B. Subramania Siva vs The Commissioner, Adi-Dravidar Welfare Department, The District Adi-Dravidar and Tribal Welfare Officer and The Special Tahsildar Adi-Dravidar Welfare

M. Jaichandren, J.—Heard Mr. S. Deenadhayalan, the learned Counsel appearing on behalf of the Petitioner, as well as Mr. K.M. Vijayakumar, the learned Special Government Pleader appearing on behalf of the Respondents.

Though the prayer sought for by the Petitioner in the present writ petition is for a larger relief, the learned Counsel appearing on behalf of the Petitioner had submitted that it would suffice, if the representation of the Petitioner, dated 09.04.2010, is directed to be disposed of, on merits and in accordance with law, within a specified period.

The learned Special Government Pleader appearing on behalf of the Respondents, has no objection for such an order being passed by this Court.

In view of the averments made in the affidavit filed in support of this petition and in view of the submissions made by the learned Counsel appearing on behalf of the Petitioner, the third Respondent is directed to consider and dispose of the Petitioner''s representation, dated 09.04.2010, on merits and in accordance with law, within a period of eight weeks from the date of receipt of a copy of this order. The Petitioner is directed to submit a copy of the representation, dated 09.04.2010, along with a copy of this order, to the third Respondent. However, it is made clear, that this Court, by this order, has not expressed any opinion on the merits of the matter.

The writ petition stands disposed of, with the above directions. No costs. Consequently, connected miscellaneous petition is closed.