- (1.) In this writ petition, petitioner has prayed for issuance of an appropriate writ, order or direction, particularly a writ in the nature of certiorari to quash the order dated 21.9.2007 vide Memo No. 1485, whereby and whereunder, the Deputy Inspector General of Police, Jharkhand Armed Police, Ranchi, has rejected the claim of the petitioner for appointment on the post of constable. Further prayer has been made for issuance of a writ in the nature of mandamus commanding upon the respondents to appoint the petitioner on the post of constable with retrospective date i.e. the date from which candidates having less marks were appointed. It appears that this Court vide order dated 16.8.2007, passed in W.P.(S) No. 4188 of 2007, preferred by the petitioner, had directed the D.I.G., Jharkhand Armed Police, to dispose of the fresh representation, filed by the petitioner, within a period of eight weeks. I am informed that the order of this Court has not been complied with till date. Learned counsel for the respondents submits that they will do the needful and dispose of the representation within a period of four weeks from the date of receipt/production of a copy of this order, by a speaking order. This writ petition is, accordingly, disposed of.;