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Judgment
6 paragraphs · 180 wordsAnupinder Singh Grewal, J
The petitioner is seeking a direction to the respondents to grant him compassionate appointment.
Learned counsel for the petitioner submits that the father of the petitioner had expired while he was working as a Salesman in the Society. He also submits that the petitioner is entitled to compassionate appointment in terms of the policy/instructions applicable to the respondents. He has sent a representation (Annexure P19) in this regard to the Registrar, Cooperative Societies, Punjab (respondent No. 2) on 16.01.2020, but no action has been taken thereon. He further submits that respondent No. 2 may be directed to consider and decide the representation (Annexure P19).
Issue notice to the respondents.
At the asking of the court, Mr. Abhay Pal Singh Gill, DAG, Punjab, accepts notice on behalf of respondents No. 1 to 4.
Heard. The petition is disposed of with a direction to respondent No. 2 to consider and decide the representation dated 16.01.2020 (Annexure P19), in accordance with law, within a period of three months from the date of receipt of certified copy of this order.