Shivam Jaswal vs The Deputy Commissioner­Cum­
2023 Latest Caselaw 15896 HP

    IN THE HIGH COURT OF HIMACHAL PRADESH, SHIMLA

                                                      CWP No.6643 of 2022
                                                      Decided on: 10.10.2023




                                                                           .

    Shivam Jaswal                                                      ....Petitioner.
               Versus





    The Deputy Commissioner­cum­
    Chariman Temple Trust, Mata
    Shri Chintpurni Ji, Una & another                                 .... Respondents.

    Coram





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

    For the petitioner               :       Mr. Anand Sharma, Senior Advocate,
                          r                  with Mr. Karan Sharma, Advocate.

    For the Respondents               :      Mr.     Pushpinder    Jaswal,
                                             Additional Advocate General, with
                                             Mr.    Sumit   Sharma,     Deputy
                                             Advocate General and Mr. Rajat


                                             Chauhan, Law Officer, for respondent
                                             ­State.

    Ajay Mohan Goel, Judge (Oral)

By way of this petition, the petitioner has prayed for

the following reliefs:­

"(1) 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.

Whether reporters of the local papers may be allowed to see the judgment?

(2) That the respondents may very kindly be directed to decide the employment application/ representation of the petitioner Annexure P­3 in a time bound manner."

.

2. Despite opportunity having been granted, reply to the

petition not filed.

3. Learned Senior 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 Senior

Counsel has also drawn the attention of the Court to Annexure P­4

appended with the petition and submitted that despite the matter

having been forwarded by the Temple Authorities to the

respondent­State, as nothing has been done till date, therefore, the

respondents be directed to take a devision 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
    October 10, 2023





        (Rishi)




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