P. SRIDHARAN Vs. STATE OF TAMIL NADU

JUDGEMENT

(1.) By consent of both parties, this writ petition is taken up for final disposal at the stage of admission itself.

(2.) Since the petitioner's request to provide police protection was not considered by the respondents police, the Writ Petition has been filed. According to the petitioner, he has made a representation in this regard on 25/4/2022, which is still pending.

(3.) It is needless to point out that whenever a representation of this nature is made to a Statutory Authority, there is a duty cast upon the respondents to consider the same on its own merits and pass appropriate orders in one way or other, instead of keeping the same pending indefinitely. As such, non-consideration of the representation by the Statutory Authority would amount to dereliction of duty and hence this Court will be justified in invoking its extraordinary powers under Article 226 of Constitution of India and direct them to consider the same within a stipulated time.