SHANTI BHUSHAN Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) The instant writ application has been filed by the petitioners for the following reliefs:

(2.) During course of argument, learned counsel for the petitioners submits that if the respondents be directed to pass an order on the representation which is pending since 2020 itself; then the grievance of these petitioners can be redressed.

(3.) Mr. M. K. Roy, learned counsel for the respondents submits that it would be better if the petitioners file a fresh joint representation, then the same will be disposed of in accordance with law and applicable rules and regulations.