D.N.PATEL - (1.) LEARNED counsel for the petitioner submitted that suffice it will be for disposal of the writ petition, if a direction is given to respondents to treat this writ petition as a representation and to decide the same within stipulated time, in accordance with law, after giving an opportunity of being heard to the petitioner or to his representative.
(2.) I have heard learned counsel for the respondents, who has submitted that they have no much objection, if such a direction is given by this Court to the respondents to decide the representation, in accordance with law, within the stipulated time. In view of the aforesaid submissions, I hereby direct respondent no. 3 or such other competent authority of the respondents to treat this writ petition as a representation and to decide the same, in accordance with law, rules, regulations, policies and enforceable Government orders, applicable to the petitioner, after giving adequate opportunity of being heard to the petitioner or to his representative, as expeditiously as possible and practicable, preferable within a period of sixteen weeks from the date of the receipt of a copy of an order of this Court. If the decision is taken in favour of the petitioner, the benefit shall be given to the petitioner, within further period of two weeks, thereafter.
(3.) IN view of the aforesaid directions, this writ petition stands disposed of.;