(Pronounced by Hon'ble Mr. T. Jacob, Member(A)) Heard. MA filed by the applicant for condonation of delay of 235 days in filing the OA is allowed. Delay condoned. Registry to number the OA.
2. The applicant has filed this OA seeking the following relief : "To call for the records related to order 27.12.2017, the application for appointment on compassionate grounds made by the ex-employee and the representation 05.04.2018 and further to direct the respondent who is competent to make appointment on compassionate grounds to do the necessary to consider the applicant for appointment in terms of the mandatory provisions for compassionate ground appointment on medical invalidation in terms of Master Circular 16 & other supplementary instructions issued by the Railway Board and to pass such other order/orders as this Hon'ble Tribunal may deem fit and proper and thus to render justice."
3. When the matter is taken up for hearing, it is submitted that the applicant has made a representation dt. 05.04.2018 which is still pending for consideration. Learned counsel for the applicant submits that the applicant would be satisfied if the respondent is directed to consider the representation of the applicant and pass a speaking order within a time limit to be stipulated by this Tribunal.
4. Mr. P. Srinivasan, Standing Counsel takes notice for the respondents.
5. Keeping in view the limited relief sought and without going into the substantive merits, I deem it appropriate to direct the respondent to consider the representation of the applicant dt. 05.04.2018 (Annexure A6) in accordance with
3 MA 590/2019 law and relevant rules and pass a reasoned and speaking order within a period of three months from the date of receipt of a copy of this order.
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