- (1.) The petitioner (appellant herein) applied for compassionate appointment in Jaipur Vidhyut Vitaran Nigam Limited (for short, "JVVNL") as an adopted son of late Shri Nazar Mohd. It was stated before learned single Judge that he was adopted by late Shri Nazar Mohd. from his natural parents namely, Nahoor Mohd. and Smt. Nameeda at the age of 12 years, vide adoption deed dated 15.07.1992.
(2.) Late Shri Nazar Mohd. died on 19.11.2007. The Assistant Engineer (O & M) JVVNL, Sambhar Lake, informed the petitioner that the Personnel Officer of the JVVNL has raised an objection on the adoption deed of the petitioner on the ground that it is not valid as per the Rules of the JVVNL.
(3.) Learned single Judge dismissed the writ petition on the ground that Muslim Law does not permit adoption.;