K RANGANAYAGAM Vs. DIRECTOR OF SCHOOL EDUCATION

JUDGEMENT

(1.) HEARD the learned counsel appearing for the petitioner and the learned counsels appearing for the respondents.

(2.) THOUGH the prayer is for a larger relief, the learned counsel appearing for the petitioner had submitted that it would suffice if the petitioner is permitted to make a representation to the first respondent, with regard to the reliefs sought for in the writ petition, and if the first respondent is directed to dispose of the same, within a specified period.

(3.) WITH the above directions, the writ petition stands disposed of. No costs.