Heard learned counsel for the petitioner and learned Standing Counsel for the opposite parties no. 1, 2 and 3.
Notice need not be issued to the opposite parties no.4 and 5 in view of the order which is proposed to be passed by the Court.
According to the learned counsel for the petitioner, the father of the petitioner Ram Naresh Singh died on 17.07.2006 while working on the post of
Assistant Teacher in Sarvoday Intermediate College, Lambhua, district Sultanpur leaving behind his widow, two sons including the petitioner and a
daughter.
Learned counsel for the petitioner has submitted that the petitioner filed an application dated 07.02.2008, copy whereof has been annexed as
Annexure4 to the writ petition before the opposite party no.4 on 07.02.2008 for being granted a suitable appointment in the Institution on
compassionate ground. Copy of the application dated 07.02.2008 was duly forwarded by the opposite party no.4 to the opposite party no.3.
Grievance of the petitioner is that despite expiry of about ten months from the date of filing of the application for compassionate appointment
before the opposite parties no.3 and 4, copy whereof was duly forwarded to the opposite party no.3 but the same has not been decided to this
date.
A prayer has been made by the learned counsel for the petitioner that the opposite party no.4 be directed to consider and decide the petitioner''s
representation dated 07.02.2008, copy whereof has been annexed as Annexure3 to the writ petition, within a definite period of time.
The learned Standing Counsel appearing for the opposite parties has no objection to the aforesaid prayer.
In view of the aforesaid, the writ petition is disposed of finally with a direction to the opposite parties no.3 and 4 to consider and decide the
petitioner''s representation dated 07.02.2008, copy whereof has been annexed as Annexure3 to the writ petition, strictly in accordance with law
by speaking and reasoned order as expeditiously as possible preferably within a period of one month from the date of production of certified copy
of this order before them.