Sabuti Devi & Others vs GNCT Of Delhi & Others

Pradeep Kumar, Member (A)

MA No. 2747/2020

The present MA has been filed by the applicants seeking permission to file the OA jointly. For reasons given in the MA, the MA is allowed.

OA No. 2157/2020

The applicant No. 1, herein is a widow of a Delhi Police employee, who was initially appointed as Constable and in due course was promoted as

ASI (Driver). While in service he unfortunately died on 11.04.2018. The applicant no. 1 had made a request for granting compassionate appointment

to her son who is applicant No. 2. This request was however, not agreed to and was rejected on 03.01.2020 with the following orders:-

“With reference to your request dated 18.06.2018, on the above subject, it is intimated that your request for the appointment in Delhi Police on

compassionate Ground of your son Sh. Ashok Kumar has been examined in PHQ in the light of Standing Order No. 39/18 but could not be acceded to

due to ‘Less Deserving’. You are also be directed that you may appeal before the Hon’ble L.G./Delhi, with i a period of one year from the

date of receipt of this letter, if desires so.â€​

The applicant has thereafter, preferred an appeal to Hon’ble Lt. Governor on 13.01.2020. The applicant pleads that this appeal has not been

decided as yet despite passage of sufficient time and feeling aggrieved the applicants have filed the instant OA.

Issue notice.

Ms. Esha Mazumdar, learned standing counsel for the respondents, who appears on advance service, accepts notice.

At this stage, learned counsel for the applicants submits that they will be satisfied if the present OA is disposed of at this stage with directions to the

respondents to consider the applicants’ aforesaid pending appeal dated 13.01.2020 and to dispose of the same in a time bound manner.

To such a request of the learned counsel for the applicants, there is no objection from the learned counsel for the respondents.

In view of the foregoing, the present OA is disposed of at admission stage itself, without going into the merits of the case, with a direction to the

respondents to consider the applicants’ aforesaid appeal dated 13.01.2020 (Annexure A-1) and to dispose of the same by passing a reasoned and

speaking order as expeditiously as possible and in any case within three months from the date of receipt of a copy of this order, under advice to the

applicant. No order as to costs.