R RANGANATHAN Vs. STATE OF TAMILNADU

JUDGEMENT

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

(2.) THOUGH the prayer is for a larger relief, the learned counsel appearing for the petitioner had submitted that the petitioner may be permitted to make a representation to the first respondent with regard to the reliefs sought for in the writ petition.

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