ARUNA MAZHAI TEACHER TRAINING INSTITUTE Vs. SECRETARY TO GOVERNMENT SCHOOL EDUCATION DEPARTMENT SECRETARIAT

JUDGEMENT

(1.) THIS petition has been filed seeking for a writ of Mandamus, directing the 2nd respondent to consider the representation sent by the petitioner, on 10.11.2008.) Heard the learned counsel appearing for the petitioner and the learned counsel appearing for the respondents.

(2.) AT this stage of the hearing of the writ petition, the learned counsel appearing on behalf of the petitioner has submitted that it would suffice, if the second respondent is directed to dispose of the representation, dated 10.11.2008, on merits, within a specified period.