T CHELLADURAI Vs. SECRETARY TO GOVERNMENT

JUDGEMENT

(1.) HEARD the learned counsel appearing for the petitioner and 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 had submitted that it would suffice if the petitioner is permitted to make a detailed representation to the first respondent, regarding the accelerated promotion sought for by the petitioner during the term of his service, along with the necessary documents and if the first respondent is directed to consider the same and pass appropriate orders thereon, on merits and in accordance with law, within a specified period.