Authorities must decide SRO-43 compassionate appointment claims by reasoned order within eight weeks.

The applicant sought compassionate appointment under SRO-43 of 1994.

He contended that, despite an earlier order of the J&K High Court dated 24 April 2015, his claim had not been finalized.

In June 2026, his documents were re-verified and his case was forwarded with a positive recommendation as genuine for compassionate appointment.

No appointment order had been issued by the time he filed this application.

At the hearing, the applicant limited his request to a direction that the application be treated as a representation and decided by a reasoned order within a time frame.

1. Whether the respondents should be directed to consider the applicant’s claim for compassionate appointment under SRO-43 of 1994 in light of the recommendation dated 23 June 2026.

2. Whether the Original Application could be disposed of by directing the respondents to treat it as a representation and issue a reasoned and speaking order within a specified period.

The Tribunal referred to SRO-43 of 1994 as the governing scheme for the applicant’s claim to compassionate appointment.

It did not interpret the scheme, rely on any cited precedent, or determine any substantive rule governing eligibility.

Instead, it disposed of the matter on the basis of the applicant’s limited prayer, directing administrative consideration and a reasoned decision.

The Tribunal noted that the applicant’s case had been re-verified and positively recommended, but that no formal appointment order had followed.

Because the applicant accepted consideration of his claim by a reasoned decision as sufficient relief at that stage, the Tribunal considered it unnecessary to keep the application pending or decide the merits of his entitlement to appointment.

It therefore directed the respondents to consider the claim in light of the recommendation, without expressing any view on whether the applicant was entitled to appointment.

It directed the respondents to treat a copy of the application as the applicant’s representation, consider his claim under SRO-43 of 1994 in light of the recommendation dated 23 June 2026, and pass a reasoned and speaking order within eight weeks of receiving a certified copy of the order.

The speaking order was also to be communicated to the applicant.

No order as to costs was made.