Raman Kumar vs State Of H.P And Others

Ajay Mohan Goel, J

When this case was taken up for consideration, learned counsel for the petitioner submitted that interest of justice will be served in case a direction is issued to the respondents to take a final call to the representation, which has been filed by the petitioner praying for grant of compassionate appointment after the death of his father, who died in harness.

Learned Additional Advocate General submits that when representation of the petitioner was considered, certain shortcomings were found in the same and they were accordingly pointed out to the petitioner, who rather than removing the same, rushed to the Court.

Learned counsel for the petitioner submits that thereafter, those shortcomings stand rectified.

Be that as it may, as prayed for by learned counsel for the petitioner, this petition is disposed of with the direction that representation of the petitioner, if any, pending with the respondents be decided by them by 31st January, 2022, in accordance with law. In case there are shortcomings in the same, then due notice be given to the petitioner in this regard against receipt within a period of four weeks from today and compliance thereof be done by the petitioner within a period of four weeks as from the date of receipt of communication from the Department. Miscellaneous applications, if any, also stand disposed of.