TAMIL NADU ELECTRICITY BOARD Vs. S SIVARAMAN

JUDGEMENT

(1.) With the consent of learned counsels for parties, the writ appeal is taken up for final hearing at the admission stage itself.

(2.) For the sake of brevity, the parties are referred to as per their litigative status in the writ appeal.

(3.) Questioning the legality and validity of the order dated 30th October, 2015 passed in M.P.No.1 of 2011 in W.P.No.23857 of 2010 by the learned Single Judge, the instant intra-court appeal is filed by the appellants / management.