T.V. Sivanandam Secretary, Kalvi Ulagam Sivanandam Elementary School vs The District Elementary Educational Officer and The Additional Assistant Elementary Educational Officer

M. Jaichandren, J.—Heard the learned Counsel appearing for the Petitioner and the learned Additional Government Pleader appearing for

the Respondents.

At this stage of the hearing of the writ petition, the learned Counsel appearing on behalf of the Petitioner has submitted that it would suffice, if the

first Respondent is directed to dispose of the representation, dated 10.11.2010, on merits, within a specified period.

The learned Additional 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 10.11.2010, on merits and in accordance with law, within a period of 4 weeks from the date of receipt of a copy of this

order. The Petitioner is directed to furnish a copy of the representation, dated 10.11.2010, 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 is disposed of accordingly. No costs.