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Ram Rakshpal Singh vs State of Jharkhand and Others

Jharkhand High Court · Decided on 14 November 2011 · Citation: (2011) 11 JH CK 0035

HON’BLE JUDGES
Dhirubhai Naranbhai Patel, J
CASE NUMBER
Writ Petition (S) No. 4722 of 2011
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Judgment

5 paragraphs · 340 words

D.N. Patel, J.—Learned counsel for the petitioner submitted that suffice it will be for disposal of the present writ petition, if a direction is given to respondent no. 1 i.e. Secretary, Human Resources Development Department, Government of Jharkhand, Ranchi, to treat this writ petition as a representation and to decide the claim of the petitioner, in accordance with law, within the stipulated time, as given by this Court.

2.

I have heard learned counsel for the respondents, who has submitted that they have no much objection, if such a direction is given to respondent no. 1 to treat this writ petition as a representation and to decide the claim of the petitioners, in accordance with law, within the stipulated time, as given by this Court.

3.

In view of the aforesaid submissions, I hereby direct respondent no. 1 i.e. Secretary, Human Resources Development Department, Government of Jharkhand, Ranchi, to treat this writ petition as a representation and to decide the claim of the present petitioner, as made out in this memo of petition, as also such other consequential reliefs, in accordance with law, rules, regulations, policies and the enforceable government orders, applicable to the petitioner, as also keeping in mind the order, which is at Annexure 5 to the memo of this petition, whereby, it has already been decided by the respondents that the petitioner is entitled to B.A. Trained scale with effect from 1.9.1993 and the petitioner is seeking monetary benefits of the decision, which has already been taken vide Annexure 5 to the memo of petition, after giving an adequate opportunity of being heard to the petitioner or to his representative, as expeditiously as possible and practicable, preferably within a period of eight weeks from the date of receipt of a copy of the order of this Court. 2.

4.

If any benefit is to be extended to the petitioner, the same will be extended to him within a further period of four weeks thereafter.

5.

This writ petition stands disposed of, in view of the aforesaid directions.