S.S. Radha vs The Regional Passpost Officer

M. Jaichandren, J.—Heard the learned Counsel for the Petitioner as well as the learned Counsel for 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 Respondent is directed to dispose of the representation, dated 28.10.2010, 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 submissions made by the learned Counsels appearing on either side, the Respondent is directed to dispose of the representation,

dated 28.10.2010, on merits and in accordance with law, within a period of fifteen days from the date of receipt of a copy of this order. The

Petitioner is directed to furnish a copy of the representation, dated 28.10.2010, to the 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.

This Writ Petition is disposed of, with the above directions. No costs.