Ramesh Kumar Merathia, J.
I.A. No. 3642 of 2009:
1. This I.A. has been filed for amendment of the main writ petition.
2. Heard.
3. The amendment is allowed and it will form part of the main writ petition.
4. I.A. No. 3642 of 2009 stands disposed of.
W.P. (C) No. 3952 of 2008:
5. It is submitted that the Petitioners being the villagers were given work under Sampurn Gramin Rojgar Yojna and out of Rs. 91000/-, Rs. 68,000/-and odd has been paid, leaving the balance of Rs. 23,000/-and odd, which has not been paid inspite of repeated representations.
6. State counsel submitted that in the absence of counter affidavit, he is not in a position to controvert or accept the statements made in the writ petition. However, he submitted that if the Petitioners make a fresh representation, the matter can be looked into by the authorities concerned.
7. In the circumstances, the Petitioners are permitted to make a fresh representation before the Deputy Commissioner, Palamau (respondent No. 2). If any amount is found payable, the same should be paid to the Petitioners. If it is found that the Petitioners are not entitled to any amount, the reasons thereof should be communicated to them. This exercise should be completed within four weeks from the date of receipt of such representation.
8. It is made clear that this Court has not gone into the merits of the claim of the Petitioners.
9. With these observations and directions, this writ petition is disposed of.
