RAMA MONICKAM Vs. JUNIOR ENGINEER AND M SELVARAJ

JUDGEMENT

(1.) Heard Mr. T. Jeen Joseph, the learned Counsel appearing on behalf of the Petitioner, as well as Mr. M. Suresh Kumar, the learned Counsel appearing on behalf of the first Respondent.

(2.) In spite of notice having been served on the second Respondent, and his name having been printed in the cause list, there is no appearance on his behalf, either in person or through his counsel.

(3.) 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 representation of the Petitioner, dated 15.03.2010, is directed to be disposed of, on merits and in accordance with law, within a specified period.