PRIYADARSHANI SHAHI Vs. STATE OF BIHAR

JUDGEMENT

(1.) Heard learned counsel for the parties.

(2.) After the matter was heard for some time, learned counsel for the petitioner, under instructions, states that petitioner shall be content if a direction is issued to the respondent no.3, the CEO cum State Mission Director, Bihar Rural Livelihood Promotion Society at Vidyut Bhawan, Annexe - II 1st Floor (Southern Wing) and 3rd Floor Bailey Road, Patna or any of the statutory authority to consider and decide the representation which the petitioner shall be filing within a period of four weeks from today for redressal of the grievance(s).

(3.) The petition stands disposed of in the aforesaid terms.