SANDEEP DEOGAN Vs. STATE OF BIHAR

JUDGEMENT

(1.) The learned counsel for the petitioners submits that the petitioners would be satisfied in case, they are permitted to file a representation regarding their grievances mentioned in the writ petition, before the respondent no. 6.

(2.) Accordingly, it is directed that the petitioners may file a representation before the respondent no. 6 within a period of two weeks from today and the respondent no. 6 shall dispose of the same by a reasoned and speaking order within a period of twelve weeks thereafter considering the judgments passed by this Court in C.W.J.C. no. 6139 of 2007, which is dtd. 31/3/2011 and the one dtd. 16/8/2017 passed by the learned Division Bench of this Court in L.P.A. no. 756 of 2015.

(3.) The writ petition is disposed of on the aforesaid terms.