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Judgment
Ajay Tewari, J.—Learned counsel states that case of the petitioner No. 2 for compassionate appointment has been repeatedly rejected by passing nonspeaking orders otherwise the information which the petitioners have gleaned is that the case of the petitioners was found unfit only on the ground that petitioner No. 1 has 10 kanals of land. As per the petitioners that 10 kanals of land is Banjar land and, therefore, the fact that petitioner No. 1 owns the said land can be of no economic value to her and this fact has apparently not been considered. In my opinion it would be appropriate if at this stage the petitioners make a fresh representation to respondent No. 2 giving full justification for their claim and thereupon respondent No. 2 pass a speaking order. Let the representation be made within a period of 15 days and respondent No. 2 take a reasoned decision thereon within a period of two months thereafter.
The petition stands disposed of in the above terms.