PARENT TEACHER ASSOCIATION PALACODE GOVERNMENT BOYS HIGHER SECONDARY SCHOOL Vs. DIRECTOR OF SCHOOL EDUCATION

JUDGEMENT

(1.) HEARD the learned counsel appearing for the petitioner and the learned Government Advocate appearing for the respondents 1 and 2.

(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 petitioners has submitted that it would suffice, if the representation of the petitioners, dated 02.04.2009, is directed to be disposed of by the first respondent, on merits, within a specified period.