M RAJENDRAN Vs. STATE OF TAMIL NADU

JUDGEMENT

(1.) THIS writ petition has been filed seeking for a writ of certiorarified mandamus, to call for the records on the file of the first respondent in connection with the order passed by him in G.O.Ms.No.46, Labour and Employment Department, dated 5.3.1991, and quash the same and direct the respondents to give alternative employment to the applicant, before implementing the above said Government Order, with effect from the date of termination.

(2.) HEARD the learned counsel appearing on behalf of the petitioner and the learned Government Advocate appearing on behalf of the respondents.

(3.) RECORDING the submissions made by the learned counsels appearing on behalf of the petitioner as well as the respondents, this writ petition stands closed. No costs.