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Judgment
10 paragraphs · 217 wordsAnupinder Singh Grewal, J
CM-8991-2022
This application is for placing on record Annexure P-12 i.e. Scheme for compassionate appointment-2022.
Heard. For the reasons stated in the application, the same is allowed and Annexure P-12 is taken on record subject to all just exceptions.
Main case
Learned counsel for the petitioner submits that the father of the petitioner, who was working as Meter Reader, had expired on 16.09.2016. The petitioner had preferred an application seeking appointment on compassionate ground on 04.10.2016. His case had already been recommended by the Additional Superintendent Engineer on 11.10.2018 (Annexure P-4) but no action has been taken till date. He also submits that the petitioner has sent a legal notice dated 15.03.2019 (Annexure P-9) in this regard to the respondents who may be directed to consider and decide the same in a time bound manner.
Issue notice to the respondents.
At the asking of the Court, Mr. T.P.S. Chawla, DAG, Punjab, accepts notice on behalf of respondents No.1 to 5.
Heard.
Without expressing anything on the merits of the case, the petition is disposed of with a direction to respondent No.2 to consider and decide the legal notice dated 15.03.2019 (Annexure P-9) in accordance with law within a period of four months from the date of receipt of certified copy of this order.