LAKSHMI KANT MANDAL Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) Counsel for the petitioner submitted that he is not pressing this petition but let the liberty be reserved with the petitioner to prefer representation claiming the prayer made in the memo of petition before the respondents wherein the petitioner will annex the Teachers Training Certificate obtained by the petitioner and such other relevant documents upon which the petitioner is relying upon and also the evidence which will be presented before the respondents for grant of the prayer stated in the memo of petition. Fresh and new representation will be preferred with proper averments, allegations and annexures before respondent No. 2 and let a suitable direction be given to decide the claim of the petitioner in accordance with law, rules, regulations, policies and Government enforceable orders, applicable to the petitioner, within a stipulated time.

(2.) Counsel for the respondents submitted that in fact the petitioner has no legally vested right to get the prayer as stated in the memo of petition, nonetheless if the petitioner prefers any representation, the same will be decided In accordance with law.

(3.) In view of this limited submission, this petition is hereby disposed of with a liberty to the petitioner to prefer a fresh representation with proper averments, allegation and annexures before respondent No. 2 and upon receipt of such representation, respondent No. 3 will take a decision in accordance with law, rules, regulations, policies and Government enforceable orders, applicable to the petitioner as expeditiously as possible and practicable, preferably within a period of twelve weeks, from the date of receipt of the representation, after giving an adequate opportunity of being heard to the petitioner or to his representatives and if the decision is taken in favor of the petitioner, further benefit will be extended of the decision within a period of four weeks thereafter.