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High CourtsSingle Bench(2011) 10 JH CK 0011

Rama Charan Lall, Chhotu Oraon and Sita Ram Mishra vs State of Jharkhand and Others

Jharkhand High Court · Decided on 11 October 2011

HON’BLE JUDGES
Dhirubhai Naranbhai Patel, J
CASE NUMBER
Writ Petition (S) No. 1781 of 2010

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Judgment

6 paragraphs · 345 words
1.

Learned Counsel for the Petitioners submitted that suffice it will be for disposal of this writ petition, if a direction is given to Respondent No. 1 to treat this writ petition as a representation and decide the claim of the Petitioners, by passing a detailed speaking order, in accordance with law and within stipulated time, as given by this Court.

2.

I have heard learned Counsel for the Respondents, who have 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 decide the claim of the Petitioners, by passing a detailed speaking order, in accordance with law and within stipulated time, as given by this Court.

3.

In view of these submissions, I hereby direct Respondent No. 1 (State of Jharkhand through its Secretary, Human Resources Development Department, Government of Jharkhand, Ranchi) to treat this writ petition as a representation and decide the claim of the Petitioners, by passing a detailed speaking order, in accordance with law, rules, Regulations, polices and Government enforceable orders, applicable to the Petitioner, as expeditiously as possible and practicable, preferably within a period of twelve weeks from the date of receipt of a copy of the order of this Court, after giving an adequate opportunity of being heard to the Petitioners or to their representatives.

4.

If any monetary benefit is to be extended to the Petitioners, the same will be given to them within further period of eight weeks, thereafter.

5.

It is expected from the Secretary, Human Resources Development Department, Government of Jharkhand, Ranchi that if any detail is to be sought for from the concerned University, it must have been obtained efficiently by Respondent No. 1 and henceforth it should not be pointed out that the concerned University is not giving necessary details of the Petitioner to Respondent No. 1. Equally, Ranchi University shall cooperate in the process of decision, to be taken by Respondent No. 1.

6.

In view of the aforesaid directions, this writ petition is disposed of.