JUDGEMENT
-
(1.) Heard Mr.S.Murugan, 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.
(2.) 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 representation of the petitioner, dated 29.10.2010, is directed to be
disposed of, on merits and in accordance with law, within a specified period.
(3.) The learned Special Government Pleader appearing on behalf of the
respondents, has no objection for such an order being passed by this Court.;
Click here to view full judgement.
Copyright © Regent Computronics Pvt.Ltd.