LAWS(MAD)-2009-6-134

SELVI P PONMALAR Vs. REGISTRAR TAMILNADU MEDICAL COUNCIL

Decided On June 30, 2009
SELVI.P.PONMALAR Appellant
V/S
REGISTRAR Respondents

JUDGEMENT

(1.) HEARD the learned counsel appearing for the petitioner and the learned Government Advocate appearing for the respondents.

(2.) THOUGH the prayer sought for by the petitioner in the present writ petition is for a larger relief, the learned counsel appearing on behalf of the petitioners has submitted that it would suffice, if the representation of the petitioner, dated 07.01.2009, is directed to be disposed of by the third respondent, on merits and in accordance with law, within a specified period.