L SUBRAMANIAM Vs. DIRECTOR OF SCHOOL EDUCATION

JUDGEMENT

(1.) HEARD the learned counsel appearing for the petitioners and the learned Additional Government Pleader 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 had submitted that it would suffice, if the representation of the petitioners, dated 3.1.2009, is directed to be disposed of by the respondent, on merits, within a specified period.