- (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.;