VIKAS BADKA Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) This Civil Writ Petition has been preferred under Article 226 of the Constitution of India, claiming the following reliefs:-

(2.) Brief facts of the case, as placed before this Court by learned counsel for the petitioner, are that Late Smt. Maina Devi, maternal grandmother of the petitioner, died on 21/5/1999, while she was in service as Principal at Government Senior Secondary School, Sri Ganganagar. And that, after the death of Smt. Maina Devi, the petitioner was receiving family pension, and her service dues were also paid to the petitioner. And that she had adopted the petitioner by way of a registered adoption deed, dtd. 20/2/1999 (at Annex-1), when he was aged about 8 years; and therefore, being a minor, could not be considered for the grant of compassionate appointment, and hence, ineligible.

(3.) Learned counsel for the petitioner further submits that the natural mother of the petitioner, Smt. Saroj Devi W/o Ratan Lal, submitted an application, dtd. 9/6/1999, before the respondent no.2-District Education Officer, requesting therein that since the petitioner was a minor at the time of the death of Smt. Maina Devi, the grant of compassionate appointment, be kept pending till the petitioner attains the age of majority.