P RAVICHANDRAN Vs. SECRETARY TO GOVERNMENT AGRICULTURE DEPT

JUDGEMENT

(1.) MR. N. SENTHIL Kumar, the learned Government Advocate takes notice for the respondents.

(2.) WITH the consent of the learned counsels appearing on either side, the writ petition itself is taken up for final disposal.

(3.) IT is submitted by the learned counsel appearing for the petitioner that he had submitted a representation, dated 01. 11. 2007, to the respondents and the respondents had not passed any orders thereon, as requested by the petitioner.