MUTHAHERULLA SHARIF Vs. KEREBLECHI RURAL EDUCATION SOCIETY

JUDGEMENT

(1.) Learned Counsel for the petitioners submits that the writ petitions may be disposed of by directing respondent No. 2 to dispose of the representations dated 3.12.2008 and 16.12.2008, copies of which are produced as Annexures -G and H.

(2.) Sri V. Narayanaswamy, learned Counsel appearing for respondent Nos. 1, 3 to 15, submits that the aforesaid representations were not given by any member of respondent No. 1 -Society.

(3.) On the facts of the case, I deem it appropriate to direct respondent No. 2 to consider the aforesaid representations in accordance with law. However, if respondent No. 2 finds that the representations are not by any of the members of respondent No. 1 Society, it is open to respondent No. 2 to reject the representations. Ordered accordingly.