RAMESH KUMAR Vs. STATE OF HIMACHAL PRADESH

JUDGEMENT

(1.) Since representation dtd. 5/9/2022 (Annexure P-1), having been filed by the petitioner, praying therein for compassionate appointment, is not being considered by the Divisional Forest Officer, Forest Division Nahan, District Sirmour, Himachal Pradesh, petitioner is compelled to approach this court in the instant proceedings filed under Article 226 of the Constitution of India, praying therein for following main relief:

(2.) Having regard to the nature of prayer and order proposed to be passed in the instant proceedings, this Court sees no necessity to call for reply from the respondents.

(3.) Mr. Rajan Kahol, learned Additional Advocate General, while putting in appearance on behalf of the respondents, fairly states that representation, if not already decided, shall be decided expeditiously in accordance with law.