R.K. Merathia, J. - (1.) HEARD the parties finally.
(2.) PETITIONER is claiming that he being the legally adopted son of his Aunt (Talwa Manjhian), who was a spinster and died in harness on 27.10.1997, is entitled to appointment on compassionate ground. The petitioner filed writ petition being WP (S) No.5066 of 2001 for the same relief which was disposed of on 8.10.2001 remitting the matter to the respondents to determine such clam. Petitioner filed representation. By the impugned order dated 3.1.2002, the concerned respondent has rejected such claim. Mr. Tiwari, appearing for the petitioner, submitted that Talwa Manjhian declared the petitioner as one of her dependants in her service records. He further submitted that petitioner has been enjoying all the benefits of a dependant, during the life -time of Talwa Manjhian and all the retiral dues have been paid to the petitioner being the nominee/legal heir of the deceased Talwa Manjhian. He further submitted that the Project Officer wrongly rejected petitioner's claim on the ground that the deed of adoption was not produced, though it was produced before him, otherwise how he could mention the date of the adoption deed.
(3.) LEARNED Counsel appearing for the respondents on the other hand submitted as follows. Petitioner could not prove that he is legally adopted son. In the earlier Writ Petition (WPS No. 5066 of 2001) he simply said that he is adopted son but neither annexed the deed of adoption nor mentioned the date of such deed. Even in the alleged deed of adoption it is mentioned that adoption was according to Hindu (Santhal) custom. As per Section 11 of the Hindu adoptions and Maintenance Act, 1956 (the Act for short) two sons could not be adopted but petitioner has admitted in paragraph 14 of the writ petition that he and his younger brother Prem Marandi were adopted as sons. The alleged adoption was done on 5.9.1976 but the deed is of 12.11.1988. In view of Section 16 of the Act the presumption of adoption cannot be drawn on the basis of the alleged unregistered deed. The alleged deed of adoption annexed with this writ petition as Annexure 3 has been fabricated only for the purpose of claiming compassionate appointment. Only because petitioner was declared as dependant entitled to receive the retiral benefits, he will not become a legally adopted son. In, 2008 (1) JLJR 145 Santosh Kumar Dubey etc. this Court noticed that the respondent Company became sick industry and it has been registered under BIFR and is also having surplus man power. In any event, petitioner got all the death -cum retiral benefits and has survived all these 10 years, and therefore he cannot claim appointment on compassionate ground.;