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Judgment
Jasgurpreet Singh Puri, J
The present petition has been filed under Articles 226/227 of the Constitution of India seeking issuance of a writ in the nature of CERTIORARI for quashing the impugned order dated 31.08.2020 (Annexure P-10) and further directing the respondents to consider the case of the petitioner for ex-gratia scheme from due date with all consequential benefits.
At the outset learned counsel for the petitioner submitted that the prayer in the present petition is for grant of appointment on compassionate ground or in the alternative for grant of ex-gratia amount. He submitted that as per the reply filed by the respondents, the petitioner was not entitled for the grant of appointment on compassionate ground in accordance with the rules but it has also been submitted in the reply that in case the petitioner moves any application for grant of payment of ex-gratia amount then the same may be considered on merits as per the extant guidelines.
Learned counsel for the petitioner further submitted that he will be satisfied in case the aforesaid grievance of the petitioner pertaining to ex- gratia amount only is considered and decided by the competent authority on the basis of his representation which is to be filed in due course.
On the other hand, Mr. Hemant Hans, Advocate appearing for respondents has stated that in case the petitioner files any application/representation for grant of ex-gratia amount then the same will be considered and decided within a period of two months from today.
In view of the aforesaid facts and circumstances and limited prayer made by learned counsel for the petitioner, the petitioner is permitted to file an application/representation to respondents within a period of one month from today.
It is directed that in the event of the petitioner files any such application for grant of ex-gratia amount, then the respondents/concerned authority shall consider and decide the same after affording an opportunity of personal hearing to the petitioner or his counsel within a period of two months thereafter by passing a speaking order and the same be conveyed to the petitioner.
Disposed of.