R SUBBULAKSHMI Vs. STATE OF TAMIL NADU

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 on behalf of the petitioner had submitted that it would suffice, if the appeal of the petitioner, dated 30.4.1995, is directed to be disposed of by the first respondent, within a specified period.

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