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Judgment
12 paragraphs · 236 wordsM. Jaichandren, J.—Heard Mr. T. Muruganantham, the learned Counsel appearing on behalf of the Petitioner, as well as Mr. R.
Manoharan, the learned Government Advocate appearing on behalf of the Respondents.
At this stage of the hearing of the writ petition, the learned Counsel appearing on behalf of the Petitioner had submitted that it would suffice, if
the first Respondent is directed to dispose of the Petitioner''s representation, dated 03.09.2010, on merits and in accordance with law, within a
specified period.
The learned Government Advocate 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 first Respondent is directed to consider and dispose of the Petitioner''s representation, dated 03.09.2010,
on merits and in accordance with law, within a period of twelve weeks from the date of receipt of a copy of this order. The Petitioner is directed to
submit a copy of the representation, dated 03.09.2010, to the first Respondent, along with a copy of this order. 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.