@JUDGMENTTAG-ORDER
M. Jaichandren, J.@mdashHeard Mr. K.P. Krishnadoss, the learned Counsel appearing on behalf of the Petitioner and Mr. S.C. Herold Singh,
the learned Government Advocate appearing on behalf of the Respondents 1 to 3.
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 first Respondent is directed to dispose of the representation of the Petitioner, dated 02.12.2008, on merits and in accordance with law, within
a specified period.
3. The learned Government Advocate appearing on behalf of the Respondents 1 to 3, has no objection for such an order being passed by this
Court.
4. In view of the submissions made by the learned Counsels appearing on either side, the first Respondent is directed to dispose of the
representation, dated 02.12.2008, after giving an opportunity of hearing to the Petitioner, as well as to the fourth Respondent, 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 furnish a copy
of the representation, dated 02.12.2008, to the first Respondent, along with a copy of this order. However, it is made clear that this Court, by this
order, has not expressed any opinion on the merits of the matter.
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