Sanjay K. Agrawal, J
1. Learned counsel for the petitioner would submit that he may be allowed to make representation before the State Government for redressal of his
grievance / payment of grant in aid.
2. I have heard learned counsel for the petitioner.
3. The prayer is fair and reasonable and is accordingly allowed.
4. Be that as it may, the petitioner would be at liberty to make additional representation before the respondent No. 1 - State Government for redressal
of his grievance who, in turn, shall consider and decide the petitioner's representation expeditiously preferably within a period of three months from the
date of receipt of copy of the order.
5. With the aforesaid observation, the writ petition stands finally disposed of. No order as to cost(s).
