V RAJI Vs. SUPERINTENDENT ENGINEER TNEB

JUDGEMENT

(1.) HEARD Mr.R.Sreedharan, the learned counsel appearing for the petitioner and Mr.A.Selvendran, the learned counsel 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 second respondent is directed to dispose of the representation, dated 17.12.2009, on merits and in accordance with law, within a period of eight weeks from the date of receipt of a copy of this order.