D.N. Patel, J. - (1.) Having heard learned Counsel for both the sides and looking to the facts and circumstances of the case, this interlocutory application is allowed.
(2.) Amendment will be carried out in the main writ petition.
(3.) I.A. No. 2417 of 2011 is, accordingly, allowed and disposed of. 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. 3 to treat this writ petition as a representation and decide the claim of the Petitioner, 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 has submitted that they have no much objection, if such a direction is given to Respondent No. 3 to treat this writ petition as a representation and decide the claim of the Petitioner, 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. 3 (Secretary, Department of Personnel, Administration Reforms and Rajbhasha, Jharkhand, Ranchi) to treat this writ petition as a representation and decide the claims of the Petitioner which are referred to in the memo of the writ petition as well as referred in I.A. No. 2417 of 2011, 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 four 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.;