N K SHOBANA Vs. STATE OF TAMIL NADU

JUDGEMENT

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

(2.) THOUGH the prayer sought for by the petitioners 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 representation of the petitioner, dated 20.8.1999, is directed to be disposed of by the first respondent, on merits, within a specified period.