BHAGWAN KUMAR MAHTO Vs. STATE OF BIHAR

JUDGEMENT

(1.) Heard learned counsel for the parties.

(2.) The Hon'ble Supreme Court in D. N. Jeevaraj Vs. Chief Secretary, Government of Karnataka and Ors, (2016) 2 SCC 653, paragraphs 34 to 38 observed as under:-

(3.) After the matter was heard for some time, finding the Bench not to be agreeable with the submissions made by learned counsel for the petitioner, learned counsel for the petitioner, under instructions, states that petitioner shall be content if a direction is issued to the authority concerned i.e. respondent no. 9-Executive Engineer, North East Power Distribution Company Ltd., Saran, Chapra, 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).