K.VAITHIANATHAN Vs. GOVERNMENT OF TAMIL NADU,

JUDGEMENT

(1.) Heard learned counsel for the appellants and learned counsel for the respondents.

(2.) These appeals come up with a limited prayer that even though the learned Single Judge has accepted the contention of the consideration of the objections raised in a fair and transparent manner, yet, no time frame has been indicated for the disposal of the said objections, which was necessary keeping in view the fact that this relates to a Government Order concerning inter-state bus services, the impact whereof has to be taken into account in the background of lapse of 35 years.

(3.) The contention, therefore, is that if the objections remain undecided, the appellants would not be able to know of the final outcome of the objections raised by them before the respondents.