MAGAN MAHATO Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) Learned counsel for the petitioner has submitted that suffice it will be for disposal of the present writ petition, if a direction is given to respondent no. 5 to treat this writ petition as a representation and to decide the grievances ventilated in this petition, in accordance with law, within the stipulated time, given by this Court.

(2.) Learned counsel for the respondents has submitted that they have no much objection, if such direction is given to respondent no. 5, to decide the representation, within stipulated time, in accordance with law.

(3.) In view of these submissions, I hereby, direct respondent no. 5 to treat this writ petition as a representation and to decide all the grievances ventilated in the petition, within a period of sixteen weeks, from the date of receipt of a copy of an order of this Court, in accordance with law, rules, regulations, policies and enforceable Government orders, applicable to the petitioner, after giving an opportunity of being heard to the petitioner or to his representative. If the decision is taken in favour of the petitioner, the amount legally payable to the petitioner alongwith statutory interest shall be paid, within further period of four weeks, thereafter.