D PACHIAMMAL Vs. TAMIL NADU ELECTRICITY BOARD

JUDGEMENT

(1.) THIS writ petition is filed praying for issuance of writ of Certiorarified Mandamus calling for the proceedings of the first respondent in Ref. No.010647/202/G8/G81/2002-4 dated 11.02.2004, quash the same and to direct the respondent to provide a suitable job to the petitioner's younger son, viz., D.Kumaran.

(2.) ORIGINALLY, the petitioner filed a writ petition in W.P.No.23048 of 2001 directing the respondents to consider and grant employment to the petitioner's younger son on compassionate ground. The said writ petition was disposed of by this court, by order dated 10.9.2003 stating that the petitioner's representation dated 21.5.2000 should be disposed of. The petitioner made representations dated 13.10.2003 and 29.11.2003 pursuant to the order passed by this court and considering the said representations, the impugned order dated 11.02.2004 came to be passed by the first respondent.

(3.) IN the light of the above, the writ petition fails and the same shall stand dismissed. However, there will be no order as to costs. IN view of the same, W.P.M.P.No.21038 of 2004 also stands dismissed.