SANYUKTA KUMARI JHA Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) Learned counsel appearing for the petitioner submits that though the petitioner has made representations on 14.2.2013 and 21.5.2013, till date, those have not yet been decided by the respondents: He further submits that this writ petition may be disposed of giving a direction to the respondent No. 4 to decide the representations of the petitioner. Learned counsel appearing for the respondents has no objection.

(2.) Permission, as prayed for, is granted.

(3.) Accordingly, this writ petition is disposed of by giving a direction to the respondent No. 4 to decide the representations dated 14.2.2013 and 21.5.2013 of the petitioner within six weeks from the date of production of a copy of this order. The petitioner would be at liberty to produce all other materials/documents on which she intends to rely and the respondent No. 4 is directed to decide the claim of the petitioner by a reasoned order, specifically dealing with each and every contention of the petitioner. A copy of the reasoned order may be communicated to the petitioner at the present postal address within a further period of two weeks.