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Judgment
5 paragraphs · 96 words
C. Hari Shankar, J.
1.
The prayer in this writ petition is only for directions to the respondents to take a decision on the petitioner’s application for compassionate appointment.
2.
Mr. Jitendra Kumar Tripathi, learned Counsel for the respondents, undertakes, on instructions, to ensure that a decision on the petitioner’s representation is taken within four weeks.
3.
The respondents shall remain bound by the said statement.
4.
The writ petition is disposed of accordingly. Needless to say, should the petitioner be aggrieved by the decision taken on his representation, his rights in law shall remain reserved.