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Judgment
P. Sam Koshy, J
The grievance of the petitioner is that the father of the petitioner died in harness on 18.03.2006 and the petitioner moved an application for
compassionate appointment on 21.11.2016 i.e. after about more than 10 years.
According to the petitioner, the said application till date has not been decided by the respondents and makes a prayer that the respondents in the
department may be directed decide the same in accordance with scheme for compassionate appointment applicable in the department.
The said prayer is not opposed by the respondents.
Accordingly, the writ petition stands disposed of with a direction that the concerned respondents shall consider and decide the application of the
petitioner for compassionate appointment in accordance with scheme for compassionate appointment applicable in the department at the earliest. In
case, if the application has already been decided, no further decision need to be be taken by the respondents in this regard, reserving the right of the
petitioner to challenge the said decision.
The writ petition stands disposed of.