RAJSUKH PARAN HANSH RAJ BHAGAT KESHRI S/O LATE RAJENDRA PRASAD KESHRI Vs. THE STATE OF BIHAR AND OTHERS

JUDGEMENT

(1.) Learned counsel for the petitioners submits that in view of the letter No. 5411 dated 19.6.2015, the writ petition may be disposed of with a direction to the respondents to examine the case of the petitioners and pass appropriate order as per the decision of the State Government contained in letter No. 5411 dated 19.6.2015.

(2.) In view of the above, the writ petition is disposed of with a direction to the respondents to examine the case of the petitioners in the light of the letter No. 5411 dated 19.6.2015 and extend the benefit which is admissible in terms of the said letter, if not granted within a maximum period of three months from the date of receipt/production of a copy of this order.

(3.) It is made clear that this Court has not expressed any opinion on the merit of the claim of the petitioner. It is for the respondents to examine and decide the same in the light of the letter No. 5411 dated 19.6.2015.