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    K.Paneer Selvam 7767 v. the State of Tamil Nadu

    Mr.L.S.M.Hasan Fizal, learned Government Advocate takes notice on behalf of the respondents and submits that the third respondent will pass appropriate orders on the representation dated 31.08.2021 of the petitioner within a period of twelve weeks from the date of receipt of a copy of this order.

    2. Recording the same, this writ petition is disposed by directing the third respondent to consider the representation of the petitioner and pass appropriate orders within a period of twelve weeks from the date of receipt of a copy of this order in accordance with law and on merits. The third respondent may also factor the order dated 26.09.2020 passed in favour of one P.Shanmugaraja who appears to be similarly placed person like the petitioner herein. No costs. 20.10.2021 Index: Yes/ No Internet : Yes/No Speaking/Non-speaking Order rgm/arb http://www.judis.nic.in 1.The Principal Secretary, Government of Tamil Nadu, Home Department, Secretariat, Chennai - 600 009. 2.The Chairman, Tamil Nadu Uniformed Services Recruitment Board, Old COP Office Campus, Pantheon Road, Egmore, Chennai - 600 008. 3.The Director, Fire and Rescue Department, No.17, Rukmini Lakshmipathy Salai, Egmore, Chennai - 600 008. http://www.judis.nic.in C.SARAVANAN, J. rgm/arb 20.10.2021 http://www.judis.nic.in

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    K.Paneer Selvam 7767 v. the State of Tamil Nadu
    (Oct 20, 2021)