S PONNURASU Vs. COMMANDING OFFICER

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 5.5.1994, is directed to be disposed of by the fourth respondent, within a specified period.

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