.02.2010, 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.