DUKH HARAN MANDAL 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 treat this writ petition as a representation and to decide the claim of the petitioner, ventilated in this writ petition, in accordance with law and in the light of the government resolution bearing no.10 dated 6th January, 2010, issued by the Secretary, Panchayati Raj and National Rural Employment Programme (Special Division) Department, Government of Jharkhand, Ranchi, within the 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 a direction is given by this Court to respondent no.2 to decide the claim of the present petitioner, in accordance with law, within the stipulated time, as given by this Court.

(3.) In view of the aforesaid submissions, I hereby direct respondent no.2 to treat this writ petition as a representation and to decide the claim of the present petitioner, ventilated in this writ petition, as early 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, in accordance with law, rules, regulations, policies and enforceable government orders, applicable to the petitioner, and in the light of the government resolution bearing no.10 dated 6th January, 2010, issued by the Secretary, Panchayati Raj and National Rural Employment Programme (Special Division) Department, Government of Jharkhand, Ranchi, after giving an adequate opportunity of being heard to the petitioner or to his representative. Thus, the decision will be taken by respondent no.2 in the light of the aforesaid resolution, which is for relaxation of the age up to 55 years.