@JUDGMENTTAG-ORDER
M. Jaichandren, J.@mdashHeard Mr. V. Kannan, the learned Counsel appearing on behalf of the Petitioner, Mr. R. Manoharan, the learned Government Advocate appearing on behalf of the first and the second Respondents, as well as Mr. D. Sasikumar, the learned Government Advocate appearing on behalf of the third Respondent.
2. The learned Counsel appearing on behalf of the Petitioner has submitted that it would suffice, if the representation of the Petitioner, dated 08.06.2010, is directed to be disposed of on merits, within a specified period.
3. The learned Government Advocates appearing on behalf of the Respondents, have no objection for such an order being passed by this Court.
4. In view of the averments made in the affidavit filed in support of this petition and in view of the submissions made by the learned Counsel appearing on behalf of the Petitioner, the second Respondent is directed to consider and dispose of the Petitioner''s representation, dated 08.06.2010, on merits and in accordance with law, within a period of twelve weeks from the date of receipt of a copy of this order. The Petitioner is directed to submit a copy of the representation, dated 08.06.2010, along with a copy of this order, to the second Respondent. However, it is made clear, that this Court, by this order, has not expressed any opinion on the merits of the matter.
5. The writ petition stands disposed of, with the above directions. No costs.
