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Judgment
6 paragraphs · 171 wordsAnupinder Singh Grewal, J
Learned counsel for the petitioner submits that the father of the petitioner, who was working as a Peon, had expired on 08.01.2020. The petitioner would be entitled to compassionate appointment in terms of the policy dated 21.11.2002 which is applicable to the respondents. A copy of the policy is at Annexure P-7. He also submits that similarly situated employees have already been given appointments on compassionate grounds. A copy of the order is at Annexure P-10. The petitioner has sent a representation dated 02.06.2021 (Annexure P-17) in this regard to the respondents but the same has not been decided so far.
Issue notice to the respondents.
At the asking of the Court, Mr. T.P.S. Chawla, DAG, Punjab, accepts notice on behalf of the respondents.
Heard.
The petition is disposed of with a direction to respondent No.1 to consider and decide the representation dated 02.06.2021 (Annexure P-17) in accordance with law within a period of three months from the date of receipt of certified copy of this order.