Punjab-Haryana High Court
Amit Kumar vs Cantonment Board And Ors on 26 October, 2016
Author: P.B. Bajanthri
Bench: P.B. Bajanthri
CWP No.9521 of 2016 (O&M) -1-
IN THE HIGH COURT OF PUNJAB AND HARYANA AT CHANDIGARH
CWP No.9521 of 2016 (O&M)
Date of Decision:- 26.10.2016.
Amit Kumar
......Petitioner
Versus
Cantonment Board and others
......Respondents
CORAM: HON'BLE MR. JUSTICE P.B. BAJANTHRI
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Present: Mr. K.B. Raheja, Advocate for the petitioner.
Mr. Nitin Narula, Advocate for the respondents.
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P.B. BAJANTHRI, J. (Oral)
CM No.13643-CWP of 2016 CM for taking up the file and deciding the petition in terms of affidavit filed by the respondents dated 23.8.2016 is allowed for the reasons stated in the application as well as affidavit. CWP No.9521 of 2016
In the instant writ petition, the petitioner's grievance is relating to consideration of his name for appointment on compassionate ground. The petitioner's father was working as a Safai Wala who died while in service on 7.5.1999. The respondents were directed to file a short reply. Respondents No.1 to 3 have filed a short reply in which they have stated that they are ready to consider the claim of the petitioner. In terms of the statement, the petition could be disposed of. The respondents are directed 1 of 2 ::: Downloaded on - 13-11-2016 18:11:11 ::: CWP No.9521 of 2016 (O&M) -2- to consider the claim of the petitioner to appoint him on compassionate ground within a period of three months from today.
Accordingly, petition stands disposed of.
(P.B. BAJANTHRI) JUDGE October 26, 2016.
sandeep sethi
Whether speaking/reasoned:- Yes / No
Whether Reportable:- Yes / No.
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