Deepak Kumar Pandey vs The State Of Bihar & Ors.

Heard learned Counsel for the petitioner and learned Counsel for the State.

The present writ petition has been filed by the petitioner for issuance of appropriate writ, order or direction to the respondents to appoint the petitioner on the post of constable in place of cook in B.S.A.P.-3, Bodhgaya on compassionate ground as similarly situated person has been appointed on the post of constable and for grant of all consequential benefits.

Learned Counsel for the petitioner submits that the representation of the petitioner is pending before respondent No. 4, the Commandant, B.S.A.P.-3, Bodh Gaya, Gaya.

Learned Counsel for the State submits that counter-affidavit has been filed but it is true that representation of the petitioner has not been disposed off till date.

After hearing the parties, this Court without entering into merit or demerit of the case disposed off the writ petition directing respondent No. 4, the Commandant, B.S.A.P.-3, Bodh Gaya, Gaya, to take decision on the representation of the petitioner, in accordance with law, within 90 days from the date of receipt/production of a copy of this order.