D.DANIEL PARNABAS Vs. THE PRINCIPAL SECRETARY CUM

JUDGEMENT

(1.) Mr.A.Muthukaruppan, learned Additional Government Pleader takes notice for the respondents.

(2.) By consent, the writ petition is taken up for disposal at the admission stage itself.

(3.) The petitioner seeks for a Mandamus directing the first respondent to dispose of his appeal dated 21.09.2015 within the time frame fixed by this Court.