D.N. Patel - (1.) 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 made by the petitioner in this writ petition in accordance with law, within stipulated time, as given by this Court.
(2.) I have heard counsel for the respondents, who has submitted that they do not have much objection, if such a direction is given to respondent no. 2 to treat this writ petition as a representation and decide the claim made in this writ petition in accordance with law, within the stipulated time, as given by this Court. In view of the aforesaid limited submissions, I hereby, direct respondent no. 2 to treat this writ petition as a representation and decide the claim made by the petitioner in this petition. I further direct respondent no. 3 to cooperate so that certain details, which are required from respondent no. 3 by respondent no. 2, shall be supplied by respondent no. 3 to respondent no. 2 for the decision to be taken by respondent no. 2 as directed herein above. This decision will be taken in accordance with law, rules, regulations, policies 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 an order of this Court, after giving an adequate opportunity of being heard to the petitioner or to his representative.
(3.) AFTER the decision is taken in the manner aforesaid, the benefit, if any, will be extended to the petitioner within a further period of four weeks.;