PAWAN RAM 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. 2 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. 2 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.) IN view of the aforesaid directions, this writ petition is disposed of.