PRAMATH PATNAIK,J. - (1.) In the accompanied writ application, the petitioner has inter alia prayed for quashing letter dated 21.08.2003 whereby petitioner's application for employment has been rejected on the ground of limitation and further prayer has been made for direction upon the respondents to consider the case of the petitioner for monetary compensation/employment to her elder son.
(2.) The facts, in brief, is that the husband of the petitioner, who was working as Truck Khalasi under respondent no. 3, died in harness on 29.01.2001, which was duly informed to the respondents on 03.02.2001. Pursuant thereto, the respondent no. 4 directed all concerned section to remove the name of petitioner from all concerned register/record from the date of death of deceased-employee. Thereafter, the petitioner made representation on 14.12.2002 before respondent no. 5 stating that since she is not physically well for employment, her son may be appointed when he attains the majority, which was rejected vide letter dated 02.06.2003 on the ground of limitation. Aggrieved thereof, the petitioner again represented before respondent no. 4, but, it was informed by the respondents-authorities that no action can be taken on her appeal for re-consideration of her case.
(3.) The petitioner having left with no alternative, efficacious and speedy remedy has approached this Court invoking extraordinary jurisdiction of this Court under Article 226 of the Constitution of India for redressal of her grievances.;