- (1.) This matter was taken up today during the first hour and looking to Annexure 8 to the memo of petition, prima facie, it appeared that there is some apparent error in the order passed at Annexure 4 to the memo of petition and, therefore, learned counsel appearing on behalf of the respondents prayed that the matter may be taken up today in the second half, so that he may seek instructions from the respondents, in the meantime.
(2.) Upon aforesaid request, this matter was against taken up today during the second half and it is contended by the learned counsel for the respondents that now a fresh order has been passed today i.e. 6th April, 2010, a photo copy whereof is placed on record and a copy whereof has been given to the learned counsel for the petitioner. By this order dated 6th April, 2010, the order, passed at Annexure 4 to the memo of petition, has been withdrawn and it is submitted by the learned counsel for the respondents that the respondents will decide the claim of the present petitioner, treating this writ petition as a representation, within the stipulated time, given by this Court, in accordance with law.
(3.) In view of the aforesaid submission, learned counsel for the petitioner has no objection, but, it is submitted that let a time bound schedule be given to the respondents to decide the claim of the petitioner regarding compassionate appointment.;