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Judgment
10 paragraphs · 264 wordsAlok Kumar Verma, J
Present Petition has been filed under Article 226 of the Constitution of India with the following prayers:-
“(i) To issue a writ, order and direction in the nature of Mandamus directing and commanding the Respondents to consider the case of the petitioner for releasing Rs. 3,00,000/- in favor of the petitioner under the Building and other construction workmen (Regulation of employment and conditions of service) scheme without any technical objection.
(ii) To issue any other writ order or direction, which this Hon’ble High Court may deem fit and proper in the facts and circumstances of the case.
(iii) To Award cost of the petition to the petitioner.“
Heard Mr. B.S. Koranga, learned counsel for the petitioner, Mr. V.D. Bisen, learned Standing Counsel for the State and Mr. Rahul Consul, learned counsel for respondent no. 2.
Mr. B.S. Koranga, Advocate has requested to decide the present Writ Petition directing the respondent no. 2 to decide the petitioner’s application (Annexure No. 4 to the Writ Petition).
Mr. Rahul Consul, Advocate, has sought six weeks’ time to decide the said application of the petitioner.
With the consent of learned counsel for the petitioner and learned counsel for respondent no. 2, present Writ Petition (No. 3078 of 2023) is being decided directing the respondent no. 2 to decide the said application (Annexure No. 4 to the Writ Petition) by a speaking order as per law within six weeks’ from today.
It is made clear that this Court has not expressed any opinion on the merit of the case.