- (1.) THE present interlocutory application has been preferred for substitution of the original petitioner, namely, Bishwanath Prasad as he expired on 19th February, 2011 and, therefore, it is prayed that name of the applicant Sri Anjani Kumar Srivastava is permitted to be joined as substituted petitioner. He is the brother of the original petitioner. THE wife of the original petitioner has also expired and original petitioner has no issue. 2.In view of the aforesaid facts, this interlocutory application is allowed. 3.Amendment shall be carried out in the original writ petition by red ink, during course of the day. 4.Accordingly, I.A. No. 1468 of 2012 stands disposed of. W.P. (S) No. 7294 of 2011 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. In view of these submissions, I hereby direct respondent no. 2 (Chairman cum Managing Director, Mineral Area Development Authority, Dhanbad) 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, 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 petitioner or to his representative. If the decision is taken in favour of the present petitioner, necessary benefit of the decision will be extended to him within further period of four weeks, thereafter.
(3.) IN view of the aforesaid directions, this writ petition is disposed of.;