SAMBHU NATH MANDAL Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) Heard the parties.

(2.) Though this Writ Petition has been filed under Article 226 of the Constitution of India with several prayers but the petitioner, abandons the original prayers made in the writ petition and modifies his prayer and submits that the respondent No.1 be directed to consider the representation of the petitioner in accordance with law by a reasoned and speaking order within a reasonable time to be fixed by this Court.

(3.) Learned counsel for the respondents has no serious objection.