LAWS(MAD)-2002-6-215

M RAMACHANDRAN Vs. CHAIRMAN, TAMIL NADU ELECTRICITY BOARD, ANNA SALAI, CHENNAI; CHIEF ENGINEER (PERSONNEL), TAMIL NADU ELECTRICITY BOARD, ANNA SALAI, CHENNAI AND SUPERINTENDING ENGINEER, SALEM ELECTRICITY DISTRIBUTION CIRCLE, SALEM

Decided On June 18, 2002
M Ramachandran Appellant
V/S
Chairman, Tamil Nadu Electricity Board, Anna Salai, Chennai; Chief Engineer (Personnel), Tamil Nadu Electricity Board, Anna Salai, Chennai And Superintending Engineer, Salem Electricity Distribution Circle, Salem Respondents

JUDGEMENT

(1.) Mr.V.Radhakrishnan, learned counsel, takes notice for the respondents.

(2.) Petition praying to issue a Writ of Certiorarified Mandamus calling for the records of the third respondent relating to the impugned order dated 23.10.2000 and quash the same and consequently direct the respondents to appoint the petitioner in any suitable post on compassionate basis.

(3.) Heard the learned counsel for both and perused the materials placed on record.