Narendra Nath Tiwari, J. - (1.) IN this writ petition, the Petitioner has prayed for a direction on the Respondents to provide compassionate employment to the Petitioner as Chowkidar in place of his father, Late Mohan Mohli and also to pay family pension and other remaining retiral dues.
(2.) WHEN the case is taken up for hearing, learned Counsel appearing on behalf of the Respondents submitted that so far as the Petitioner's grievance regarding non consideration of his claim of compassionate appointment is concerned, the same has No. substance. The Petitioner's claim has already been considered and the decision has been taken to provide employment to the Petitioner. For that purpose, the Petitioner was asked to submit some documents, but he failed to do so and the delay is on the part of the Petitioner. So far as the claim of family pension is concerned, if the Petitioner is found entitled, an appropriate order shall be passed without further delay. Learned Counsel for the Petitioner submitted that all the documents have been submitted before the competent authority, as would be evident from the report of the Officer incharge of Nawadih Police Station dated 17th April, 2011.
(3.) CONSIDERING the above, this writ petition is disposed of, directing the Respondents to issue appropriate order, regarding his claim of appointment, if the documents required by them have been supplied by the Petitioner and also pass appropriate order on the Petitioner's claim of family pension within a period of two months from the date of receipt/production of a copy of this order.;