Anubha Rawat Choudhary, J. - (1.) Heard Mr. Rahul Gupta, counsel appearing on behalf of the petitioners.
(2.) Heard Mr. A.K. Yadav, counsel appearing on behalf of the respondents.
(3.) This writ petition has been filed for the following reliefs:- "(i) For setting aside the order dated 14.12.2006 passed by respondent no. 2 by which the application preferred on behalf of the petitioners concerned under Bihar State Financial Corporation OTS Scheme 2006 has been rejected. (ii) For a direction upon the concerned respondent(s) to accept the petitioner's application and settle dispute/Claim under Bihar State Financial Corporation OTS Scheme 2006 and direct the respondents to consider the same, and the respondents may also be directed not to take any coercive action as against this petitioner till the disposal of the present case, since the proprietor of firm is handicapped poor beneficiary, till today petitioner paid more than Rs. 63000/- for Rs. 15,800/- i.e. financed amount. (iii) Farther prayer has been made for a direction upon the concerned respondent to consider the case of this petitioner sympathetically also on the fact that out of Rs. 50,000/- of sanctioned amount only Fifteen thousand and odd had been issued/disbursed to him and only due to inaction the petitioner was unable to start his unit and since beginning he had tried to resolve the issue in view of the earlier order passed by this Hon'ble Court, the petitioner has approached the authority time and again but no positive action has been taken." ;