D.N.PATEL, J. - (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 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. 2 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. 6 to decide the claim of the petitioner in light of an order passed at Annexure 5 as well as in light of an order passed by this Court dated 8th December, 2010 in W.P. (S) No. 3858 of 2009 and, thereafter he will send necessary papers to respondent no. 2. This decision will be taken by respondent no. 6 within a period of four weeks from the date of receipt of a copy of the order of this Court. After taking decision, necessary papers of the petitioner for gratuity at enhanced rate will be sent to respondent no. 2 within a period of one week, if the decision is taken in favour of the petitioner. I also direct respondent no. 2 to treat this writ petition as a representation and decide the claim of the petitioner, in accordance with law, rules, regulations, policies and enforceable Government orders and also if any recommendation is made by respondent no. 6 and also keeping in mind Annexure 5 order passed by this Court as well as an order passed by this Court dated 8th December, 2010 in W.P. (S) No. 3858 of 2009. This decision will be taken by respondent no. 2 within a period of four weeks from the date of receipt of the recommendation from respondent no. 6. If the decision taken by respondent no. 6 and sanction by respondent no. 2 are in favour of the present petitioner, necessary amount will be released by respondent no. 2 to the Ranchi University (respondent nos. 5 and 6) and the amount will be paid to the petitioner within further period of four weeks, thereafter.;