D.N. Patel, J. - (1.) COUNSEL for the petitioner submitted that suffice it will be for disposal of this writ petition, if a direction is given to respondent no. 4, to treat this writ petition as a representation as well as an application for issuing caste certificate, as prayed in this writ petition, in accordance with law, within stipulated time, as given by this Court. Necessary fees etc. will be paid by the petitioner, as assured by the counsel for the petitioner.
(2.) I have heard counsel for the respondents, who has submitted that they do not have much objection, if such a direction is given to respondent no. 4 to treat this writ petition as a representation as well as an application for issuing caste certificate, as prayed in this writ petition, in accordance with law, within the stipulated time, as given by this Court. Necessary fees etc. will be paid by the petitioner, as assured by the counsel for the petitioner. In view of the aforesaid limited submissions, I hereby, direct respondent no.4 to treat this writ petition as a representation as well as an application for issuing caste certificate, as prayed in this writ petition, in accordance with law, rules, regulations, policies and Government enforceable orders, applicable to the petitioner as expeditiously as possible and practicable, preferably 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.
(3.) IN view of the above directions, this writ petition is disposed of.;