Sajal Patial vs Deputy Commissioner-Cum-Chairman ... on 21 November, 2023

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Himachal Pradesh High Court

Sajal Patial vs Deputy Commissioner-Cum-Chairman ... on 21 November, 2023

Bench: Ajay Mohan Goel

         IN THE HIGH COURT OF HIMACHAL PRADESH AT SHIMLA
                                       CWP No. 5173 of 2022
                                       Decided on 21st November, 2023
    Sajal Patial
                                                                      ...Petitioner




                                                               .
                            Versus





    Deputy Commissioner-cum-Chairman Temple Trust
                                              ...Respondents
    Coram





    Hon'ble Mr. Justice Ajay Mohan Goel, Judge
    1
    Whether approved for reporting?




                                       of
    For the petitioner:         Ms. Archna Dutt, Advocate.

    For the respondents: Mr. Rajesh Kashyap, Advocate.
                      rt
    Ajay Mohan Goel, Judge (Oral)

By way of this petition, the petitioner has prayed for the following reliefs:-

(i) "That the respondents may kindly be directed to grant compassionate appointment to the petitioner under the Compassionate Appointment Scheme of Government Servants by issuing a Writ of mandamus in the interest of justice.

(ii) That the respondents may very kindly be directed to decide the representation of the petitioner Annexure P-3 in a time bound manner."

2. Despite opportunity having been granted, reply to the petition not filed.

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3. Learned counsel appearing for the petitioner submits that at this stage interest of justice would be served in case respondents are directed to take a decision on the representation .

filed by the petitioner seeking employment on compassionate basis as expeditiously as possible. Learned counsel has also drawn the attention of the Court to Annexure P-4 appended with the petition and submitted that despite the matter having been forwarded by the of Temple Authorities to the respondent-State, as nothing has been done till date, therefore, the respondents be directed to take a rt decision on the representation within some reasonable time.

4. Learned Additional Advocate General submits that the decision on the representation of the petitioner seeking appointment on compassionate basis in accordance with law shall be taken within a period of eight weeks from today. His statement is taken on record.

5. The petition is disposed of accordingly. Pending miscellaneous applications, if any, also stand disposed of.

(Ajay Mohan Goel) Judge November 21, 2023 (Vinod) ::: Downloaded on - 21/11/2023 20:36:55 :::CIS

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Himachal Pradesh High Court