M BHASKARAN Vs. STATE OF TAMIL NADU

JUDGEMENT

(1.) THIS writ petition has been filed challenging the order of the 3rd respondent dated 27. 4. 2006 under which the 3rd respondent has rejected the claim of the petitioner for recruitment on the basis that the there is no provision under the Electricity Board for appointing any person directly and the employment exchange has to be sponsored names for recruitment.

(2.) THE learned counsel for the petitioner fairly concedes that it would suffice a direction is given to the first respondent to consider the representation of the petitioner dated 3. 7. 2006 and pass appropriate orders.