KHOOM DAS Vs. STATE OF RAJASTHAN AND OTHERS

JUDGEMENT

(1.) Hear learned counsel for the petitioner.

(2.) The petitioner's contention is that his father (by adoption of petitioner) who was employee of respondent died on 11.02.1999. The petitioner was adopted on 28.09.1988 and after death of his adoptive father and the deed was got registered on 10.03.1999, i.e. after about 11 years from date of alleged adoption. The petitioner's application for compassionate appointment was refused in Nov. 1999. The petitioner has preferred this writ petition seeking compassionate appointment on the ground that the rejection of petitioner's claim because of non registration of the adoption deed was absolutely illegal which is clear from the judgment of this Court delivered in S.B. Civil Writ Petition No. 3784/2004 - Narayan Singh Vs. State of Raj. and Ors. decided on 2.01.2007.

(3.) ner went on submitting the representation which have not been respond by the respondents and therefore, in view of the judgments of this Court in the case of Raj Kumar Kashyap Vs. Director of Primary and Secondary Education Bikaner and others reported in 2009 Western Law Cases (UC) page 333, the petition may not be dismissed on the ground of delay.