AI Structured Summary
Not yet generated for this judgment
No AI summary yet
Generate an eight-section analysis of this judgment — facts, issues, reasoning, ratio and a plain-language gist.
Judgment
10 paragraphs · 191 wordsM. Jaichandren, J.—Mr. R. Thirugnanam, the learned Special Government Pleader, takes notice for the Respondents.
The learned Counsel appearing on behalf of the Petitioner had submitted that it would suffice, if the 2 first Respondent is directed to dispose of
the representation, dated 3.3.2011, 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 submissions made by the learned Counsels appearing on either side, the first Respondent is directed to dispose of the
representation, dated 3.3.2011, 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 furnish a copy of the representation, dated 3.3.2011, 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.
Accordingly, the writ petition is disposed of, with the above directions. No costs.