Chandrashekhar, J. - (1.) Whether delay in adoption by a Hindu widow can be a ground for refusing appointment on compassionate grounds to the adopted son, is the precise issue before the Court.
(2.) Heard.
(3.) The proceeding of the District Establishment Committee held on 05.02.2007 would disclose that on the ground that adoption of the petitioner by the wife of the deceased-employee is 3 years after the death of the deceased-employee, which fact is itself wrong, claim for appointment of the petitioner has been declined. The employee namely, Raj Mohan Singh died on 11.10.2005 and his wife adopted the petitioner on 18.07.2006. Adoption of the petitioner is within 9 months of the date of death of the deceased-employee. The learned counsel for the petitioner has referred to a decision in Sukhwinder Kaur v. State of Punjab and Others in CWP No.24521 of 2015 of High Court of Punjab and Haryana to contend that the adopted son gets transplanted from natural parents and thus, the petitioner for all practical purposes became son of the widow of the deceased-employee.;