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Judgment
Anoop Chitkara, J
The father of the petitioner who is working as T-mate with the respondent/Board met with an accident while on duty and suffered serious injuries. The petitioner in the year 2018, applied for compassionate appointment on medical grounds as the condition of his father did not improve even after 13 years of treatment, but till date nothing has been done by the respondents in this regard. Hence the present petition to issue directions to the respondents to consider his case for compassionate appointment.
Notice. Mr. Vikrant Thakur, learned Counsel appears and waives service of notice on behalf of the respondents.
In view of the nature of the order, we propose to pass, no response is required from the respondents.
Having gone through the contents of the petition and the submissions made by learned counsel for the parties, this writ petition is disposed of with liberty to the petitioner to make a fresh representation to the respondent/authorities, within two weeks from today. On receipt of such representation, the respondent/authorities shall decide the same and pass appropriate orders, within two months thereafter. Pending application(s), if any, are closed.
Copy dasti.