M.M.KUMAR. J. - (1.) (ORAL)
(2.) THE prayer made in the writ petition is for issuance of direction to the respondents to quash the posting order dated May 5, 2006 (P-1)., For the aforementioned relief claimed in the present writ petition, the petitioner has already sent a represention dated May 12, 2006 (P-4). Without going into the merits of the case, we deem it just and appropriate to direct the respondents to take cognizance of the C.W.P. No. 7865 of 2006 representation sent by the petitioner and decide the same expeditiously preferably within a period of four months from the date a certified copy of this order is presented to them. It shall be appreciated if a speaking order is passed. Petition stands disposed of in the above terms.;