BANITA Vs. STATE

JUDGEMENT

(1.) This petition under Article 226 of the Constitution of India has been preferred claiming the following reliefs:

(2.) Brief facts of the case, as placed before this Court by learned counsel for the petitioner, are that the petitioner is the adopted daughter of one Hansraj s/o Parsaram, who was appointed as Constable, Police Department, in the District Sri Ganganagar on 7/9/1975, whereafter, while being in service, he expired due to certain ailment on 13/9/2009. Late Hansraj was survived by his wife- Vidya Devi and the present petitioner (adopted daughter). The petitioner is possessing the qualification of senior secondary, and after the death of Hansraj, his wife Vidya Devi, i.e. the adoptive mother of the petitioner filed application seeking compassionate appointment of the present petitioner. Alongwith such application, an affidavit has also been submitted to the effect that the petitioner is the adopted daughter of Late Hansraj and his wife Vidya Devi and that the adoption deed was executed on 12/5/2005.

(3.) Learned counsel for the petitioner submits that in view of the aforementioned judgment dtd. 17/9/2011, whereby the learned Court has declared the petitioner's adoption as valid, while upholding the validity of the adoption deed executed on 12/5/2005, the petitioner is the daughter of the deceased government servant for all purposes, including her entitlement for grant of the compassionate appointment in question.