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Judgment
In the instant writ petition, the petitioner has sought for a direction upon the respondents to forthwith implement the National Scheme, namely,
National Handicapped Rehabilitation Programme in the district of East Singhbhum, which has been stopped by respondent no.3, though the same
has been approved by Social Welfare Department, Government of India since the purpose of the scheme is for welfare of the Handicapped
persons in the district. The petitioner has further prayed for quashing the letter dated 05.06.2006 issued by respondent no.3, whereby respondent
no.3 directed all the Block Development Officers not to take work from Multipurpose Rehabilitation Worker in the district of East Singhbhum.
A counter affidavit has been filed on behalf of respondent no.2, whereby vide Annexure-A, the Government of India, Ministry of Social Justice
and Empowerment has written a letter to Secretary, Social Welfare Department, Government of Jharkhand, Ranchi for sending the proposal for
grant-in-aid, along with requisite documents and the quarterly progress report. Vide Annexure-B to the said affidavit, the Secretary, Social
Welfare Department, Govt. of Jharkhand, Ranchi has written letters to respondent nos.2 & 3 for sending suitable recommendation, as has been
communicated vide Annexure-A to the said affidavit.
During course of hearing, learned counsel for the petitioner submits that if liberty would be given to the petitioner to file fresh representation
before respondent no.3-Deputy Commissioner, East Singhbhum, Jamshedpur, his grievance shall be redressed.
Learned counsel for the State does not dispute the prayer made by the petitioner.
In view of limited grievance of the petitioner and without delving into the merit of the case, this writ petition stands disposed of with liberty to the
petitioner to file a fresh representation annexing the relevant documents along with the order of this Court before respondent no.3 within four
weeks from today. On receipt of such representation, the said respondent shall do well to consider the case of the petitioner and pass appropriate
order in accordance with law within 12 weeks thereafter and the result thereof shall be communicated to the petitioner.