- (1.) HEARD learned counsel for the parties and perused the record.
(2.) THIS intra -Court appeal has been preferred by the appellant challenging the validity and correctness of the order dated 28.05.2013 passed by learned Single Judge in Writ - A No. 30128 of 2013 whereby the writ petition filed by the appellant has been dismissed.
(3.) THE petitioner / appellant in his writ petition had assailed the order passed by the District Basic Education Officer by which compassionate appointment was being offered to respondent no. 7 who claimed his appointment on the basis of a registered deed of adoption which allegedly was executed during the lifetime of deceased employee. The submission of the learned counsel for the petitioner / appellant is that the adoption deed is a manipulated document to falsely create evidence of an adoption in the year 1995 which had never taken place. He has further submitted that otherwise also there was no valid adoption in accordance with law. In the recital made in the adoption deed it is the widow of the deceased employee who has been shown to have taken the respondent no. 7 in adoption. An adoption by a woman in the lifetime of her husband is not permissible being opposed to the mandatory conditions prescribed u/s 8 of the Hindu Adoption and Maintenance Act, 1956.;