S. RAMAKRISHNAN Vs. SECRETARY, REGIONAL TRANSPORT AUTHORITY

JUDGEMENT

(1.) Heard.

(2.) Though this writ petition is listed for preliminary hearing, with consent of the learned counsel on both sides, it is heard finally.

(3.) Petitioner has sought a direction to the respondent to consider his representation dated 04. 12.2018, a copy of which is at Annexure 'K', within a period of 30 days from the date of receipt of the order of this Court.