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Judgment
5 paragraphs · 182 wordsKurian Joseph, C.J.—The writ petition is filed with the following prayer:
(i) That writ in the nature of mandamus may kindly be issued directing the Respondents to consider the case of the Petitioner and give employment on compassionate grounds on Class-IV post as per the qualification of the Petitioner.
Learned Counsel for the Petitioner, in view of the change in the policy that preference is given to the widow, submits that the Petitioner''s mother may be permitted to make a representation before the first Respondent seeking the compassionate appointment.
Therefore, the writ petition is disposed of as follows. In the event of the mother of the Petitioner, who is the widow of the deceased employee, makes a representation within a period of two weeks from today along with a copy of this judgment and a copy of the writ petition, the same shall be considered by the first Respondent and appropriate action in accordance with law and justice thereon shall be taken within another two months.
The Writ Petition is disposed of, so also the pending application(s), if any.