K.V. NAGARAJAN Vs. STATE OF TAMILNADU

JUDGEMENT

(1.) THE learned counsels take notice for the respondents.

(2.) THOUGH the prayer is for a larger relief, the learned counsel appearing on behalf of the petitioners had submitted that it would suffice, if the first respondent is directed to dispose of the representation, dated 20.2.2012, on merits and in accordance with law, within a specified period.

(3.) IN view of the submissions made by the learned counsels appearing on either side, the first respondent is directed to dispose of the representation, dated 20.2.2012, on merits and in accordance with law, within a period of twelve weeks from the date of receipt of a copy of this order. The petitioners are directed to furnish a copy of the representation, dated 20.2.2012, to the first respondent, along with a copy of this order. However, it is made clear that this Court, by this order, has not expressed any opinion on the merits of the matter.