Dr. L. Kannappan, Managing Partner, VKN Shot Blasting Industries vs The Additional General Manager, Accounts and Finance, Bharat Heavy Electricals and The Additional General Manager, Accounts and Finance (FB), Cheque issue section, Bharat Heavy Electricals

M. Jaichandren, J.—Heard Mrs.R. Jaansirani, the learned Counsel appearing on behalf of the Petitioner, as well as Mr. K. Prabakaran, the learned Counsel appearing on behalf of the Respondents.

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 Petitioner''s representation, dated 27.09.2010, on merits and in accordance with law, within a specified period.

The learned Counsel appearing on behalf of the Respondents, has no objection for such an order being passed by this Court.

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 27.09.2010, 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 submit a copy of the representation, dated 27.09.2010, 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.

The writ petition stands disposed of, with the above directions. No costs.

Consequently, connected miscellaneous petition is closed.