MARIMUTHU Vs. ASSISTANT LABOUR OFFICER

JUDGEMENT

(1.) The limited prayer of the petitioners in the Writ Petition is for a direction to the respondent, before whom they have preferred Exts.P1 to P31 applications for registration as headload workers, to consider and pass orders on the same, expeditiously, after hearing them.

(2.) I have heard the learned counsel for the petitioners and the learned Government Pleader for the respondent.