- (1.) Having heard learned counsel for both sides and looking to the facts and circumstances of the case, it appears that the following direction was given by this Court vide order dated 17th April, 2009 in W.P. (S) No. 570 of 2004: "The respondents are directed to dispose of the representation of the petitioner dated 8.11.2003 which has been annexed as annexure 9 at page 55, within a period of three months by a reasoned order and communicate the same to the petitioner. Accordingly this writ petition is disposed of."
(2.) In view of the aforesaid decision, an order has been passed by opposite party no. 3 on 12th May, 2010.
(3.) It further appears from the facts of the case that there is some error in the order passed by opposite party no. 3 dated 12th May, 2010. In super session of that order, a fresh order has been passed on 9 th September, 2010, which is annexed at AnnexureB to the supplementary showcause, filed by the opposite parties.;