AMAN PREET MANN Vs. STATE OF HARYANA

JUDGEMENT

(1.) The petitioner is aggrieved by the three orders viz. dated April 24, 1989, February 6, 1990 and January 21, 1992, by which the respondents rejected her application for appointment on compassionate grounds. It appears that the application was rejected on the ground that it has been filed after the elapse of a long time. The petitioner explains that the delay had occurred on account of the fact that she was only 6-1/2 years old when her father had expired on December 23, 1978. She is less than 22 years even now. Mr. Virk learned counsel for the petitioner further points out that in view of the revised instructions issued by the State Govt., the petitioner is entitled to the grant of appointment on compassionate grounds. He prays for permission to withdraw this writ petition so as to bring the latest instructions to the notice of the Govt and to reagitate her claim. Mr. Jaswant Singh learned counsel for the respondents has no objection.

(2.) Accordingly, this writ petition is dismissed as withdrawn. If the petitioner submits a representation within two weeks from today, the respondents, shall decide it by passing a speaking order within 3 months. In case the petitioner is still aggrieved. She will be entitled to file a fresh petition. In the circumstances of the case, there will be no order as to costs.