Ramesh Kumar vs State Of Himachal Pradesh And Ors

Sandeep Sharma, J

Since representation dated 5.9.2022 (Annexure P-1), having been filed by the petitioner, praying therein for compassionate appointment, is not being considered by the Divisional Forest Officer, Forest Division Nahan, District Sirmour, Himachal Pradesh, petitioner is compelled to approach this court in the instant proceedings filed under Article 226 of the Constitution of India, praying therein for following main relief:

“(i) That the respondents may kindly be directed to consider the case of the petitioner for compassionate employment submitted on 4.9.2022, Annexure P-1 (colly), within a time bound manner.”

Having regard to the nature of prayer and order proposed to be passed in the instant proceedings, this Court sees no necessity to call for reply from the respondents.

Mr. Rajan Kahol, learned Additional Advocate General, while putting in appearance on behalf of the respondents, fairly states that representation, if not already decided, shall be decided expeditiously in accordance with law.

Consequently, in view of the aforesaid fair stand adopted by the learned Additional Advocate General, present petition is disposed of with direction to the respondents/competent authority to decide the representation (Annexure P-1) having been filed by the petitioner, in accordance with policy, which was in vogue at the time of the death of the father of the petitioner, expeditiously, preferably, within four weeks. Needless to say, authority concerned while doing the needful, shall afford an opportunity of hearing to the petitioner and pass a speaking order thereupon. Liberty is reserved to the petitioner to file appropriate proceedings before appropriate court of law, if he still remains aggrieved. All pending applications, if any, also stand disposed of.