S P TRANSPORTS Vs. GENERAL MANAGER TAMIL NADU

JUDGEMENT

(1.) MR. A.S. Thambuswamy, the learned counsel, takes notice for the respondents.

(2.) THOUGH the prayer is for a larger relief, the learned counsel appearing on behalf of the petitioner had submitted that it would suffice, if the first respondent is directed to dispose of the representation, dated 11.6.2011, on merits and in accordance with law, within a specified period.

(3.) ACCORDINGLY, the writ petition is disposed of, with the above directions. No costs. Connected M.P.Nos.1 and 2 of 2011 are closed.