Ravi Malimath, J.:— Government Advocate accepts notice for the respondents.
2. The plea of the petitioner is in respect of the representations made by him. The 3 respondent has not considered any of his requests. Hence, the instant petitions, seeking for a writ of mandamus to consider the representations.
3. Learned Government Advocate submits that a meeting is likely to be convened shortly and appropriate orders would be passed.
4. In view of the submission made, writ petitions are allowed. Respondent No. 3 is directed to pass appropriate orders on the representations made by the petitioner, within a period of eight weeks from the date of receipt of a copy of this order.