J VIMALA Vs. STATE OF TAMILNADU

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 had submitted that it would suffice, if the second respondent is directed to dispose of the representation of the petitioner, dated 22. 1. 2001, within a specified time.

(3.) THE learned Additional Government pleader appearing on behalf of the respondents, has no objection for such an order being passed by this Court.