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Judgment
14 paragraphs · 244 wordsJITENDRA CHAUHAN, J.
This writ petition under Articles 226/227 of the Constitution of India has been filed for the issuance of a writ, in the nature of mandamus directing the
respondents to consider and decide the case of the petitioner for compassionate appointment.
Learned counsel for the petitioner states that case of the petitioner is covered by letter dated 05.10.1994 (Annexure P-6) issued by Registrar
Cooperative Societies, Punjab. The petitioner has moved representation dated 19.07.2017 (Annexure P-1) whereupon no action has been initiated.
Further, she states that at this stage she would be satisfied, if a direction is issued to respondent No.5- Assistant Registrar Cooperative Societies,
District Sangrur to consider and decide the representation dated 19.07.2017 (Annexure P-1).
Heard.
In view of the above, without adverting to the merits of the case, the present petition is disposed of with a direction to respondent No.5-Assistant
Registrar Cooperative Societies, District Sangrur to consider and decide the representation dated 19.07.2017 (Annexure P-1) within six weeks from
the receipt of the certified copy of the order. In case, on consideration, the competent authority reaches to the conclusion that the benefit claimed by
the petitioner is admissible to her, in such eventuality, the consequential relief be allowed to her, within a period of six weeks thereafter. However, in
case the competent authority feels that the relief claimed by the petitioner is not admissible to her or made out, in that case, a speaking order be
passed in the matter.