Devendra Kumar Upadhyaya, J. - (1.) Heard learned counsel for the petitioner and learned Standing Counsel appearing for respondent nos. 1 to 4.
(2.) The petitioner, who is said to be adopted son of late Girish Dutt Singh, who was working as Lecturer in Shaheed-A-Azam Sardar Bhagat Singh Inter College, Gonda has filed this writ petition challenging the order dated 18th March, 2015 passed by the Deputy Director of Education, (Secondary), 9th Region, Faizabad whereby his claim for grant of family pension has been rejected.
(3.) The only reason indicated in the impugned order while denying the claim of the petitioner for family pension is that deed of adoption is said to have been executed on 28th May, 2013, whereas the proceedings of adoption took place on 10th October, 2013 before the Deputy-Registrar, Kaisarganj, Bahraich and hence the adoption deed being relied upon by the petitioner cannot be said to be the basis of establishing that the petitioner was adopted by the deceased employee late Girish Dutt Singh during his life time.;