B JAYAKUMAR Vs. GOVERNMENT OF TAMILNADU

JUDGEMENT

(1.) HEARD the learned counsel appearing for the petitioners and the learned Government Advocate appearing for the respondents.

(2.) BY consent of both the parties, the writ petition is taken up for final hearing and disposal.

(3.) IN view of the submissions made by the learned counsels appearing on either side, the first respondent is directed to dispose of the representation, dated 21.9.2009, on merits and in accordance with law, within a period of twelve weeks from the date of receipt of a copy of this order. The petitioner is directed to furnish a copy of the representation, dated 21.9.2009, to the first respondent, along with a copy of this order. However, it is made clear that this Court, by this order, has not expressed any opinion on the merits of the matter. Accordingly, the writ petition is allowed, with the above directions. No costs.