Petition filed under Article 226 of the Constitution of India praying for issue of Writ of Mandamus to consider the representation of the petitioner dated 20.11.2009 and 03.05.2010 and to provide appropriate percentage of reservation in this reservation of 20% granted to the Most Backward Classes and others.
Sanjay Kishan Kaul, C.J:— The learned counsel for the petitioner states that in terms of the G.O (Ms) No. 35, Backward Classes, Most Backward Classes and Minorities Welfare (BCC) Department, dated 21.03.2012, the issue raised in the writ petition was referred to the Tamil Nadu Backward Classes Commission. He submits that as per the information received by him, the report has been submitted.
2. The respondents, may, thus, inform the petitioner about the receipt of the report, if any and the decision taken on the same, if any within one month from today.
3. The writ petition is disposed of accordingly. No costs.