RAGHU NANDAN MAHTO Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) Learned counsel appearing for the petitioners has submitted that though the petitioner No. 1 possess valid certificate of T.E.T. but inadvertently he could not produce the said certificate before the authorities and it appears that due to which the petitioner No. 1 has not been offered appointment. He has further submitted that petitioners have made representation on 30th August, 2012 however, said representation of the petitioners has not been decided by the authorities as yet. He has further submitted that the writ petition may be disposed of with direction to the respondents to decide the representation dated 30th August, 2012 of the petitioners within a reasonable time. The prayer as made by the learned counsel for the petitioners, is granted.

(2.) The respondents are directed to decide the representation of the petitioners within a period of six weeks from the date of production of copy of this order. The petitioners would be at liberty to produce such certificate and materials, in support of their claim before the authorities, which are available to them.

(3.) Needless to say that representation of the petitioners should be decided by a speaking order and it should be communicated to the petitioners thereafter, within a period of two weeks. The writ petition is disposed of.