B DHARMARAJAN Vs. DISTRICT EDUCATIONAL OFFICER THANJAVUR

JUDGEMENT

(1.) Mr.R.Manoharan, learned Government Advocate takes notice on behalf of the respondents.

(2.) By consent, the main writ petition itself is taken up for final disposal.

(3.) The petitioner is stated to be an adoptive son of one Mrs.Ranjitham, who worked as a permanent Craft Teacher in Thippirajapuram Union Middle School, who died on 15.03.1998 while in service. It is the case of the petitioner that when the petitioner was 16 years old, he was adopted by said Ranjitham in a registered deed of Adoption dated 24.07.1995 and the document also speaks about the factum of giving adoption and taking adoption. Thereafter, he was brought up by said Ranjhitham, to whom legal heir certificate is issued as her adopted son. It is also stated that after the death of his mother on 15.03.1998, the respondents have paid the monetary benefits due to her like family pension etc. by accepting the petitioner is the adopted son of the said deceased Ranjitham based on the registered document.