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Judgment
Akhil Kumar Srivastava, Member J
Heard.
This Original Application has been filed the applicant against the inaction on behalf of the respondents whereby representation has not been decided.
The facts of the case are that the father of the applicant was working as MTS with the respondent department, died while in service on 29.08.2021 (Annexure A/2). The applicant applied for compassionate appointment for which her brother and sisters have given consent or NOC and executed affidavits. The applicant submitted a detailed affidavit regarding dependency on her father vide Annexure A/6. The applicant submitted her application along with documents to the respondents. The respondent No.3 vide communication dated 30.06.2021 (Annexure A/1) informed the applicant that the documents submitted by her is not sufficient to prove that she was completely dependent upon her father Late Shri Mata Prasad Gour at the time of his death.
Learned counsel for the applicant submitted that this Original Application may be disposed of by granting liberty to the applicant to file a comprehensive representation in the matter. On such representation, the competent authority of the respondents may be directed to consider and decide it within a timeframe.
On the other hand, learned counsel for the respondents appearing on advance copy of the Original Application submits that he has no objection if this Original Application is disposed of in above terms.
In view of the above submissions made by the learned counsel for the parties, this Original Application is disposed of, without commenting on the merits of the case, with liberty to the applicant to file a comprehensive representation supported by necessary documents within a period of 15 days. On such representation being filed, the competent authority of the respondents shall consider and decide it, by a reasoned and speaking order, within a period of 90 days from the date of submission of such representation.