RUKKU Vs. STATE OF TAMIL NADU

JUDGEMENT

(1.) In all the above writ petitions, the petitioner in each of the writ petition has prayed for the issue of a writ of mandamus or direction directing the respondents to fulfill their promise by providing suitable employment to the petitioner or petitioner's son or ward in the 4th respondent LPG Bottling Plant located at SIPCOT Industrial Complex, Gummidipoondi.

(2.) . Heard Mr.M.Ajmal Khan, learned counsel appearing for the petitioners, Mrs.V.Velumani, learned Special Government Pleader appearing for respondents 1 to 3, Mr.Sahadevan learned counsel appearing for SIPCOT and Mr.A.L.Somayaji, learned senior counsel appearing for Ms.T.S.Gopalan & Co., for respondents 4 and 5.

(3.) . With the consent of counsel for either side these writ petitions and the connected WMPs are taken up for final disposal.