P MAHAVISHNU Vs. GENERAL MANAGER TAMILNADU STATE

JUDGEMENT

(1.) (Writ Appeal under Clause 15 of the Letters Patent against the order dated 14.12.2007 made in W.P.No.7350 of 2007 on the file of this Court.) Heard the learned counsel appearing for the parties.

(2.) THIS Writ Appeal has been filed by the petitioner, whose Writ Petition No.7350 of 2007 was rejected by the learned Judge of this Court by an order dated 14.12.2007.

(3.) ON this ground, the respondent refused to appoint the petitioner. The learned Judge has affirmed the aforesaid stand of the respondent and dismissed the Writ Petition.