COMMISSIONER OF REVENUE ADMINISTRATION Vs. R THIRUMARAN

JUDGEMENT

(1.) WITH the consent of the learned counsel on either side, the writ appeal is taken up for final disposal, at the admission stage itself.

(2.) THE instant intra -Court appeal impugns the order dated 07.02.2014 passed in W.P. No.3636 of 2014.

(3.) THE appellants challenge the direction given in the aforesaid order by the learned Single Judge directing the appellants to consider the respondent's representation dated 04.11.2013 in the light of the judgment of the Full Bench of this Court in The Deputy Inspector General of Police, Thanjavur Range, Thanvajur and another vs. V. Rani and pass orders on merits and in accordance with law, within a period of four weeks from the date of receipt of a copy of the order.