BODH RAJ Vs. STATE OF H P

JUDGEMENT

(1.) PETITIONER has prayed for the following reliefs:-

(2.) SH. Madho Ram was working as a Forest Worker with the respondents. Unfortunately while in service he expired on 5.5.1999. Prior to his death petitioner Bodh Raj was adopted by him. Consequently as the adopted son of Madho Ram, petitioner applied for appointment on compassionate grounds in terms of policy dated 18.1.1990 (Annexure A- 7). Petitioner's request was turned down vide orders dated 24.10.2000 (Annexure A-14).and 24.11.2000 (Annexure A-15) for the reason that he was not `the son' of the deceased employee. This is also the stand taken by the respondents in their counter-affidavit.

(3.) THERE is no dispute that otherwise the deceased employee/ petitioner fulfills the criteria provided for under the policy. The only question which needs to be considered is as to whether an adopted son would fall within the ambit and scope of the policy.