ANIL KUMAR RAM Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) THIS writ petition has been preferred for issuance of a writ of certiorari for quashing of Memo No. 1079 dated 25. 6. 2001 (issued under the signature of the commandant, J. A. P.-7, Hazaribagh (respondent no. 3)whereby and whereunder the appointment of compassionate ground of the petitioner as adopted son has been refused on the ground that the adoption deed is not in terms of the Hindu Adoption and maintenance Act, 1956 and further to issue a direction to the respondents to appoint the petitioner on compassionate ground treating him as adopted son in view of adoption deed.

(2.) IT appears that the respondent authority has rejected the application of the petitioner for compassionate appointment on the ground that the adoption deed was not valid and is not in accordance with the Hindu Adoption and Maintenance Act, 1956 and the impugned letter dated 11. 4. 2001 followed by letter dated 25. 6. 2001 was issued which is sought to be challenged.

(3.) IT has specifically been asserted by the counsel for the respondents that the claim of the petitioner as adopted son is invalid and not in accordance with the Hindu Adoption and Maintenance Act, 1956. Thus, he cannot be extended the benefit of the compassionate appointment. I have also been informed that the petitioner's father died in march, 1997 and thus, question of making any corrective measure also comes to an end.