ASHISH KUMAR SHRIVASTAVA Vs. WESTERN COAL FIELDS LTD

JUDGEMENT

(1.) The Petitioner has sought following reliefs:-

(2.) Facts of the case are that the petitioner moved an application for his compassionate appointment on the ground that his adoptive mother Smt. Shantibai died in harness, so he be appointed on compassionate ground. Petitioner's adoptive mother Smt. Shantibai executed deed of adoption dated 19-5-1994 Annexure P/5 in favour of petitioner in which she acknowledged that her late husband Sahablal and she, both, had taken the petitioner in adoption in the childhood of petitioner in the presence of persons of Samaj. Petitioner was brought up by her and residing along with her. For confirmation of aforesaid, the adoption-deed was executed. It is pertinent to mention that the deed is notarized and is not & registered document.

(3.) Smt. Shantibai died on 1-1-1995. Thereafter, petitioner moved an application for his compassionate appointment with the respondents. The claim was turned down vide order dated 19-12-2003 against which petitioner filed Writ Petition No. 286/2004(s) which was disposed of finally on 22-6-2005 an order of this Court, thus:-