G BHEEMEN Vs. DIRECTOR OF SCHOOL EDUCATION

JUDGEMENT

(1.) HEARD the learned counsel appearing on behalf of the petitioners and the learned Government Advocate 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 petitioners has submitted that it would suffice, if the representation of the petitioners, dated 20.9.1995, is directed to be disposed of by the second respondent, on merits, within a specified period.