- (1.) Learned counsel for the petitioners submitted that for the purpose of claiming the relief prayed for in the present petition, the petitioners had also got a legal notice dated 18.2.2012 (Annexure P-5) served upon the authorities. Despite this fact and number of orders passed by this court in cases of similarly situated colleges, the respondents have not taken any action for release of grant-in-aid to the petitioners. He further submitted that at this stage, the petitioners would be satisfied in case a direction is issued to respondent No. 1 to take a final decision on the claim made by the petitioners in the legal notice.
(2.) After hearing learned counsel for the petitioners, however, without opining on the merits of the controversy, the present petition is disposed of with a direction to respondent No. 1 to take a final decision on the legal notice got served by the petitioners within a period of four months from the date of receipt of a copy of this order.;