Vijay Kumar vs Govt. Of NCT Of Delhi And Others

Pradeep Kumar, Member (A)

1.0. The applicant's mother was serving as a Group 'D' employee as Sweeper under GNCTD. She unfortunately died in harness on 19.11.2015, leaving behind her ailing husband and nine members of her family. It is stated that she was the only bread earner of the family.

2.0. The applicant applied for appointment on compassionate grounds. However, nothing was heard from the respondents side. Feeling aggrieved, the applicant preferred the OA No. 2201/2018, which was decided on 29.05.2018, with a direction to the respondents to decide the representation of the applicant dated 20.12.2018 within a period of two months.

3.0. Thereafter, the respondents asked for certain documents, which were submitted by applicant on 13.6.2018. In turn, these were submitted to Dy. Secretary (Services-II), GNCTD vide dated 04.09.2018 for further necessary action. However, nothing has been heard from the respondents' side thereafter.

4.0. Feeling aggrieved, the instant OA has been preferred.

5.0. The applicant pleads that his case for compassionate ground appoint appears to be under process with the respondents (para 3 supra), and, at the moment, he would be satisfied, if a direction can be issued to the respondents to decide his case in a time bound manner.

6.0. Matter has been heard. Shri U. Srivastava, learned counsel represented the applicant. Shri H.A. Khan, learned counsel represented the respondents on advance information.

7.0. In view of the forgoing, the OA is disposed off at admission stage itself, without going into the merits, with a direction to the respondents, to take a final decision by passing a reasoned and speaking order in respect of compassionate ground appointment case of the instant applicant, within a period of three months under advice to applicant. No costs.