Alim Shaikha vs Union Of India & Others

Akhil Kumar Srivastava, Member J

Heard.

This Original Application has been filed the applicant against the inaction on behalf of the respondents whereby representation dated 20.01.2019 (Annexure A-8) has not been decided yet.

The facts of the case are that the father of the applicant died on 24.07.2015 while on service. The applicant submitted an application for grant of compassionate appointment. It is submitted that the applicant’s mother had applied before Civil Court Harda for getting retiral dues. Vide order dated 27.07.2018 the order was passed and succession certificate was issued in favour of mother of the applicant. The mother of the applicant has submitted an application for grant of compassionate appointment vide Annexure A/8. The applicant submitted all necessary documents asked by the respondents vide letter dated 18.03.2019 (Annexure A/9).

At this stage, learned counsel for the applicant submits that the applicant will be satisfied if the respondents are directed to decide applicant’s representation for grant of compassionate appointment vide letter dated 20.01.2019 (Annexure A/8) in a time bound manner.

Learned counsel for the respondents submits that he has no objection if the Original Application is disposed of as per law in above manner.

This Tribunal has considered the matter and is of the view that natural justice will be met if the competent authority of the respondents is directed to decide the applicant’s representation for grant of compassionate appointment vide letter dated 20.01.2019 (Annexure A/8) in a time bound manner.

Resultantly, the competent authority of respondents is directed to decide the applicant’s representation for grant of compassionate appointment vide letter dated 20.01.2019 (Annexure A/8), if not already decided, within a period of 90 days after receiving the copy of this order.

Needless to say that the respondents shall pass the reasoned and speaking order. Respondents shall also deal with all the contentions raised in the representation dated 20.01.2019 (Annexure A/8).

With these observations, this Original Application is disposed of at admission stage itself.

However, is it made clear that this Court has not commented anything on the merits of the case.