VASUDEVAN Vs. PRINCIPAL CHIEF CONSERVATOR OF FORESTS CHENNAI

JUDGEMENT

(1.) (Prayer: Petition filed under Article 226 of the Constitution of India, seeking for a Writ of Mandamus, directing the respondent to dispose of the petitioner's representation, dated 30.3.2006, by conducting an enquiry on his subordinates.) Heard the learned counsel appearing for the petitioner and the learned counsel appearing on behalf of the respondent.

(2.) AT this stage of the hearing of the writ petition, the learned counsel appearing on behalf of the petitioner had submitted that it would suffice, if the respondent is directed to dispose of the representation, dated 30.3.2006, on merits and in accordance with law, within a specified period.