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Judgment
The writ petition has been filed for the following reliefs:
A. MANDAMUS, commanding the respondents to provide all the pension benefits of petitioners deceased adoptive father under
SRO 43.
B. MANDAMUS, Commanding the respondent consider the genuine claim of petitioner and Grant Family pension if favour of
petitioner and also be declared as dependent adopted son of the deceased pensioner.
Learned counsel for the petitioner states that the petitioner is medically invalid and was adopted by the deceased pensioner who died on 3rd
May, 2016. The deceased Government employee working in the Education Department was unmarried and the petitioner is the sole adopted son
of the deceased. Learned counsel further states that the petitioner has moved a number of representations before the Respondents for grant of
family pension in his favour in terms of SRO 43, however, no action in respect thereto has been taken till date.
Mr. Mir, learned Dy.AG, states that the case of the petitioner will be considered and a consideration order passed within such time period as
may be specified by this Court.
In this view of the matter, the writ petition is admitted to hearing and is disposed of with a direction to the Respondents to consider and decide
the claim of the petitioner on its own merits within a period of eight weeks from the date of receipt of copy of this order.
Writ petition along with connected MP(s) stands disposed of in the above terms.