(1.) HEARD Mr.G.Maruthiah, the learned counsel appearing for the petitioner and Mr.R.Janakiramulu, the learned Special Government pleader appearing for the first respondent and Mr.R.Manoharan, the learned Government Advocate appearing for the second respondent.
(2.) 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 first respondent is directed to consider the representation of the petitioner, dated 30.09.2010, and pass appropriate orders thereon, on merits and in accordance with law, within a specified period.