R. Gurunathan vs The Director of School Education and The Joint Director of School Education

M. Jaichandren, J.—Heard the learned Counsel appearing for the Petitioner, the learned Government Advocate appearing for the

Respondents.

At this stage of the hearing of the writ petition, the learned Counsel appearing on behalf of the Petitioner has submitted that it would suffice, if the

second Respondent is directed to dispose of the representation, dated 16.03.2005, on merits, within a specified period.

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

In view of the submissions made by the learned Counsels appearing on either side, the second Respondent is directed to dispose of the

representation, dated 16.03.2005, on merits and in accordance with law, within a period of twelve weeks from the date of receipt of a copy of this

order, if it had not been disposed of, till date. The Petitioner is directed to furnish a copy of the representation, dated 16.03.2005, to the second

Respondent, along with a copy of this order. However, it is made clear that this Court, by this order, has not 3 expressed any opinion on the merits

of the matter.

Accordingly, the writ petition is disposed of, with the above directions. No costs.