KRISHNA ALLOYS Vs. CHAIRMAN TAMIL NADU ELECTRICITY BOARD

JUDGEMENT

(1.) Heard Mr. K. Seshadri, the learned counsel appearing for the petitioner and Mr. A. Selvendran, 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 25.12.2009, sent to the second respondent, is directed to be disposed of on merits, within a specified period.

(3.) The learned counsel appearing on behalf of the respondents, has no objection for such an order being passed by this Court.