Calcutta High Court
C. Siva Prakash Rao vs Union Of India & Ors on 6 January, 2010
Author: Pranab Kumar Chattopadhyay
Bench: Pranab Kumar Chattopadhyay
WP 1311 of 2009
IN THE HIGH COURT AT CALCUTTA
ORIGINAL SIDE
IN THE MATTER OF :
C. SIVA PRAKASH RAO
VERSUS
UNION OF INDIA & ORS.
BEFORE :
THE HON'BLE JUSTICE PRANAB KUMAR CHATTOPADHYAY
DATE : 6th January,2010.
THE COURT :- Having heard the learned Counsel appearing for
the parties and considering the facts and circumstances of the
case, I dispose of this writ petition by directing the respondent
no. 4 to consider the grievances of the petitioner as mentioned in the representation addressed to the Hon'ble Minister being annexure P-4 of the writ petition without any further delay, but positively within a period of two weeks from the date of communication of this order after giving an opportunity of hearing to the representative of the petitioner. Needless to mention that the said respondent no. 4 will pass a reasoned order in the matter in accordance with law and communicate a copy of the same to the petitioner within a week from the date of such order.
The learned Advocate for the petitioner is directed to communicate the gist of the order together with a copy of the aforesaid representation being annexure P-4 of the writ petition to the respondent no. 4 immediately.
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However, there will be no order as to costs. All parties are to act on a xeroxed signed copy of this order on the usual undertakings.
(PRANAB KUMAR CHATTOPADHYAY,J.) skc