WPSS/897/2021
2021 Latest Caselaw 2608 UK

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                                     WPSS No.897 of 2021
                                     Hon'ble Sharad Kumar Sharma, J.

(Via video conferencing).

Mr. Shailendra Nauriyal, Advocate, for the petitioner.

Mr. Shivanand Bhatt, Central Government Standing Counsel, for the Union of India.

The petitioner, who is the married sister of the deceased employee, has extended her candidature to be considered for the grant of compassionate appointment with the respondents, as her brother late Mr. Ankur Chaudhary (SSR), has met with the sad demise, and she has contended that after the death of her brother, since she was completely depend upon him, her candidature for appointment ought to have been considered by the respondents.

The contention and the pleadings raised therein, the petitioner has submitted that the application of the petitioner, as submitted by her on 21.12.2020, had been positively considered by the respondents, and on 28.05.2021, the respondent No.3, has already issued a communication to the petitioner's mother that her application for the grant of compassionate appointment has already been processed, and the same has to be placed before the Standing Board, prior to grant of the appointment.

Owing to the aforesaid fact that since thereafter considering the application for compassionate appointment has been kept pending, despite the matter has already been recommended to be considered by the Standing Board, this Court is of the view that considering the impact of the welfare legislation, where the compassionate appointment has to be granted at the earliest possible opportunity, to tide away the difficulties being faced by the bereaved family.

This writ petition is being disposed of with a direction to the "Standing Committee", to take a decision on the recommendation made by the respondent No.3, as referred in the writ petition i.e. dated 28.05.2021. The decision is expected to be taken by the "Standing Committee", within a period of two months from the date of the production of the certified copy of this judgment.

Subject to the above observations, the writ petition stand disposed of.

(Sharad Kumar Sharma, J.) 26.07.2021

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