S VINU Vs. CHIEF EDUCATIONAL OFFICER NAGARKOIL

JUDGEMENT

(1.) HEARD the learned counsel appearing on behalf of the petitioner and the learned Government Advocate appearing on behalf of the respondents 1 and 2.

(2.) AT this stage of hearing of the writ petition, the learned counsel appearing on behalf of the petitioner has submitted that it would suffice, if the representation of the petitioner, dated 16.12.2000, directed to be disposed of by the first respondent, on merits, within a specified period.