S.J.MUKHOPADHAYA, J. - (1.) IT is stated that Mr. Rajiv Kumar, the counsel for the petitioner has joined the Jharkhand Judicial Service. Mr. Anil Kumar files Vakalatnama on behalf of the petitioner.
(2.) IT is accepted and be kept on the record. The writ petition has been preferred on behalf of Akhil Bhartiya Adivasi Vikas Parishad. through its Secretary. Dr. Laxman Oraon tor commanding the Respondents to take decision qua release of grant immediately and forthwith, taking into consideration the report of Respondent No. 2 without being prejudiced by the insinuations made by Respondent No. qua affairs of the society.
(3.) THE counsel for the Respondents made preliminary objection as Dr. Laxman Oraon, on behalf of the present Society earlier moved before this Court in W.P. (C) No. 5228 of 2001 for same relief, wherein the court did not choose to allow the prayer, vide its order dated 12th October, 2001 which reads as follows: This application has been preferred by the petitioner for a direction on the respondents not to discriminate in the matter of grant of aid to the Akhil Bhartiya Adlvasl Vikas Parishad. Admittedly no person has any right to have aid from the State tilt specific policy decision is framed by the competent authority. In the aforesaid background, relief, as sought for, can not be granted by this Court under Article 226 of the Constitution of India. If the petitioner had been discriminated vis -a -vis those, who are similarly situated, may bring the matter to the notice of the Secretary, Ministry of Tribal Affairs. Government of India, New Delhi, who is expected to decide the claim by a reasoned order, preferably within four months from the date of filing of such representation. The writ petition stands disposed of accordingly.";