@JUDGMENTTAG-ORDER
M. Jaichandren, J.@mdashHeard Mr. M. Sathiamoorthy, the learned Counsel appearing on behalf of the Petitioner, Mr. K.M. Vijayakumar, the
learned Special Government Pleader appearing on behalf of the first Respondent, as well as Mr. S. Muthalraj, the learned Counsel appearing on
behalf of the third Respondent.
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 representation of the Petitioner, dated 12.02.2010, is directed to be disposed of, on merits and in accordance with law, within a specified
period.
3. The learned Government Advocate appearing on behalf of the first Respondent and the learned Counsel appearing on behalf of the third
Respondent 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 first Respondent is directed to consider and dispose of the Petitioner''s representation, dated 12.02.2010,
on merits and in accordance with law, after giving an opportunity of hearing to the Petitioner, as well as to the Respondents 2 to 4, 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
12.02.2010, along with a copy of this order, to the first 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.