P RAJENDRAN Vs. UNION OF INDIA

JUDGEMENT

(1.) Heard the learned counsel appearing for the petitioner and the learned Additional Government Pleader appearing for the respondents 2, 3 and 4.

(2.) At this stage of the hearing of the Writ Petition, the learned counsel appearing for the petitioner had submitted that it would suffice if the petitioner is permitted to make a representation to the second respondent, with regard to the reliefs sought for in the present writ petition, and if the second respondent is directed to dispose of the same, on merits, within a specified time, as fixed by this Court.

(3.) The learned counsel appearing for the respondents 2, 3 and 4 has no objection for this Court passing such an order.