S GIRIJA Vs. STATE OF TAMILNADU

JUDGEMENT

(1.) HEARD the learned counsel appearing for the petitioners and the learned Government Advocate appearing for the respondent.

(2.) THOUGH the prayer sought for by the petitioners, 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 petitioners are permitted to make a representation to the respondent, with regard to the reliefs sought for in the writ petition and if the respondent is directed to consider and dispose of the same, on merits and in accordance with law, within a stipulated period.