R.K. Merathia, J. - (1.) IT is submitted on behalf of petitioners that these writ petitions can be disposed of in terms of order dated 14.3.2008 passed in W.P.(C) No. 6903 of 2007.
(2.) THE grievance of the petitioners in these writ petitions is that they were allotted some work under Sampoorna Rojgar Yojna and in spite of completion of work allotted to them, only part payment has been made. In the circumstances, these writ petitions are being disposed of by giving liberty to the petitioners to file fresh representations before the Deputy Commissioner, Garha (Respondent No. 2) stating their claim and grievance in details along with supporting documents, if any, within a period of three weeks from today. If such representations are filed by the petitioners within the aforesaid period, the Deputy Commissioner, Garhwa (Respondent No. 2) shall consider the claim and grievance of the petitioners and pass reasoned order within a period of eight weeks from the date of filing such representations. it goes without saying that if any amount is found payable to the petitioners, the same shall be paid to them without any further delay. If any claim/part of it is not found payable, reasons thereof should be communicated to the petitioners within the aforesaid period.
(3.) IT is made clear that this Court has not gone into the merit of the claims of the petitioners.;