MAHENDRA SITARAM BUNDEL Vs. UNION OF INDIA

JUDGEMENT

(1.) Petitioner - Mahendra Sitaram Bundel has filed this petition and prayed that the impugned judgment and order dated 12-07-2004 (Annexure-E) passed by the Central Administrative Tribunal, Ahmedabad Bench, Ahmedabad (for short, "Tribunal") in O. A. No. 532 of 2003 filed by the petitioner-applicant be quashed and set aside by allowing O. A. No 532 of 2003 filed by him before the learned Tribunal.

(2.) Shri Sitaram Bundel, who was working as Senior Khalasi at Sabarmati, adopted Mahendra (the present petitioner), son of his younger brother, Bhimsingh, on 06-10-1998 by a valid Adoption-Deed (Annexure-A) on the death of his wife, who died leaving behind her only one daughter, Nita Kumari. Unfortunately, the said Adoption-Deed could not be registered. Sitaram made a declaration on 13-09-2000 regarding the adoption of the petitioner as his son and requested the respondent-authority to enter his name in the Service Record for all benefits as admissible to the family member of a railway employee. Along with it, the Adoption-Deed was also sent. The said deed was forwarded by the authority to respondent No. 1 for giving all benefits to him as dependent of Sitaram. Thereafter, Sitaram died while on duty on 08-01-2002.

(3.) Heard learned Counsel Shri Anand Sharma for the petitioner and Shri S. N. Sinha for the respondents.