1999 AIR SCW 4874 ::(2000) 1 MarriLJ 37 ::(2000) 1 HinduLR 280 ::(1999) 4 CivLJ 887 ::1999 SCC (L&S) 1008 ::1999 (5) SCC 673 ::2001 All CJ 1 844 ::(2000) 38 All LR 569 ::(2000) 1 ESC 7 ::(1999) 4 Mad LJ 23 ::(1999) 4 Lab LN 66 ::(2000) 2 SCT 20 ::(1999) 3 ServLR 7 ::(1999) 9 Supreme 195 ::(2000) 1 Andh LT 1 ::(2000) 1 AndhLD 7 ::(2000) 1 All WC 662 ::(1999) 10 JT 263 (SC)

Supreme Court Of India

Hon'ble Judge(s): Sujata Manohar, R. P. Sethi , JJ

Constitution of India , Art.16— Hindu Adoptions and Maintenance Act (78 of 1956) , S.16— Compassionate appointment - Claim for by adopted son of deceased - Deed of adoption produced is not signed by person giving child in adoption - Copy produced before Court does not appear to be a registered deed - Adoption deed cannot be presumed to be a valid deed - No facts on record showing whether on date of adoption the claimant was under the age of 15 years - Also no facts on record to show whether husband of deceased was alive on date of adoption - Court not pronouncing on validity or otherwise of adoption - Employer by Standing Order withdrawn benefits, if any, under scheme for appointment in case of adopted son - Claimant is not eligible for compassionate appointment. Decision of High Court, Reversed. (Para 4)