SUKUMAR Vs. CHIEF ENGINEER

JUDGEMENT

(1.) HEARD the learned counsel appearing for the petitioner as well as the learned standing counsel for the respondents.

(2.) THIS writ petition has been filed under Article 226 of the Constitution of India praying for issuance of a writ of certiorarified mandamus to call for the records pertaining to the impugned order passed by the first respondent in Letter No. 002168 / 11 / G.10 /G.102 / 2010-7, dated 19.08.2011 and quash the same on the ground that the same is arbitrary and illegal, consequently direct the respondents to appoint the petitioner in any suitable post in Tamil Nadu Electricity Generation and Distribution Corporation Ltd., within the stipulated time fixed by this Court.

(3.) THE petitioner was also required to produce certificate of physical fitness in the prescribed form and accordingly, he produced physical fitness certificate in the prescribed form. He was examined by Professor and Head of the Department of Opthalmology, Thanjavur Medical College and a certificate, dated 22.02.2011 was issued by him, wherein it was found that the petitioner had certain eye defects and he would not have proper vision during night hours.