D.N. Patel - (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. In view of these submissions, I hereby direct respondent No. 2 (The Principal Chief Conservator of Forest, Jharkhand, Ranchi) 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. Respondent No. 2 will also consider Annexure - 2 to the memo of the petition. Moreover, it will also keep in mind by respondent No. 2 that it is alleged by the petitioner that he has joined the services in the year 1987 and he is entitled to get first time bound promotion after ten years of service, which is being completed in the year 1997, as per the submission made by learned counsel for the petitioner. Thus, a new policy, which is stated in the counter affidavit dated 14th August, 2002, is not applicable as per the submission made by learned counsel for the petitioner because ten years are completed in the year 1997. This aspect of the matter will be considered by respondent No. 2, in light of an order passed at Annexure -2 to the memo of the petition.
(3.) IF the decision is taken in favour of the present petitioner, necessary benefit of the decision, taken by the respondents, will be extended to him within further period of four weeks, thereafter.;