- (1.) The present petition has been preferred for compassionate appointment upon the death of the father of the petitioner dated 14th March, 2000, and the petitioner has applied for compassionate appointment on 31st August, 2000 and, thereafter, the said representation is still pending with the respondents.
(2.) Learned counsel for the petitioner submitted that suffice it will be for disposal of the present writ petition, if a direction is given to respondent no. 3 to treat this writ petition as a representation and decide all the grievances ventilated in the petition, in accordance with law, within stipulated time.
(3.) I have heard learned counsel for the respondents, who has submitted that they have no much objection, if such a direction is given by this Court to decide the representation, in accordance with law, within stipulated time.;