RADHA MOHAN SETH Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) 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. 3 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.

(2.) I have heard learned counsel for the respondents, who has submitted that they have no much objection, if such a direction is given to respondent no. 3 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 also direct respondent no. 5 to take appropriate decision, in accordance with law, upon receipt of papers from respondent no. 3, as expeditiously as possible and practicable within a period of four weeks, thereafter.