DINESH CHANDRA MAHTO Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) Learned counsel for the petitioner submitted that suffice it will be for disposal of this writ petition, if a direction is given to respondent no. 2, to decide the representation, preferred by the petitioner as well as one more representation, which is at Annexure4 to the memo of this writ petition, in accordance with law, within stipulated time, as given by this Court.

(2.) I have heard learned counsel for the respondents, who has submitted that they have no much objection, if such a direction is given to respondent no. 2 to decide the claim of the petitioner, as ventilated in this writ petition, in accordance with law, within the stipulated time as given by this Court.

(3.) In view of this submission, I hereby, direct respondent no. 2 to decide the representation, preferred by the petitioner as well as representation at Annexure 4 to the memo of the present petition, in accordance with law, rules, regulations, policies and the Government enforceable orders, applicable to the petitioner, as expeditiously as possible and practicable, preferably within a period of sixteen weeks from the date of receipt of a copy of the order of this Court, after giving an adequate opportunity of being heard to the petitioner or to his representative and if the benefit is to be extended to the petitioner, the same will be extended within a further period of two weeks, after the decision is taken.