P A VISWANATH Vs. REGIONAL TRANSPORT AUTHORITY

JUDGEMENT

(1.) MR.V.Jaya Prakash Narayanan, the learned Additional Government Pleader, takes notice for the respondent.

(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 respondent is directed to dispose of the representation, dated 25.1.2012, 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.