Rahul Ahirwar vs Union Of India Through General ...
2023 Latest Caselaw 2204 MP

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                                         IN THE HIGH COURT OF MADHYA PRADESH
                                                      AT JABALPUR
                                                        WP No. 26666 of 2021
                                   (RAHUL AHIRWAR Vs UNION OF INDIA THROUGH GENERAL MANAGER AND OTHERS)

                          Dated : 07-02-2023
                                   Shri Ajay Sen - Advocate for the petitioner.

                                   Shri Sandeep K. Shukla - Advocate for the respondents.

Learned counsel for the petitioner is granted time to ascertain whether there is any judgment on the point that adoption after death of deceased employee is valid and adopted son of wife of deceased-employee can get the

benefit of compassionate appointment on that basis or not.

List after a week.

(SANJAY DWIVEDI) JUDGE

Sudesh

Signature Not Verified Signed by: SUDESH KUMAR SHUKLA Signing time: 2/8/2023 2:35:13 PM