R MURALIDHARAN Vs. STATE TRANSPORT AUTHORITY PONDICHERRY

JUDGEMENT

(1.) 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 application, dated 28.5.2007, on merits and in accordance with law, within a specified period.