POONGAVANAM Vs. TAMIL NADU STATE HUMAN RIGHTS COMMISSION

JUDGEMENT

(1.) HEARD the learned counsel appearing for the petitioner and the learned Additional Government Pleader appearing for the respondents.

(2.) THOUGH the prayer sought for by the petitioners, in the present writ petition, is for a larger relief, the learned counsel appearing on behalf of the petitioner has submitted that it would suffice, if the representation of the petitioner, dated 20.10.2009, which had been forwarded by the second respondent to the third respondent, is directed to be disposed of by the third respondent, on merits, within a specified period.