SAIMA MALIK Vs. STATE OF J&K AND ORS

JUDGEMENT

(1.) Notice. Mr. N. A. Beigh, learned AAG accepts notice on behalf of the respondents.

(2.) With the consent of learned counsel for the parties, petition is admitted to hearing and taken up for final disposal.

(3.) Petitioner claims that she was adopted by her uncle, namely, Abdul. Rashid Malik, and was given the name of Ab. Rashid Malik as her father. In support of the plea reliance is placed on State Subject, Adhar Card, CAPD Ration Card report with family details, nomination in the GP Fund etc. It is stated that her father- Late Abdul Rashid Malik was working in Education Department as Teacher and he died in harness on 26.03.2016.