DOLMA DEVI Vs. STATE OF HP

JUDGEMENT

(1.) THE challenge is on the appointment of the 4th respondent as Part-Time Water Career. According to the petitioner, the appointment given to the 4th respondent under the Compassionate Appointment Scheme, is illegal and improper since the 4th respondent is not covered by the Scheme. THE 3rd respondent has taken the stand that the appointment has been made under orders of the Government. THEre is no reply as yet. Having heard learned counsel for the petitioner and also the learned Deputy Advocate General, we are of the view that the Writ Petition can be disposed of by relegating the petitioner to the government so that the government will get an opportunity to look into the matter with notice to both the sides.

(2.) THEREFORE, this Writ Petition is disposed of as follows: In the event of the petitioner filing an appropriate representation, within a period of one month from today, the matter will be duly considered by the first respondent and appropriate orders in accordance with law in the matter, after affording opportunity of hearing to the petitioner, 3rd and 4th respondent, shall be passed within another three months, from the date of receipt of the representation alongwith a copy of this judgment. Copy Dasti.