S.N. Pathak, J. - (1.) Heard learned counsel for the parties.
(2.) The petitioner has prayed for quashing the letter no. 2041 dated 28.12.2012 (signed on 26.12.2012) (Annexure-4 to the writ petition) whereby and where-under claim for compassionate appointment of the petitioner's son has been rejected. Petitioner has further prayed for a direction upon the respondents to appoint her on compassionate ground on account of death of her husband.
(3.) From pleadings in the writ petition it appears that petitioner's husband was working as General Mazdoor who died in harness on 20.06.2011. Thereafter, petitioner filed a detailed representation on 10.01.2012 for her appointment on compassionate ground. Said representation was duly forwarded to the higher authorities on 19.01.2012. On 13.02.2012, the Deputy General Manager (P and A), Barka Sayal Area, made a query regarding appointment of petitioner's son who had attained majority and vide Annexure-2 asked for submitting proposal with relevant documents. Thereafter, vide Annexure-3 the petitioner made representation to the Project Officer, Sayal 'D' Colliery (Respondent No. 4) to appoint her son on compassionate ground. However, vide order dated 28.12.2012 (Annexure-4) claim of the petitioner has been rejected and hence petitioner preferred the instant writ petition.;