- (1.) NO one appears on behalf of the petitioner.
(2.) THIS writ petition has been filed for a direction on the respondents to issue Vikash Pustika to the petitioner and grant benefits under current rehabilitation policy. It is further said that a representation was filed but no order passed thereon has been received by the petitioner. Counsel for the State submitted that in absence of counter affidavit, he is not in a position to accept or controvert the statements made in the writ petition. In the circumstances, petitioner is permitted to make a fresh representation before the concerned respondents. If petitioner is entitled to any relief, the same should be given to him. If he is not found entitled to the reliefs claimed/part of it, reasons thereof should be communicated to him. This exercise should be completed as early as possible and preferably within three months from the date of receipt/production of a copy of this order.
(3.) IT is made clear that this Court has not gone into the merits of the claim of the petitioner. With these observations and directions, this writ petition is disposed of.;