MD ALIM ANSARI Vs. RANCHI UNIVERSITY

JUDGEMENT

(1.) LEAVE to join the State of Jharkhand (notice to be served through Secretary, Human Resources Department) as a party respondent no.6 to this writ petition is allowed. Necessary amendment shall be carried out during course of the day, in red ink.

(2.) NOTICE to the newly joined respondent no.6. Learned counsel for the State waives notice on behalf of the newly joined respondent no.6.

(3.) 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 to decide the claim of the petitioner, in accordance with law, within the stipulated time, as given by this Court.