M.Katju, J. - (1.) This writ petition has been filed for quashing the impugned orders dated 25.11.2000 and 18.12.2001 (Annexure 10 to the petition) and for a mandamus directing the respondents to make payment of the petitioner's insurance claim amounting to Rs. 60,000 with 18 per cent interest.
(2.) Heard the learned counsel for the parties.
(3.) The petitioner is a widow of late Rewa who was working in the railway on the post of khalasi. It is alleged in para 3 of the petition that the petitioner is now old, infirm and sick and is wholly illiterate.;