P.PAULDURAI Vs. STATE OF TAMIL NADU

JUDGEMENT

(1.) HEARD Mr.Ananth C.Rajesh, the learned counsel appearing on behalf of the petitioner, as well as Mr.VR.Shanmuganathan, the learned Special Government Pleader appearing on behalf of 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 representation of the petitioner, dated 20.09.2013, is directed to be disposed of by the first respondent, on merits and in accordance with law, within a specified period.

(3.) IN view of the averments made in the affidavit filed in support of this Writ Petition and in view of the submissions made by the learned counsel appearing on behalf of the petitioner, the first respondent is directed to consider and dispose of the representation of the petitioner, dated 20.09.2013, within a period of twelve weeks from the date of receipt of a copy of this order. The petitioner is directed to furnish a copy of the representation, dated 20.09.2013, 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.