M ANBARASU Vs. TRANSPORT COMMISSIONER

JUDGEMENT

(1.) HEARD the learned counsels appearing for the petitioner, as well as the learned Additional Government Pleader 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 first respondent is directed to dispose of the representation, dated 07.02.2011, on merits, within a specified period.