R BALASINGARAVELAN Vs. STATE OF TAMIL NADU

JUDGEMENT

(1.) HEARD the learned senior counsel representing the learned counsel appearing on behalf of the petitioner and the learned Additional Government Pleader appearing on behalf of the respondents.

(2.) AT this stage of the hearing, the learned counsel appearing for the petitioner had submitted that it would suffice if the petitioner is permitted to make a representation to the first respondent, with regard to seniority of the petitioner, as prayed for, in the present writ petition and if the first respondent is directed to dispose of the same, on merits and in accordance with law, within a specified period.

(3.) WITH the above directions, the writ petition stands disposed of. No costs. Consequently, connected miscellaneous petition is also closed.