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Judgment
HON'BLE MS. JASMINE AHMED, MEMBER (J) Learned counsel for the applicant submits that the marks have not been correctly awarded to the applicant while considering his case for grant of compassionate appointment. Accordingly, the applicant has preferred a representation dated 16.10.2020 to the respondents which has not been decided by the respondents yet.
At this stage, learned counsel for the applicant states that the applicant would be happy and satisfied if a direction be given to the respondents/competent authority to consider and dispose of the pending representation of the applicant dated 16.10.2020 (Annexure A-10) within a stipulated period of time, to which learned counsel for the respondents has no objection.
In view of the above submissions made by the applicant's counsel, respondents/Competent authority is directed to consider and decide the representation of the applicant dated 16.10.2020 (Annexure A-10) by passing a reasoned and speaking order within a period of two months from the date of receipt of a certified copy of this order after assigning appropriate marking as per instructions/guidelines of the department in this regard, under intimation to the applicant. It is made clear that nothing has been commented on the merit of the case.
In view of the above, the OA is disposed of. No costs.