- (1.) Learned counsel for the petitioner submitted that suffice it will be for disposal of this writ petition, if a direction is given to respondent no.2 to treat this writ petition as a representation and to decide the claim of the petitioner, ventilated in this writ petition, 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 a direction is given by this Court to respondent no.2 to decide the claim of the petitioner, in accordance with law, rules, regulations and the government enforceable orders, within the stipulated time, as given by this Court.
(3.) In view of the aforesaid submissions, I hereby direct respondent no.2 to treat this writ petition as a representation and to decide the claim of the petitioner, ventilated in this writ petition, in accordance with law, rules, regulations and the government enforceable order, applicable to the petitioner, within a period of sixteen 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 petitioner or to his representative.;