AI Structured Summary
Not yet generated for this judgment
Judgment
Akhil Kumar Srivastava, Member J
The applicant is aggrieved by the order dated 10.05.2022 (Annexure A-8), whereby his claim for appointment on compassionate ground has been rejected by the respondents.
Learned counsel for the applicant submits that the applicant has preferred a representation dated 30.05.2022 (Annexure A-9) for reconsideration of his case on certain grounds and the same is still pending with the respondents. He further submits that the applicant will be satisfied if the respondents are directed to consider and decide his representation dated 30.05.2022 (Annexure A-9) in a time-bound manner.
In view of the submissions made by learned counsel for the applicant and without going into the merits of the case, this Original Application is disposed of at the admission stage itself with a direction to the competent authority of the respondent department to consider and decide applicant’s representation dated 30.05.2022 (Annexure A-9), if not already decided, within a period of three months from the date of receipt of a copy of this order. No order as to costs.