VINOD KUMAR Vs. STATE OF HIMACHAL PRADESH

JUDGEMENT

(1.) By means of the present writ petition, the following reliefs have been claimed:

(2.) It is seen from the reply to the writ petition filed on behalf of the respondents that virtually there is no denial to the factual position, such as, father of the petitioner having died in harness while working as Drawing Master on regular basis and the petitioner having moved an application for seeking employment on compassionate ground and there being a direction of the erstwhile Administrative Tribunal to them to consider the application of the petitioner for compassionate appointment and communicate the decision so taken to him within eight weeks.

(3.) The only plea in reply to the writ petition raised by the respondents in their defence, reads as under: