ILANGO Vs. ASSISTANT EDUCATIONAL OFFICER

JUDGEMENT

(1.) HEARD the learned counsel appearing on behalf of the petitioner and the learned Additional Government Pleader appearing on behalf of the respondents.

(2.) 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 has submitted that it would suffice, if the appeal filed by the petitioner, on 05.05.1993, which is pending before the fourth respondent, is directed to be disposed of by the fourth respondent, within a specified period.