LAWS(MAD)-2013-8-45

V. AMSAVENI Vs. BOARD OF APPRENTICESHIP TRAINING

Decided On August 21, 2013
V. AMSAVENI Appellant
V/S
Board Of Apprenticeship Training Respondents

JUDGEMENT

(1.) WITH the consent of both parties, the Writ Petition itself is taken up for final disposal, as the matter lies in narrow compass.

(2.) HEARD both sides.

(3.) AFTER she joined the P.G.course, the first respondent issued interview card to the petitioner asking her to attend the interview on 31.7.2013 before the third respondent.