S JAYARAMAN Vs. STATE OF TAMIL NADU

JUDGEMENT

(1.) (Prayer: This petition has been filed seeking for a writ of Declaration, to declare that the action of the 2nd respondent in denying employment to the applicant is arbitrary and violative of Article 14 and 16 of the Constitution and illegal and unjust and to direct the respondents to reinstate the applicant in service with all benefits.) Heard the learned counsel appearing on behalf of the petitioner and the learned Additional Government Pleader appearing on behalf of the respondents.

(2.) THOUGH the prayer sought for by the petitioner in the present writ petition is for a larger relief, the learned counsel appearing on behalf of the petitioner has submitted that it would suffice, if the representation of the petitioner, dated 20.7.1994, is directed to be disposed of by the second respondent on merits within a specified period.