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Judgment
Heard learned Counsel for the petitioner and the Counsel appearing on behalf of the State.
The father of the petitioner was a peon in Gandhi Smarak Vidya Mandir Uchha Vidyalaya-Cum-Inter College, Pachrukhi, Siwan who died in harness on 05th August, 2015. The petitioner has filed the instant writ application for a direction to the respondents to consider his case for compassionate appointment on account of death of the bread earner of the family. According to the petitioner, the matter is pending before respondent No. 4, the District Programme Officer, Siwan.
In the matters of compassionate appointment, the respondents are required to take a final decision at the earliest, so that the family of the deceased may not disturb financially on account of the death of the bread earner of the family.
This writ application is, accordingly, disposed of with a direction to the respondent No. 4, the District Programme Officer, Siwan to take a final decision in the matter of compassionate appointment of the petitioner at the earliest, preferably within a period of three months from the date of receipt/production of a copy of this order.
Respondent Nos. 3 and 4 are under obligation to place the case of the petitioner before the appropriate authority within the aforesaid period, so that necessary order in the matter of compassionate appointment may be passed and the case of the petitioner, one way or the other, is finally decided.
With the aforesaid observations, the writ application stands disposed of.