SHATRUDHAN YADAV Vs. THE STATE OF BIHAR

JUDGEMENT

(1.) Heard learned counsel for the petitioner and the respondent-State.

(2.) The short issue, which arises for consideration in the instant case, is whether the claim for compassionate appointment can be rejected on the ground that the claim of the adopted son is not supported by any evidence showing adoption by the foster parents in accordance with the Hindu Adoption and Maintenance Act , 1956.

(3.) The reasons assigned for rejecting the claim of the petitioner are vague inasmuch as what is the requirement is not born from the impugned order dated 14.10.2011. It is clear from the records that the petitioner has produced registered deed of his adoption by the foster parents including late Indar Chowdhary. The foster father of the petitioner died, while in harness, working as Dafadar. The petitioner has staked his claim for appointment as Chaukidar on compassionate grounds in view of the demise of late Indar Chowdhary, the foster father of the petitioner. By assigning such vague reasons, his claim has been rejected. It appears that the registered deed of adoption has not been considered by the authorities.