- (1.) Learned counsel appearing for the petitioner submitted that the petitioner is claiming compassionate appointment because of death of his father on 13th January, 2001 and now the respondents have floated a new policy dated 16th April, 2008, which is at Annexure-9 to the memo of the petition and, therefore, let a direction may be given to respondent no. 3 to treat this writ petition as a representation and decide the same within stipulated time as given by this Court, in accordance with law and especially in accordance with a new policy, floated by the respondents, which is at Annexure-9 to the memo of the present writ petition.
(2.) I have heard learned counsel for the respondents, who has submitted that they have no much objection, if a direction is given by this Court to decide the representation of the petitioner, in accordance with law, within stipulated time.
(3.) In view of the aforesaid submissions, I hereby direct the respondent no. 3 to treat this writ petition as a representation and decide all the grievances ventilated in the petition, within a period of sixteen weeks from the date of receipt of a copy of the order of this Court, after giving an adequate opportunity of being heard to the petitioner or to his representative, in accordance with law, rules, regulations, policies and enforceable Government orders, applicable to the petitioner as well as in accordance with a new policy, floated by the respondents dated 16th April, 2008, which is at Annexure-9 to the memo of the present writ petition.;