VEKKALIAMMAN COLLEGE OF EDUCATION Vs. TIRUVALLUVAR UNIVERSITY

JUDGEMENT

(1.) THE learned counsel Mr. G. Sankaran takes notice for the respondent University.

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

(3.) THE learned counsel appearing on behalf of the petitioner has submitted that it would suffice if the representation of the petitioner, dated 28. 10. 2007, submitted to the respondent, is disposed of on merits, within a specified period.