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Judgment
Aparesh Kumar Singh, J.—Heard counsel for the parties.
The petitioner, who is said to be son of late Lalwa Oraon, a Mali in Netarhat Residential School, Latehar, who died on 29.09.2012 in harness, has sought compassionate appointment in his place. According to the petitioner, he had made representation through Annexure-2 Series dated 12.02.2013, thereafter he has moved this Court.
Learned counsel has appeared on behalf of respondent-Netarhat Vidyalaya and stated on the basis of instruction contained in the counter affidavit that the Executive Committee of this Samiti in its meeting dated 31.12.2013 has resolved to constitute a compassionate appointment committee to screen and take decision with regard to the pending matters for appointment of candidates on compassionate grounds as per the guidelines and bye-laws of the school. Subsequently, the Principal has been authorized to constitute such a Committee as per the meeting held on 01.03.2014 and finalize the matters relating to compassionate appointment at the earliest preferably before the next meeting of Executive Committee.
Respondents have taken a plea that the petitioner had made application on 17.06.2013 after the death of the employee on 20.09.2012 without relevant documents and he has finally furnished the documents on 27.09.2013. According to the respondents, the decision would be taken up shortly in accordance with law after consideration of the Compassionate Appointment Committee.
Having regard to the aforesaid stand taken by the respondents in the counter affidavit, without expressing any comment upon the merits of the petitioner''s claim, the writ petition can be disposed of with a direction to the respondent no. 2-Principal, Netarhat Residential School, Netarhat, District-Latehar to take a decision in the matter within a period of ten weeks in accordance with law by placing the matter before the Compassionate Appointment Committee constituted for the said purpose in the same School.
Writ petition is accordingly disposed of in the aforesaid manner.
I.A. No. 5481 of 2013 is accordingly closed.