V SELVARAJ Vs. GOVERNMENT OF TAMIL NADU

JUDGEMENT

(1.) PETITION filed seeking for a writ of Mandamus, directing the respondents to consider the proposal for up gradation of the High School at Ogalur, Kunnam Taluk, Perambalur District as Higher Secondary School, forwarded by the Chief Educational Officer, Perambalur, as per his office proceedings Ref.Na.Ka.No.1872/A4/2008, dated 20.3.2008 and the representation, dated 19.6.2008, sent by the petitioner and pass necessary orders within the time that may be fixed by the Honourable Court.) Heard the learned counsel appearing for the petitioner and the learned Government Advocate 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 19.6.2008, in accordance with the proposal forwarded by the Chief Educational Officer, in proceedings Ref.Na.Ka.No.1872/A4/2008, dated 20.3.2008, within a specified period.