BENNADETTE AIND Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) Looking to the seriousness of the matter, I hereby request Mr. Ajit Kumar, learned Additional Advocate General, to appear in this matter as Amicus Curiae. He has accepted the request and has appeared in this matter upon request of the Court as Amicus Curiae.

(2.) 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. 1 to treat this writ petition as a representation and decide the claim of the petitioner, by passing a detailed speaking order, in accordance with law and within stipulated time, as given by this Court.

(3.) I have heard learned counsel for the respondents, who have submitted that they have no much objection, if such a direction is given to respondent No. 1 to treat this writ petition as a representation and decide the claim of the petitioner, by passing a detailed speaking order, in accordance with law and within stipulated time, as given by this Court.