- (1.) Heard Mr. K.K. Singh learned counsel for the petitioner and Mr. Prabhash Kumar, learned counsel for the respondents.
(2.) It has been submitted on behalf of respondents that in terms of Section 14 of Administrative Tribunal Act an alternative remedy is available with the petitioner for filing an application before the Central Administrative Tribunal but in view of the fact that the matter is with respect to compassionate appointment which is pending since 2006 as such, I propose to dispose of the instant writ petition after hearing the submissions made on behalf of parties.
(3.) In this writ petition the petitioner has prayed for quashing letter No. AMD-1/15/98-Rectt./PF/508 dated 7th April, 2005 issued by the respondent No. 3 by which the prayer of the petitioner for appointment on compassionate ground consequent upon the death of the husband of the petitioner was rejected.;