J RAJENDRAN Vs. CHIEF ENGINEER HIGHWAYS RURAL WORKS

JUDGEMENT

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

(2.) AT this stage of the hearing, the learned counsel appearing for the petitioner had submitted that it would suffice if the petitioner is permitted to make a representation to the first respondent, and if the first respondent is directed to dispose of the same, within a specified period.

(3.) WITH the above directions, the writ petition stands disposed of. No costs.