(1.) Heard Mr.D.Venkatesan, the learned counsel appearing on behalf of the petitioner, Mr.R.Manoharan, the learned Government Advocate appearing on behalf of the first respondent, as well as Mr.K.Balasubramanian, the learned Additional Government Pleader appearing on behalf of the second respondent.
(2.) At this stage of the hearing of the writ petition, Mr.K.Balasubramanian, the learned Additional Government Pleader, appearing on behalf of the second respondent, had placed before this Court, the proceedings of the first respondent, dated 27.08.2010, stating that steps have been taken to consider the representation of the petitioner, dated 26.07.2010, and to pass appropriate orders thereon.
(3.) In such circumstances, since, no further orders are necessary, in the writ petition, the writ petition stands closed. No costs.