(1.) It is submitted by Mr. Atanu Banerjee, appearing for the petitioner that petitioner's claim is fully covered by the judgment dated 22.8.2006 passed in W.P.(S) No. 742 of 2004 of Satyandra Kumar Dubey V/s. The State of Jharkhand and others affirmed by this Court in L.P.A. No. 515 of 2006 on 23.11.2006.
(2.) Accordingly, petitioner made representation which has been referred by the Deputy Commissioner, Hazaribagh to the Secretary of the Finance Department, State of Jharkhand, Ranchi by letter dated 26.9.2008 asking guidelines in the facts and circumstances of this case, but petitioner has not received any order in this regard as yet. Mr. Dubey, learned State counsel submitted that in the absence of counter affidavit, he is not in a position to accept/controvert the statements mad in the writ petition. It is to be seen whether petitioner's claim is fully covered or not.
(3.) In the circumstances, petitioner, by way of representation, will furnish a copy of this writ petition before the Secretary, Finance Department-respondent no. 2 who will look into the matter. If he finds that petitioner's claim is fully covered by the said judgment, he will issue necessary orders to the Deputy Commissioner, Hazaribagh for doing the needful. If he finds that petitioner's claims/part of it are not covered by the said judgment, he will communicate the reasons thereof to the petitioner. This exercise should be completed as early as possible and preferably within six weeks from the date of receipt of such representation.