VIBHA SINHA Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) Learned counsel for the petitioner submitted that the petitioner will prefer a fresh representation before respondent no.1 and let a direction be given to the Secretary, Co-operative Department, so as to decide the representation of the petitioner, within the stipulated period, in accordance with law and after giving an adequate opportunity of being heard to the petitioner or to her representative.

(2.) Learned counsel for the respondents has no much objection if such a direction is given and it is stated by the learned counsel for the respondents that if a representation is preferred by the petitioner, the same will be decided in accordance with law.

(3.) In view of the aforesaid submission, if the petitioner prefers a representation before the Secretary, Co-operative Department, within a period of three weeks from today, I hereby direct the Secretary, Cooperative Department, to decide the representation, in accordance with law, rules, regulations, policies and the government enforceable orders, after giving an adequate opportunity of being heard to the petitioner or to her representative, as expeditiously as possible and practicable, within a further period of sixteen weeks thereafter and if the benefit is to be given to the petitioner, the same will be paid to the petitioner within a period of two weeks thereafter.