DHANASEKARI AMMAL Vs. DIRECTOR PANCHAYAT ADMINISTRATION PUDUCHERRY

JUDGEMENT

(1.) WRIT Petition is filed praying to issue a WRIT of Mandamus, directing the respondents to recognize the petitioner to the post of President of Villianoor Commune Panchayat.

(2.) MR.E.Vijay Anand, learned Government Advocate (Pondicherry), takes notice on behalf of the respondents. By consent of both the parties, the writ petition is taken up for final disposal.

(3.) CONSIDERING the limited relief sought for and the submission made by the learned Government Advocate, the second respondent is directed to consider and dispose of the representation dated 18.4.2011 as per the procedure prescribed under law on or before 6.5.2011.