Madras High Court
Sunitha Govindan vs Joint Secretary (Tel) 122B-C on 22 September, 2016
Author: R.Subbiah
Bench: R.Subbiah
IN THE HIGH COURT OF JUDICATURE AT MADRAS DATED : 22.09.2016 CORAM THE HONOURABLE MR. JUSTICE R.SUBBIAH Writ Petition No.33247 of 2016 and WMP.No.28730 of 2016 Sunitha Govindan ... Petitioner vs. 1.Joint Secretary (TEL) 122B-C, Sastri Bhavan, New Delhi. 2.Mr.Iyyakannu ... Respondents Writ petition has been filed under Article 226 of the Constitution of India, praying for a Writ of Mandamus, directing the 1st respondent to dispose of the appeal filed by the petitioner on 23.07.2016. For Petitioner : Mr.R.Subramanian For 1st Respondent: ... ORDER
The Writ Petition has been filed seeking to issue a Writ of Mandamus, directing the 1st respondent to dispose of the appeal filed by the petitioner on 23.07.2016.
R.SUBBIAH, J tsi
2. Heard the learned Counsel appearing for the petitioner.
3. In view of the limited prayer made in the Writ Petition, without expressing any opinion regarding the merits of the claim made by the petitioner, this Court directs the 1st respondent to dispose of the appeal filed by the petitioner on 23.07.2016 on merits and in accordance with law, within a period of twelve weeks from the date of receipt of a copy of this Court.
4. The Writ Petition is disposed of accordingly. No costs. Consequently, connected Miscellaneous Petition is also closed.
22.09.2016 Index:Yes/No tsi To Joint Secretary (TEL) 122B-C, Sastri Bhavan, New Delhi.
W.P.No.33247 of 2016