- (1.) In the present case, petitioner has rushed to this court to quash the order dated 11.10.2011 wherein State Government has communicated that claim of adopted son cannot be considered under the provision of Dying in Harness Rules, 1974.
(2.) Facts as are reflected in the present case that petitioner is claiming that he has been adopted since birth i.e. 10.2.1987 and adoption deed has been got registered on 1.6.2007. Petitioner has stated that he has been staying with Niranjan Singh and said Niranjan Singh expired while he was in service on 9.10.2009. Petitioner applied for grant of compassionate appointment and thereafter order impugned has been passed.
(3.) Sri. Sidharth Khare, Advocate, learned counsel for the petitioner contended with vehemence that in the present case on totally misconceived ground claim of the petitioner has been refused to be considered, as such writ petition deserves to be allowed.;