N SELVENDIRAN Vs. STATE OF TAMIL NADU

JUDGEMENT

(1.) This writ petition has been filed praying for a writ of mandamus to direct the respondents to consider the petitioner's representation, dated 20.05.2010.

(2.) Mr.K.M.Vijayakumar, the learned Special Government Pleader takes notice on behalf of the respondents.

(3.) In view of the averments made in the affidavit filed in support of this petition and in view of the submissions made by the learned counsel appearing on behalf of the petitioner, the third respondent is directed to consider and dispose of the petitioner's representation, dated 20.05.2010, within a period of twelve weeks from the date of receipt of a copy of this order. The petitioner is directed to submit a copy of the representation, dated 20.05.2010, along with a copy of this order, to the third respondent. However, it is made clear, that this Court, by this order, has not expressed any opinion on the merits of the matter.