MADURA COATS LIMITED, BY ITS VICE PREMPLOYEES STATE INSURANCE CORPORATIONDENT-LEGAL AND COMPANY SECRETARY, MADURAI Vs. TAMIL NADU ELECTRICITY BOARD, ANNA SALAI, CHENNAI, REP BY ITS CHAIRMAN AND SUPERINTENDING ENGINEER, TIRUNELVELI ELECY DISTN CIRCLE, TAMIL NADU ELECTRICITY BOARD, TIRUNELVELI

JUDGEMENT

(1.) Heard the learned counsel appearing for the parties.

(2.) Though the matter is listed for considering the prayer for a direction in the Writ Miscellaneous Petition, since the question involved in the Writ Petition is also one and the same, the Writ Petition itself is taken up for disposal.

(3.) The petitioner prays for a writ of certiorarified mandamus to call for the proceedings of the second respondent dated 23.03.2002, quash the same and consequently, direct the respondents to reduce the maximum sanctioned demand of its HT SC2 from 9000 KVA to 8000 KVA. Such a request has been rejected by the respondents, mainly only the ground that a litigation is pending in the High Court. It is relevant to quote the following assertion in the counter affidavit of the respondents on this aspect :