PAWAN KUMAR MASURKAR Vs. STATE OF M. P.

JUDGEMENT

(1.) This petition is filed seeking compassionate appointment representing petitioner to be the adopted son of late Praveen Kumar Masurkar who was working in Water Resources Department.

(2.) Petitioner's contention is that succession certificate as contained in Annexure-P/5 was issued by the Court of learned Civil Judge Class-I, Waraseoni, District Balaghat in Succession Case No.06/1999 whereby learned trial Court has declared petitioner to be the successor of late Praveen Kumar Masurkar on the basis of he being a adopted son and held him to be entitled to payment of arrears of dues of late Praveen Kumar Masurkar, medical claim, and has also declared him to be a successor for purposes of grant of compassionate appointment.

(3.) Two issues emerge namely, in the impugned order passed by the Chief Engineer, it is mentioned that the adoption deed on a stamp paper of Rs.20.00, is not a valid adoption deed approved by the Court and it was executed after death of Praveen Kumar Masurkar on 31/12/1996 on 07/07/1998 by wife of Praveen Kumar Masurkar namely Smt. Bhavika Masurkar.