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Judgment
6 paragraphs · 238 wordsHarpreet Singh Brar, J
The present civil writ petition has been filed under Articles 226/227 of the Constitution of India for issuance of a writ in the nature of MANDAMUS directing the respondents to grant compassionate appointment to the petitioner to the post of peon cum chowkidar in the respondent-Society which has been lying vacant after the death of the father of the petitioner who died in harness.
Learned counsel for the petitioner submits that he would be satisfied if the representation (Annexure P-7) of the petitioner is decided by respondent No.5 by passing a speaking order in a time bound manner.
Learned State counsel, appearing on advanced notice, submits that he has no objection in case a direction is issued to respondent No.5 for time-bound consideration and decision of the representation of the petitioner by passing a speaking order.
Therefore, in view of the limited prayer made by learned counsel for the petitioner, respondent No.5 is directed to consider the representation (Annexure P-7) of the petitioner and pass a speaking order, after affording her an opportunity to be heard, within a period of 03 months from the date of receiving a certified copy of this order. Further, the decision taken thereof shall be conveyed to the petitioner. Needless to say, if the petitioner is found entitled to the relief sought, the same shall be granted forthwith by respondent No.5.
Disposed of, accordingly.