BILLGATES COLLEGE OF EDUCATION Vs. REGISTRAR

JUDGEMENT

(1.) PETITION filed seeking for a writ of Mandamus, directing the nature of a writ directing the respondent herein to dispose of the representations made by the petitioner on 05.01.09 and 06.07.09. Heard the learned counsel appearing for the petitioner and the learned Government Advocate appearing for the respondent.

(2.) THIS writ petition has been filed praying for a writ of Mandamus to direct the respondent to dispose of the representations made by the petitioner, on 05.01.2009 and 06.07.2009.

(3.) IN view of the submissions made by the learned counsels appearing on either side, the respondent is directed to dispose of the representation, dated 06.07.2009, on merits and in accordance with law, within a period of 4 weeks from the date of receipt of a copy of this order. The petitioner is directed to furnish a copy of the representation, dated 06.07.2009, to the respondent, along with a copy of this order. However, it is made clear that this Court, by this order, has not expressed any opinion on the merits of the matter. The writ petition is disposed of accordingly. No costs. Consequently connected M.P. is closed.