M P DHANARAJ Vs. TAMIL NADU ELECTRICITY BOARD

JUDGEMENT

(1.) The petitioner, an Executive Engineer in the Tamil Nadu Electricity Board initially prayed for the issue of writ of certiorarified mandamus calling for the records of the 1st respondent in his proceedings (permanent) B.P. (Ch) No.178 dated 25.7.1995 and quash the same as illegal, and direct the respondents to accord all attendant benefits withheld in view of the punishment awarded in the above impugned order and pass such further or other orders.

(2.) As an objection was raised by Mr.V.Radhakrishnan, learned counsel appearing for the respondent, the petitioner moved for amendment of the relief. The amendment was ordered by this court and the amended relief prayed for by the petitioner reads thus:-

(3.) As early as 24.11.1997, notice of motion was ordered by this court to the respondent and with the consent of counsel on either side, the writ petition is taken up for final disposal.