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Judgment
4 paragraphs · 123 wordsP.G. Ajithkumar, J
The petitioner seeks a writ of mandamus directing the 1st respondent to consider Ext.P3 application and to take a decision thereon within a time frame fixed by this Court. Ext.P3 is a representation submitted before the 2nd respondent.
Having heard the learned counsel for the petitioner and the learned Senior Standing Counsel for the 1st respondent, I am of the view that there shall be a direction to take appropriate decision in Ext.P3 representation within a reasonable time.
Accordingly, this writ petition of disposed of directing the 2nd respondent to take an appropriate decision in accordance with law on Ext.P3 representation within a period of three months from the date of receipt of certified copy of this judgment.