K. ABDUL Vs. EXECUTIVE ENGINEER

JUDGEMENT

(1.) The petitioner is before this Court assailing the validity of the endorsement Annexure - E dtd. 24/7/2020 issued by the 2nd respondent and he also has sought a direction to the respondents to consider his application seeking compassionate appointment vide Annexure - D dtd. 11/5/2020.

(2.) Heard the learned counsel for the parties.

(3.) The petitioner, who claims to be the adopted son of late K.Shafiulla, who is said to have died in harness on 5/12/2019 had made an application before the respondent on 11/5/2020 vide Annexure - D. Considering the said application, the impugned endorsement was issued by the 2nd respondent rejecting the application on the basis of a circular of the respondent - Corporation dtd. 23/9/2011 which states that an adopted son/daughter of the deceased employee is not eligible for compassionate appointment. Being aggrieved by the same, the petitioner is before this Court.