P NEELAVATHI Vs. DIRECTOR OF TOWN PANCHAYAT

JUDGEMENT

(1.) HEARD the learned counsel appearing on behalf of the petitioner and the learned counsel appearing on behalf of the respondents.

(2.) THIS writ petition has been filed for a writ of Mandamus to direct the respondents to settle all the terminal benefits, with interest.

(3.) IN view of the submissions made by the learned counsels appearing on either side, without going into the merits of case, the second respondent is directed to dispose of the representation, dated 15.3.2003, on merits and in accordance with law, within a period of 12 weeks from the date of receipt of a copy of this order, if it has not been disposed of till date. The petitioner is directed to furnish to the second respondent a copy of the representation, dated 15.3.2003, along with a copy of this order. The writ petition is disposed of accordingly. No costs.