MINOR R ARUN KARTHIK Vs. GENERAL MANAGER, TAMIL NADU STATE TRANSPORT CORPORATION; INSTITUTE OF ROAD TRANSPORT REP BY ITS DIRECTOR; DIRECTOR OF MEDICAL EDUCATION OF TAMIL NADU

JUDGEMENT

(1.) Heard the learned Counsel appearing for the petitioner and the learned Counsels appearing for the respondents.

(2.) By consent of the parties, the writ petition is taken up for final hearing and disposal.

(3.) This writ petition has been filed praying for a Writ of Mandamus, to direct the first respondent to entertain the application of the petitioner, sent on 20.6.2009, and to forward it to the second respondent and for a consequential direction to the second respondent to take suitable steps for calling the petitioner's son for counseling for the M.B.B.S. course in the second respondent Institute.