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Judgment
Heard learned counsel for the parties.
The instant writ application has been preferred by the petitioner for the following reliefs:
“1.a) For issuance of an appropriate writ(s) /order(s)/direction(s) in the nature of 'Mandamus commanding upon Respondents to consider the case of the Petitioner for appointment on compassionate ground and along with other consequential benefits he is entitled for and further interest to be paid for delaying the process of compassionate appointment;
And/Or
b)Pass any other order / writ / direction as your Lordship may deem fit & proper in the facts and circumstances of the case and in accordance with law.”
At the outset, learned counsel for the petitioner submits that suffice it would be if this writ petition is treated as representation of the petitioner and a direction be given to the respondents to pass a reasoned order within a stipulated period.
Learned counsel for the respondents submits that since no counter affidavit has been filed as such the petitioner may approach the concerned respondent for redressal of his grievance.
Having regard to the above, without going into merit of the case, the instant writ application is disposed of by directing the respondent no.2 to treat this writ application as representation and after verification of the record of the case, pass a reasoned and speaking order with regard to the claim made in this writ application in accordance with law and applicable rules and regulations and also the affidavit filed by the sister of the petitioner. The entire exercise shall be completed within a period of 8 weeks from the date of receipt of copy of this order.
It goes without saying that if the claim of the petitioner is found to be genuine, necessary consequential order be issued within a further period of 2 weeks.
Learned counsel for the petitioner is directed to serve a copy of the writ application to the respondent no.2 at the earliest so that his grievance can be redressed.
Pending I.As, if any, also stand disposed of.