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Radha Singh & Others vs Union Of India & Ors

Central Administrative Tribunal · Decided on 11 November 2022 · Citation: (2022) 11 CAT CK 0024

HON’BLE JUDGES
Om Prakash VII, Member (J)
RESULT
Disposed Of
CASE NUMBER
Original Application No. 536 Of 2021
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Judgment

12 paragraphs · 345 words

Om Prakash, VII, Member (J)

1.

Shri S.M. Ali, learned counsel appearing for the applicants and Shri Chakrapani Vatsyayan, learned counsel appearing for the respondents are present.

2.

Heard learned counsel appearing for the parties.

3.

By means of the present Original Application, the applicant has sought following reliefs:-

“I. To issue order and direction to the respondents (competent Authority) to consider the case of the applicant No.2 for compassionate appointment within time bound period.

II. To pass any such and further order as deem ft in the facts and circumstances of the case.

III. Award the cost of the original application.”

4.

Learned counsel appearing for the applicant states that application for compassionate appointment is still pending before the authority concerned and no order has been passed till today. It was further argued that he would be satisfied if the original application is disposed of at this stage directing the authority concerned amongst the respondents to consider and decide the pending representation of the applicant for compassionate appointment dated 01.03.2021 (Annexure A-7 page 33) by passing a reasoned and speaking order within a limited time frame. It is also argued that the authority concerned itself has admitted that representation said to have been moved by the applicant is still pending before it for consideration.

5.

Learned counsel appearing for the respondents opposes the contention of learned counsel appearing for the applicant.

6.

In view of the limited prayer made by learned counsel appearing for the applicants, no useful purpose will be served in keeping this O.A. pending. Therefore, without entering into the merits of this case, the O.A. is disposed of with a direction to the authority concerned amongst the respondents to decide the said representation dated 01.03.2021 (Annexure A-7 page 33) made by the applicant for compassionate appointment by passing a reasoned and speaking order within a period of three months from this order and supply a copy of the same to the applicant within a period of fifteen days thereafter.

7.

O.A./536/2021 is disposed of accordingly.

8.

No order as to costs.