KISHORE SINGH Vs. AVVNL

JUDGEMENT

(1.) HEARD learned counsel for the parties. In this writ petition, the petitioners are claiming appointment on compassionate ground.

(2.) AS per facts of the case, the petitioner No. 1 is adopted son of late Prathvi Singh and late Prathvi Singh during his life time adopted the petitioner No. 1 and adoption deed was duly registered as per law.

(3.) IN the judgment rendered by this Court in SBCWP No. 7356/2012 (Keshar Singh vs. State of Raj. & Ors.) decided on 10.05.2013, this Bench took a view that it is not the domain of the Authorities concerned to assess the validity of the adoption deed at the time of consideration for appointment because the case of appointment on compassionate ground is to be considered as per the documents supplied by the applicant but the respondents are unnecessarily sitting over the decision and not considering the case of the petitioner on the ground that adoption is not in accordance with the rules but Court they are not in position to establish or satisfy this Court how the adoption deed is not in accordance with Rules. In view of above, while following the judgment rendered by this Court in case of Keshar Singh (supra) this writ petition is allowed. The respondents are directed to consider the case of the petitioner as adopted son of late Prathvi Singh within a period of three months and pass appropriate order as per the availability of the vacancy and qualification of the petitioner.