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Judgment
M. Jaichandren, J.—The writ petition has been filed praying for a writ of mandamus to direct the respondents to pass orders on the representation, dated 31.10.2000 and the reminder representation, dated 3.3.2005, on merits and as per Rules.
It is submitted that the writ petitioner was enlisted as Grade-II Constable, on 9.6.1993. Subsequently, he was promoted as Grade-I Constable, with effect from 28.10.2004, in which post he continues till date.
The claim of the petitioner is that he has to be included in the promotion list for appointment in the 20% quota intended for service candidates. Insipte of several representations, the respondents have not taken steps to consider the request of the petitioner by disposing of the representations. Hence, the present writ petition has been filed.
The learned Counsel appearing on behalf of the petitioner had submitted that even though the representations have been addressed to the second respondent, copies of the same have been marked to the first respondent. Hence, the first respondent may be directed to dispose of the representation of the petitioner, dated 31.10.2000 and the reminder representation, dated 3.3.2005, on merits and in accordance with law.
Considering the nature of the relief sought for in the writ petition, without going into the merits of the case, I direct the petitioner to submit a copy of the representation, dated 31.10.2000 and the reminder representation, dated 3.3.2005, along with a copy of this order. On receipt of such representations, the first respondent is further directed to consider the representation of the petitioner, dated 31.10.2000 and the reminder representation, dated 3.3.2005, and pass orders on merits and in accordance with law within a period of eight weeks from the date of receipt of a copy of this order.
With the above directions, the writ petition is disposed of. No costs. Consequently, connected W.P.M.P.No.18702 of 2006 is closed.