@JUDGMENTTAG-ORDER
M. Jaichandren, J.@mdashHeard Mr. G. Jeremiah, the learned Counsel appearing on behalf of the Petitioner and Mr. K.M. Vijaya Kumar, the
learned Special Government Pleader appearing on behalf of the Respondents 1 to 5 and Mr. N. Mohideen Basha, the learned Counsel appearing
on behalf of the sixth 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 third Respondent is directed to dispose of the representation of the Petitioner, dated 26.03.2010, on merits and in accordance with law, within
a specified period.
3. The learned Special Government pleader appearing on behalf of the Respondents 1 to 5, 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 third Respondent is directed to dispose of the
representation, dated 26.03.2010, after giving an opportunity of hearing to the Petitioner, as well as to the sixth Respondent, on merits and in
accordance with law, within a period of eight weeks from the date of receipt of a copy of this order. The Petitioner is directed to furnish a copy of
the representation, dated 26.03.2010, to the third 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.
The writ petition is disposed of accordingly. No costs. Consequently, the connected Miscellaneous Petition is closed.
