C SUBBALAKSHMI Vs. ASSISTANT COMMISSIONER

JUDGEMENT

(1.) Heard Mr.R.Kannan, the learned counsel appearing for the petitioner and Mr.Md.Ghouse, learned counsel appearing for the first respondent and Mr.D.Seenivasan, learned Additional Government Pleader, appearing for the second respondent.

(2.) At this stage of the hearing of the writ petition, the learned counsel appearing on behalf of the petitioner had submitted that it would suffice, if the first respondent is directed to dispose of the representation of the petitioner, dated 08.09.2009, on merits and in accordance with law, within a specified period.

(3.) There is no appearance on behalf of the respondents 3 to 5. The learned counsels appearing on behalf of the first and second respondents, i.e., Mr.Md.Ghouse and Mr.D.Seenivasan, learned Additional Government Pleader, have no objection for such an order being passed by this Court.