PANCHANAN CHAUDHARY Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) 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 decide the grievances ventilated in this writ petition, by passing a detailed speaking order, in accordance with law, within stipulated time, as given by this Court.

(2.) I have heard counsel for the respondents, who has submitted that they have no much objection, if such a direction is given to respondent no. 2 to treat this writ petition as a representation and decide the grievances ventilated in this writ petition, by passing a detailed speaking order, in accordance with law, within the stipulated time, as given by this Court.

(3.) In view of these submissions, I hereby, direct respondent no. 2 to treat this writ petition as a representation and decide the grievances ventilated in this petition, by passing detailed speaking order, in accordance with law, rules, regulations, polices and 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 an order of this Court, after giving an adequate opportunity of being heard to the petitioner or to his representative and if the decision is taken in favour of the petitioner, the same shall be extended within further period of two weeks, after the decision is taken.