PUNAM DEVI Vs. STATE OF JHARKHAND AND OTHERS

JUDGEMENT

(1.) Counsel for the petitioner submitted that under Article 16 of the Guidelines issued by the respondents, the appeal is tenable in law before the Deputy Commissioner Cum District Magistrate, Bokaro (respondent No.2) and, therefore, liberty may be reserved with the petitioner to prefer an appeal before respondent No.2 and the same may be directed to be disposed of as expeditiously as possible and practicable.

(2.) Counsel for the respondents has submitted that he has no much objection if this direction is given and this writ petition is disposed of.

(3.) In view of this limited submission, this writ petition is hereby disposed of giving liberty to the petitioner to prefer an appeal before the respondent No.2. If such appeal is preferred, the same will be disposed of by the appellate authority in accordance with law as expeditiously as possible and practicable.