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Judgment
8 paragraphs · 262 wordsOm Prakash VII, Member (J)
Learned counsel for the applicant states that in the instant OA, the father of the applicant Late Ram Asre died on 04.02.2019 while he was in service. Thereafter, the applicant moved a representation on 17.08.2021 before the Divisional Railway Manager, North East Railway, Lucknow (Respondent No. 2) (Annexure A-2) seeking appointment on compassionate grounds.
At this stage, learned counsel for the applicant made a statement at the Bar that the representation of the applicant dated 17.08.2021 (Annexure A-2) is still pending before the respondent no. 2 and the applicant would be satisfied if the said respondent is directed to consider and decide his representation dated 17.08.2021 in the time bound manner.
On the other hand, learned counsel for the respondents vehemently opposed this OA.
However, in view of the limited prayer made by the learned counsel for the applicant, this OA is disposed off with a direction to the Divisional Railway Manager, North East Railway, Lucknow (Respondent no. 2) / the competent authority amongst the respondents to decide the representation of the applicant dated 17.08.2021 (Annexure A-4 of OA), by way of a reasoned and speaking order within a period of two months from the date of receipt of certified copy of the order. The order so passed on the representation of the applicant shall be communicated to him forthwith.
With the above direction, the OA is disposed off.
No order as to costs.
It is made clear that no opinion has been expressed on the merits of the case.