S KALIDHASAN Vs. DIRECTOR OF PRIMARY EDUCATION

JUDGEMENT

(1.) HEARD the learned counsel appearing for the petitioner and the learned counsel 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 second respondent is directed to dispose of the representations, dated 17.11.2006 and 16.6.2008, on merits, within a specified period.