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Judgment
Heard, Shri Sameer Kumar Rai, counsel for the applicant and Shri Chakrapani Vatsyayan, counsel for the respondents.
The instant original application has been filed seeking following reliefs: -
“(i)This Hon’ble Tribunal may be direct the respondent authority to consider the applicant’s claim for compassionate appointment in a time bound manner.
(ii)This Hon’ble Tribunal may be pleased to issue direction to the Respondents No.3 to decide the representation dated 08.08.2026 (Annexure No.A-1 in Compilation-II) of the applicant in a time bound manner as deem fit by this Hon’ble Tribunal.
(iii)This Hon’ble Tribunal may be pleased to issue order or direction as deem fit by this Hon’ble Tribunal.”
The submission of learned counsel appearing for the applicant is that the representation submitted by the applicant seeking compassionate appointment is pending before the competent authority, as is evident from Annexure A-1. It is further submitted that the requisite documents have also been supplied to the competent authority; however, no decision has been taken thereon till date. Referring to the relief clause, learned counsel submits that the O.A. may be disposed of at this stage itself by directing the competent authority amongst the respondents to consider and decide the representation (Annexure A-1) in a time-bound manner.
Learned counsel appearing for the respondents submits that no direction can be issued to the competent authority to decide the representation seeking compassionate appointment within a time-bound manner, as compassionate appointments are made against 5% of the available vacancies. It is, therefore, submitted that the Original Application may be dismissed at this stage itself, as no cause of action for entertaining the same has been disclosed in the Original Application.
I have considered the rival submissions and gone through the entire record.
Having heard the learned counsel appearing for the parties and keeping in view the submissions advanced across the Bar, the Original Application is disposed of at this stage itself, without going into the merits of the case, with a direction to the competent authority amongst the respondents to consider the claim of the applicant for compassionate appointment as and when the Committee is constituted.
Accordingly, Original Application is disposed of.
No order as to costs.