Jharkhand High Court
Viveka Nand Tiwari @ Swami Viv vs State Of Jharkhand & Ors on 9 September, 2011
Author: D. N. Patel
Bench: D. N. Patel
IN THE HIGH COURT OF JHARKHAND AT RANCHI
W.P. (S) No. 3271 of 2011
Viveka Nand Tiwari @ Swami Viveka Nand Tiwari ... Petitioner
Versus
The State of Jharkhand and others ... ... ... Respondents
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CORAM: HON'BLE MR. JUSTICE D. N. PATEL
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For the Petitioner: Mr. Amit Kumar Tiwari
For the Respondents: J.C. To Sr. S.C.I
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th
02/Dated:9 September, 2011
1) Counsel for the petitioner submitted that suffice it will be for
the disposal of this writ petition, if a direction is given to respondent No. 5 - The Regional Deputy Director of Education, Palamau, to treat this writ petition as a representation and decide the grievances ventilated in this writ petition with regard to reinstatement of the petitioner on the post of peon, in accordance with law, within stipulated time, as given by this Court.
2) I have heard counsel for the respondents, who has submitted that they have no much objection, if such a direction is given to respondent no. 5 to treat this writ petition as a representation and decide the grievances ventilated in this writ petition in accordance with law, within the stipulated time, as given by this Court.
3) In view of these submissions, I hereby, direct respondent no.5 to treat this writ petition as a representation and decide the grievances ventilated in this petition with regard to reinstatement of the petitioner on the post of peon, in accordance with law, rules, regulations, policies and Government enforceable orders, applicable to the petitioner as expeditiously as possible and practicable, preferably within a period of sixteen weeks, from the date of receipt of a copy of an order of this Court, after giving an adequate opportunity of being heard to the petitioner or to his representative.
4) In view of the above directions, this writ petition is disposed of.
(D. N. Patel, J) Manoj/cp.2