UNION OF INDIA Vs. CENTRAL ADMINISTRATIVE TRIBUNAL

JUDGEMENT

(1.) This writ petition assails the order the Central Administrative Tribunal, Chandigarh (for short 'the CAT'), the CAT, has directed as follows:-

(2.) The contention of learned counsel appearing for the petitioners is that the adoption deed would not be valid unless it is registered. It is also stated that the adoption deed was prepared in close proximity to the death of the employee i.e. on 20/9/2009 and, therefore, the same is not a valid document. It is stated that no reason for non-registration of the adoption deed has been brought on record. The adoption deed relates to the adoption of respondent No.3 in the year 1997 and it has also come on record that a civil court decree dtd. 24/2/2015, in favour of concerned respondent No.3 declaring him as adopted son of the deceased, railway employee, Raj Kumar, was passed.

(3.) We have considered the submissions.