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Judgment
It is the case of the applicant that the father of the applicant was working as a Multi-Tasking Staff (MTS), Group ‘C’, in the National AIDS Control Organisation (NACO), under the Ministry of Health and Family Welfare and his father was died in harness on 19.06.2023 due to a heart attack. His death certificate was issued on 24.07.2023. The applicant submitted a representation dated 03.06.2024 seeking appointment on compassionate grounds on account of the death of his father, who was stated to be the sole bread earner of the family. A Pension Payment Order dated 24.06.2024 was issued in favour of the applicant’s mother, Smt. Vimla, bearing PPO No. 208662400303. The present OA is filed for the following relief:-
“A. Issue directions upon the Respondent authorities to grant compassionate appointment to the applicant considering the penurious financial condition of the applicant immediately in any suitable post within a stipulated period from the date of passing of the order by this Hon'ble Tribunal treating this OA as application or part of the application for compassionate appointment.
B. Alternatively, issue appropriate directions to the Respondents to consider the representations dated 03.06.2024, 10.09.2024 & reminder dated 14.10.2024 for considering the case of applicant for Compassionate appointment.
C. Pass such other and further order as this Hon'ble Tribunal deems fit and proper in the facts and circumstances of the present case.”
The applicant states that despite the representations dated 03.06.2024 and 10.09.2024 and the reminder dated 14.10.2024, the respondents have not considered his case for compassionate appointment.
The notices were issued on 10.12.2024 to the respondents. Despite of several opportunities the respondents have not file the counter reply in respect of the OA.
At this stage, learned counsel for the applicant states that the applicant will be fairly satisfied if a direction may be given to the respondents to decide the pending representations dated 03.06.2024, 10.09.2024 and 14.10.2024 by passing a reasoned and speaking order within a time bound manner.
Learned counsel for the respondents seeks further four weeks’ time to file counter reply.
In view of the above, the respondents are directed to pass a reasoned and speaking order to the said representations dated 03.06.2024, 10.09.2024 and 14.10.2024 of the applicant within a period of four weeks from the date of receipt of certified copy of this order.
We make it clear that we have not expressed any opinion regarding the merits as well as on the limitation aspect of the present OA.
OA is disposed of accordingly. No costs.
All pending MAs stand disposed of, if any.