UNION OF INDIA Vs. SUKHPREET KAUR

JUDGEMENT

(1.) The present writ petition preferred by Union of India and the Railways assail the order passed by the CAT dtd. 25/10/2023 25/10/2023, whereby the Tribunal allowed the OA of the applicant-respondent respondent no.1 and directed to consider her case for appointment on compassionate grounds within a period of three months.

(2.) Learned counsel for the petitioners assails the order on the ground that adoption-deed adoption deed executed cannot be said to be legal and valid in law as the same was registered on 2/6/2017 while the girl adopted was above 20 years of age. It is further submitted that the date mentioned in the adoption-deed deed of actual adoption having been done on 12/1/2010 cannot be elieved as the certificate of 10th class of respondent no.1 does not reflect the believed name of deceased employee-employee Vijay Kumar and rather names of the original parents have been mentioned.

(3.) Learned counsel has invited our attention to the said certificate issued by the Punjab School Education Board on 3/6/2013 in support of her contention.