RAM SHRIDHAR CHIMURKAR Vs. UNION OF INDIA

JUDGEMENT

(1.) THIS is an application under Section 19 of the Administrative Tribunals Act, 1985 seeking the reliefs as under:-

(2.) The applicant was the son of Shri Prakash Narayanrao Motghare having been born on 12,1.1983. Shri Shridhar Chimurkar was serving as a Superintendent in the Office of the Respondent No. 2 was superannuated in the year 1993. He was married to Smt. Maya, D/o Narayanrao Motghare. Shri Shridhar Chimurkar died issueless in the year 1994 leaving behind his wife Smt. Maya Chimurkar. Smt. Maya Chimurkar adopted the applicant. The ceremony of adoption was performed according to the religious rites on 6.4.1996. The deed of adoption was executed and registered on the same day with the Joint Sub Registrar, Nagpur (Annexure-'A-4').

(3.) THE applicant filed the rejoinder reiterating the said fact and clarified the Rule 54 (14)(b) of Central Civil Services (Pension), 1972.