LAWS(J&K)-2013-4-64

DALEEP SINGH Vs. STATE AND OTHERS

Decided On April 05, 2013
DALEEP SINGH Appellant
V/S
State And Ors Respondents

JUDGEMENT

(1.) The petitioner being adopted son of the deceased employee, claimed compassionate appointment. His claim for compassionate appointment has been rejected vide letter No.Est/Estab/SRO-43/2005/Dilip/20 dated 30.07.2007 on the ground that adoption of the petitioner had taken place after the death of Sh. Lal Singh, which is being challenged in the present writ petition.

(2.) It is contended that mother of the petitioner was married with one Sher Singh Mandyal. Out of the said wedlock, the petitioner was born. In the year 1976, when petitioner was 3-4 years of age, his natural father died. Thereafter, mother of the petitioner, namely, Smt. Aishnoo Devi married to Sh. Lal Singh, who was real younger brother of natural father of the petitioner. Immediately after second marriage of mother of the petitioner with Lal Singh, the petitioner was adopted in accordance with Hindu rites and ceremonies.

(3.) It is also contended that Lal Sing (adoptive father of the petitioner) was working as Chowkidar in the Jammu and Kashmir Estate Department and was posted with Director General of Police. Said Lal Singh has no issue of his own and the petitioner was the only son, who was adopted in the year 1976. Unfortunately, Sh. Lal Singh died on 09.04.2003 in harness due to prolong illness and left behind his widow and the petitioner as his adopted son.