R GURUNATHAN Vs. DIRECTOR OF SCHOOL EDUCATION

JUDGEMENT

(1.) HEARD the learned counsel appearing for the petitioner, the learned Government Advocate appearing for the respondents.

(2.) AT this stage of the hearing of the writ petition, the learned counsel appearing on behalf of the petitioner has submitted that it would suffice, if the second respondent is directed to dispose of the representation, dated 16.03.2005, on merits, within a specified period.

(3.) ACCORDINGLY, the writ petition is disposed of, with the above directions. No costs.